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State of Bihar - Section

Section 217 in Bihar Financial Rules, 1950

217.

Work done otherwise than on a lump sum contract, and supplies made by a contractor, should, unless impracticable be measured (weighed or counted) before payment therefore, is made. The details of the measurement made should be systematically recorded in a book called measurement book, which will form the basis of all accounts of quantities. The description of the work or supply must be lucid so as to admit of easy identification and check.The pages of the book should be machine numbered, and no page may be torn out nor may any entry be erased or effaced so as to be illegible. All corrections must be duly attested by a responsible Government servant.