(1)If during progress of any sanitary project being constructed by the Public Health Engineer, it is found that the, detailed estimate sanctioned by Government likely to be exceeded and if any material alteration is found desirable or necessary the Public Health Engineer shall prepare and submit for the sanction of State Government through the Chief Engineer revised plans and estimates and a statement for additional funds.(2)The sanction for the revised plans and estimates shall be subject to the same procedure laid down in Rule 562.
