Section 17 in General Rules and Directions for the Guidance of Contractors
17. - Contractor liable for damage done and for imperfections - If the contractor or his work people or servants shall break, deface, injure or destroy any part of a building, in which they may be working or any building, road, fence, enclosure or grass land or cultivated ground contiguous to the premises on which the work, or any part of it is being executed, or if any damage shall happen to the work, while in progress from any cause whatsoever or any imperfections become apparent in it within a period specified in clause 37 after a certificate final or otherwise of its completion shall have been given by the Engineer-in-Charge as aforesaid the contractor shall make the same good at his own expense or in default, the Engineer in-Charge may cause the same to be made good by other workmen and deduct the expense [of which the certificate of the Engineer-in-Charge shall be final] from any sums that may be then or at any time thereafter may become due to the contractor, or from his security deposits, or the proceeds of sale thereof or of a sufficient portion thereof.
