Section 24(2) in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
(2)Recovery for the cost of all material issued to a contractor shall normally be made from the next bill payable to the contractor. The Executive Engineer may, however, at his own discretion and responsibility order recovery for material based on actual consumption. However, in such cases a certificate shall be recorded in the measurement book by the Assistant Engineer and Executive Engineer stating that the balance material is lying at site of the work in safe custody of the Contractor.
