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State of Rajasthan - Section

Section 34 in General Rules and Directions for the Guidance of Contractors

34. - The contractor shall arrange to protect at his own cost in an adequate manner all cut stone work requiring protection and to maintain such protection as long as work on the building is in progress. He shall remove or replace this protection as required by the Engineer-in-Charge from time to time any damage to the work so protected, no matter how it may be caused shall be made good by the contractor free of cost.

All templates, forms, moulds, centering false works and models which in the opinion of the Engineer-in-Charge are necessary for the proper and workman like execution of the work shall be provided by the contractor free of cost.