Section 12(1) in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
(1)[The estimated amount of detailed estimate may exceed the amount for which administrative approval has been granted by ten per cent and the actual expenditure on execution of a work may also be in excess of the amount of administrative approval up to ten per cent in respect of works falling within the competency of the Executive Engineer or the Superintending Engineer for the technical sanction subject to the condition that the total amount including the excess allowed as aforesaid remains within their competency for according technical sanction under Rule 11. The Chief Engineer shall have the power to allow excess to the extent of fifteen per cent over the amount of Administrative approval both for technical sanction as well actual expenditure and the actual expenditure on execution of a work may further exceed the amount of sanctioned detailed estimate by not more than five percent. In case the amount of the detailed estimate or actual expenditure] [See Legislative Supplement Part III dated 23rd June, 1989.] exceeds the aforesaid percentages; revised Administrative approval or technical sanction as the case may be, shall be obtained after submitting the recast estimates. Release of additional funds to the extent of such excess or revised approval shall be obligatory for the Board or the Committee, as the case may be.
