Section 17 in General Specification and Conditions of Contract
17. Examination of site plans and Specifications.
- Every tenderer must make himself thoroughly conversant with the site, plans specifications requirement of work difficulties likely to arises as to the character and amount of all necessary class of labour and materials, which will be required to carry out the ultimate work and as to all circumstances and conditions that may effect the cost of works.No information derive for any ambiguity in the maps, plans, specifications, etc. will relieve the successful tender form carrying out the terms of his contract and specifications, each bidder by his bid certifies that he has examined the local conditions, has read each an every clause of the contract and agrees that if he is awarded the contract he will make no claim against the Government, based upon ignorance of locations conditions or misunderstanding of contract provisions. He must provide rates to contingencies likely to arise at the site for completion of the works.
