Section 29 in General Rules and Directions for the Guidance of Contractors
29. - Payment at reduced rates on account of items of work not accepted and completed to be at the discretion of the Engineer-in-Charge - The rates for several items of works estimated to cost more than Rs. 1,000/-agreed within will be valid only when the item concerned is accepted as having been completed fully in accordance with the sanctioned specifications. In cases where the items of work are not accepted as so completed the Engineer- in-Charge may make payment on account of such items at such reduced rates as he may consider reasonable in the preparation of final or on account bills and his decision in the matter shall be final and binding.
