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State of Bihar - Section

Section 152 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

152. Rate of payment to District Boards for works done by their Engineering establishment.

- The local Government in their resolution No. 6736-M, dated the 8th May, 1917, have approved the following rates for payment to District Boards for service rendered by their Engineering establishments in respect of khasmahals and temporarily settled estates managed by Government:-
(i) For complete execution, including survey, detailed plans andestimates, working drawings, supervision and construction. ...15
(ii) For survey, detailed plans and estimates, working drawings andsupervision only. ...7
(iii) For survey, detailed plans and estimates only ...3 ½
(iv) For working drawings and supervision only ...3 ½
(v) For construction only, the plans and estimates being suppliedby Government. ...11
For sketch plans and rough estimates required for obtaining administrative sanction no fee shall be payable. The fact that the complete work is being undertaken by the District Board does not prevent the fees payable for survey and detailed plans and estimates being paid in advance on receipt of administrative approval and sanction to such plans and estimates, the balance for supervision and construction, etc., being paid later after the work has been approved by the Superintending Engineer or Inspector of Local Works but in no case shall the total fees payable exceed 15 per cent.The fees payable to the District Board are intended to cover all charges for-
(a)Establishment of all kinds.
(b)Travelling allowances.
(c)Tools and plant.
(d)Postage and stationery.
(e)Printing of forms, etc.
As soon as the necessary sanction has been accorded to the estimate, and orders have been issued to commence work, the necessary funds should be placed at the disposal of the District Board, together with the fees prescribed above.