1175. Charges for additions or alterations to launches or boats.
- Charges for additions or alterations to launches or boats are treated as special contingencies and are to be distinguished from replacements or repairs which come under the head of contract contingencies. When any additions or alterations are to be made, the sanction of the Inspector-General must be obtained, and if the cost exceeds Rs. 1,000 the sanction of the Provincial Government is necessary.
