Section 8(4) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
(4)The numbers of articles picked up for such comparison should be such as would, in the discretion of the inspecting officer, give him a reasonable basis for concluding that the supply in general is in conformity with the approved sample and specifications. In any case the number of article picked for comparison should not be less than 10 per cent of the article picked for comparison should not be less than 10 per cent of the supplies unless this impracticable, for which reasons may be recorded.
