Section 420 in Bihar Board's Miscellaneous Rules, 1958
420. Requisitions to civil authorities and change of date or requirements.
- All indents on the civil authorities, for the class and quantity, of articles which they are required to supply, should be preferred on them a fortnight before they are actually required. Any changes in dates, routes or quantities of supplies must be communicated at once to all concerned. Losses due to these circumstances will only be borne by the State when the competent financial authority is satisfied that they were unavoidable due to circumstances beyond the control of the responsible authority or unit. Losses due to excessive estimates will be borne by the unit responsible.
