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State of Rajasthan - Section

Section 12A in General Rules and Directions for the Guidance of Contractors

12A. - Quantum of additional extra work, Excess work etc. - The quantum of additional work for each item shall not exceed 50% of the original quantity given in the agreement and the total quantum of additional and or extra items shall not exceed 20% of the total contract value unless otherwise mutually agreed by the Engineer-in-Charge and the contractor.