(1)Nothing in chapter is to be construedinto a permission to any officer to carry out in portion any system of works or alterations of which the cost in the aggregate would exceed what he is empowered to sanction.(2)No material alterations or additions to a building may be made without the approval of the Superintending Engineer nor may any building be dismantled or new building constructed without permission obtained from or through him as the case may be.(3)No work may be commenced till sanction to it has been accorded, an allotment of funds made, and orders for its commencement issued by competent authority. In emergent cases of danger or inconvenience suddenly arising, a definite written request must be made to the Executive Engineer who will act on his own responsibility.
