Section 135 in Rajasthan District Board Account Rules
135.
Time for commencement and completion of the work shall be mentioned in the agreement, and power shall be reserved to the Board for cancellation of the contract, and for getting the work done by any other agency at the cost of the contractor in case of failure on the part of the contractor to commence the work in time or to keep it in progress with due diligence, provisions shall also be made in the agreement for imposing a penalty for breach of any conditions of the agreement.
