The recovery from a contractor on account of the cost of materials issued to him for use on work should ordinarily be made by deduction from the first bill authorising an advance payment or an 'on account' payment to him for the work, should, however, a lump sum recovery be undesirable in any case, the Divisional Officer may permit, for recorded reasons, the recovery to be effected gradually as the materials issued to the contractor are actually used in construction and the items of work in which they are used are paid for, whether by an advance payment or by an "on account" payment.
