Section 8 in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
8. Schedule of rates.
- For all purposes such as estimating, tendering and billing etc, rates provided in the Punjab Public Works Department Common Schedule of Rates [1986] [See Legislative Supplement Part III dated 23rd June, 1989.] as amended from time to time, shall be applicable. Premium approved from time to time for various Zones and Chapter of the Schedule shall also automatically apply for all such purposes :Provided that :(1)for works falling within the Union territory of Chandigarh, the Schedule of rates and premium in force in the Union territory, shall apply;(2)for all financial matters, Departmental Financial Rules contained in the Financial Hand Book No. 3, as applicable to the Department of Public Works, shall be applicable.
