Section 136 in Rajasthan District Board Account Rules
136.
(a)Works shall be executed strictly in accordance with the specifications given in the approved estimates. The terms of agreement shall be strictly enforced and nothing shall be allowed to be done tending to nullify or vitiate any agreement.(b)A contractor shall not be given a verbal promise of being allowed higher rates than those agreed upon in consideration of peculiar or unforseen circumstances. If in any case higher rates are considered necessary, specific orders of the Board shall be obtained.
