The estimate should provide for all charges, including the prescribed percentage for indirect charges enumerated below, and should be sanctioned by competent authority and accepted by the indenting Government servant, local body or individual:-(a)Storage charges, under Rule 176.(b)Interest on capital cost of building and plant and machinery.(c)Maintenance charge of buildings, plant and machinery.(d)Depreciation of plant and machinery.(e)Establishment charges, including one per cent on account of audit and accounts establishment.(f)Profit.The amount to be realised from the indenting party will, however, be based on the actual cost, though the authorised limit of cost, which the officer incharge of the workshop may incur without further authority, is that shown in the accepted estimate.(1)If the execution of a job for another division or department is likely to extend beyond one financial year, the limit of the cost which may be incurred in each official year should also be settled before hand.(2)The profit referred to in clause (f) above is not charged in jobs executed for other divisions of the State.The percentage for storage charges should be calculated on the book value of materials issued to each job. The other charges are ordinarily calculated on the total cost of labour and stores pertaining to job.(c)Annual review of account
