The Government Works Department basic schedule of rates and extra percentage permissible for any local area, with the prior approval of the Inspector of Local Works, shall be adopted by the Council for the municipal works, both original and repair works. The Works Department schedule of rates with extra percentages, if any, authorised by the Inspector of Local Works shall, in the beginning of the year receive the sanction of the Council, All estimates shall be prepared in accordance with the sanctioned schedule of rates. All Changes in sanctioned rates during the currency of the year shall likewise be sanctioned by the Council before their adoption for Municipal works. In support of sanitary projects the schedule of rate, of the Public Health Engineering Department shall be adopted.
