The following Rules regulate the acceptance of piece-work agreement:-(1)Except as provided in Rule 3 below, piece-work agreement should not be accepted for any work, being the whole or part of any sanctioned project, the sanctioned estimate for which exceeds [Rs. 10,000] [Substituted For Rs. 5,000 by C.S. No. 23 dated 5.6.1958.](2)If the sanctioned estimate of the work exceeds Rs. 2,500 the previous approval of the Superintending or Chief Engineer should be obtained before the piece-work system is adopted.(3)[With the approval of the Superintending Engineer, piece-work system may be adopted for earthwork, dressing and turfing in road and irrigation projects upto a limit of Rs. 50,000] [Substituted For Rs. 5,000 by C.S. No. 23 dated 5.6.1958.], It may also be adopted for works on the collection and consolidation of road metal even when the estimate for such works exceeds [Rs. 10.000] [Substituted by C.S. No. 23 dated 5.6.1958.]. It may also be adopted for works on the collection and consolidation of road metal even when the estimate for such works exceeds [Rs. 1000] [Substituted by C.S. No. 23 dated 5.6.1958.] provided that the cost of the work given out to an individual contractor does not exceed [Rs. 10.000] [Substituted For Rs. 5,000 by C.S. No. 23 dated 5.6.1958.],(4)The provisions, of Rules 236, 241 and 247 should be strictly observed and no tender for piece-work should be accepted by an Executive Engineer, if in similar circumstances it would not be within his power to accept a tender for contract.
