Section 10 in General Specification and Conditions of Contract
10. Payment of work.
- The payment for the work done shall be made in the manner set out in the general conditions and specifications hereto annexed and at the rates stated in Schedule 'G'. As regards work done in quantities, it shall be determined by the actual measurements of the work approved by the Engineer-in-Charge or his authorised representative.A supplementary Schedule 'H' (hereto annexed) must also be filled in by the contractors at the time of tendering for use as may be found applicable in regulating payment in the event of alterations in the description of the works specified and also for use in extra works and in deduction and day work when ordered and for the supply of materials if ordered as extras.The prices given for the materials enumerated in the supplementary must include the charges for the delivery at the site of the work.This supplementary schedule must not be taken as altering or interfering with the contract rates given in the Schedule 'G' annexed hereto and the prices stated in supplementary schedule must agree with the prices set forth in Schedule 'G' aforesaid.
