Section 8(3) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
(3)The officer appointed for inspecting the supplies shall pick up a few articles from the supply and compare these articles with the sample and the specifications, with a critical eye to ascertain whether the articles supplied, confirm in all respects, with the sample and specification. Where necessary, prescribed or practicable tests shall be carried out at random on samples to adjudge the suitability of the supplies.
