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State of Bihar - Section

Section 295 in Bihar Financial Rules, 1950

295.

A similar verification of the unused balance of materials must invariably be made on the completion of a work, but on or before the completion of a work, when no more materials are required for use in construction, steps should first be taken to dispose of all surplus materials by transfer or sale, so that (1) the accounts of the work may promptly receive such credits as may, be admissible, (2) the balance at debit of suspense head "Materials" may, as far as possible, represent the net cost of the materials actually used in construction and (3) the surplus balances awaiting clearance may be reduced to a minimum.The report in F.R. Form 9 should in this case set forth both quantities and value throughout.