Section 8 in General Specification and Conditions of Contract
8. Detailed drawings.
- The detailed drawings for the works to be executed shall be supplied to the contractor at the time the work is ordered to be taken in hand. In case the contractor finds it difficult to proceed with any work for want of More details, he should apply to the Engineer-in-Charge, who will supply the necessary information. No work shall be carried out by the contractor for which full details have not been supplied to him or written instructions are not given. No excuse for delay in execution of the work will be entertained for any delay in supplying detailed drawings.
