Section 8(viii) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
(viii)If at any time after fixing the rate, before or after entering into rate contract, it is brought to the notice of the Director by a majority of contractors that the rate so fixed is not workable or that there has been a material error in computing the rate, the Director may cause revision of the said rates after being satisfied that there are valid grounds for the same.
