(2)When the work is to be carried out through the agency of the Public Works Department, that department may commence building. The Public Works Department Code rules regarding contribution works will be observed when the works are to be carried out through the agency of that department. The charges ordinarily made by the department (24 per cent on the estimate amount) for establishment, tools and plant and audit will be realized unless remitted by express orders of Government.(P. W. D. letter no. 2607-E., dated the 23rd July, 1923.)
