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State of Rajasthan - Section

Section 35 in General Rules and Directions for the Guidance of Contractors

35. - If the progress of the work has fallen so much in arrears as to prevent other contractors on the work from carrying out their part of the work within the stipulated time he will be liable for the settlement of any claim put in by any of these contractors for the expenses of keeping his labour unemployed, to the extent considered responsible by the Engineer-in-Charge.