Section 24 in General Rules and Directions for the Guidance of Contractors
24. - Imported store articles or be obtained from Government - The contractor shall obtain from the stores of the Engineer in-Charge all stores articles which may be required for the work, or any part there of or in making up articles required thereof or in connection therewith, unless he has obtained permission in writing from the Engineer-in-Charge to obtain such stores & articles from elsewhere. The value of such stores & articles as may be supplied to the contractor by the Engineer-in-Charge will be debited to the contractor in his account at the rates shown in the schedule attached to the contract and if they are not entered in the schedule they will be debited at cost price which for the purposes of this contract shall include the cost of carriage & all other expenses what so ever which shall have been incurred in obtaining delivery of the same at the stores aforesaid plus storage charges.
