Section 12 in General Rules and Directions for the Guidance of Contractors
12. - Alterations in specifications and designs do not invalidate contract - The Engineer-in-Charge shall have power to make any alterations in or additions to the original specifications drawings, designs & instructions, that may appear to him to be necessary or advisable during the progress of the work and the contractor shall be bound to carry out the work in accordance with any instruction which may be given to him in writing signed by the Engineer-in-Charge and such alteration shall not invalidate the contract and any additional work which the contractor may be directed to do in the manner above specified as part of the work shall be carried out by the contractor on the same conditions in all respects on which he agreed to do the main work and at the same rates as are specified in tender for the main work. The time for the completion of the work shall be extended in the proportion that the addition work bears to the original contract work, and the certificate of the Engineer-in-Charge shall be conclusive as to such proportion. If the additional work includes any class of work for which no rate is specified in this contract then such class of work shall be carried out at the rates entered in the schedule of rates of the district, if it exists plus or minus the tender premium, as the case may be end if such last mentioned class of work is not entered in the schedule of rates of the district, then the contractor shall within seven days of the date of receipt of the order to carry out the work, inform the Engineer-in-Charge of the rate which it is his intention to charge for class of work and if the Engineer-in-Charge does not agree to this rate he shall by notice in writing be at liberty to cancel his order to carry out such class of work and arrange to carry it out in such manner as he may consider advisable, provided always that if the contractor shall commence work or incur any expenditure in regard there to before the rates shall have been determined as lastly herein before mentioned, then and in such case he shall only be entitled to be paid in respect of the work carried out or expenditure incurred by him prior to the date of the determination of the rate aforesaid according to such rate or rates as shall be fixed by the Engineer-in-Charge. In the event of a dispute, the decision of the Chief Engineer will be final.
