Section 16 in General Rules and Directions for the Guidance of Contractors
16. - Notice to be given before any work is covered up - The contractor shall give not less than five days notice in writing to the Engineer-in-Charge or his subordinate-in-Charge of the work before covering up or otherwise placing beyond the reach of measurement any work in order that same may be measured, and correct dimensions thereof be taken before the same is so covered up or placed beyond the reach of measurement and shall not cover up or place beyond the reach of measurement any work without the consent in writing of the Engineer-in-Charge or his subordinate-in-Charge of the work; and if any work shall be covered up or placed beyond the reach or measurement without such notice having been given or consent obtained the same shall be uncovered at the contractor's expenses or in default, thereof no payment or allowance shall be made for such work, or for the materials with which the same was executed.
