When it is necessary to bring labourers and articles from a distance, they may be allowed wages for the number of days occupied in the journey and from the site of the work, if they join the work with proper despatch. At the discretion of the Divisional Officer, bona fide travelling expenses may also be allowed to them. The above charges must be borne by the estimate of the work.Note. - The above Rule does not apply to work charged establishment.Preparation, Examination and Payment of Bills
