Section 9 in General Rules and Directions for the Guidance of Contractors
9. - Bill to be on printed forms - The contractor shall submit all bills on the printed forms to be had on application at the office of the Engineer-in-Charge and the charges in the bills shall always be entered at the rates specified in the tender or in the case of any extra work ordered in pursuance of these conditions, and not mentioned or provided for in the tender, at the rates here in after provided for such work.
