Section 8A in General Rules and Directions for the Guidance of Contractors
8A. - Contractor to be given time to file objections to the Measurements recorded by the Department - Before taking any measurement of any work as have been referred to in preceding Clauses 6, 7, 8 the Engineer-in-Charge, or a Subordinate deputed by him shall give reasonable notice to the contractor. If the contractor fails to be present at the time of taking measurements after such notice or fails to sign or to record the difference within a week from the date of measurement in the manner required by the Engineer-in-Charge, or by Subordinate deputed by him as the case may be shall be final and binding on the contractor and the contractor shall have no right to dispute the same.
