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State of Bihar - Section

Section 6 in Embankment Rules, 1916

6.

Where the Collector, under the last proceeding Rule, requires surveys to be made, he shall either cause the estimated cost of making the surveys to be paid to the Engineer, or procure sanction, under the ordinary. Rules of the disbursement of public money, to the proposed expenditure Such deposit or sanction shall provide for the salaries and allowance of the Engineers and Surveyors whom it is intended to employ.