Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 968 in Punjab Jail Manual, 1996

968. Classification of works and repairs.

(1)Public Works in jails are classified as follows :-
A. Original Works. Major Works costing over Rs. 1.00,000.
    Minor Works, costing over Rs. 5,000
    but not exceeding Rs. 1,00,000.
    Petty works, costing Rs. 5,000 or under.
B. Repairs Special
    Periodical or annual.
(2)"Original works" include all new constructions whether entirely new or merely additions and alterations to existing buildings, all repairs to newly purchased or previously abandoned buildings required to bring them into use, and substitutions of one kind of work for another, e.g., a tiled for a thatched roof.
(3)"Special repairs" include the complete renewal of a roof or floor and repairs rendered necessary by storm, fire, flood or other unforeseen accident. Special repair estimates unlike other repair estimates do not lapse with the official year, but remain current till the completion of the work, in the same way as estimates for original works.
(4)"Periodical or annual repairs" comprise not only such work as painting and whitewashing but such miscellaneous repairs as it may be convenient to carry out at the same time.