Andhra Pradesh Municipalities (Check-Measurement of Works) Rules, 1972

Andhra Pradesh Municipalities (Check-Measurement of Works) Rules, 1972

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In exercise of the powers conferred by Sub-section (1) of Section 326 of the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965) the Governor of Andhra Pradesh hereby makes the following rules relating to check measurement of municipal works, the same having been previously published at pages 443-445 of Rules Supplement to Part II of the Andhra Pradesh Gazette, dated the 4th December, 1969 as required by Clause (a) and (b) of Sub-section (1) of Section 372 of the said Act.

1. These rules may be called "The Andhra Pradesh Municipalities (Check-measurement of Works) Rules, 1972."
2. These rules shall apply to all Municipal works other than the works executed by she Government under sub-rule (3) of Rule 11 of the Andhra Pradesh Municipalities (Municipal Works) Rules, 1967 issued in G.O.Ms.No.114, M.A., dated the 28th February, 1967.
3. (1)(a) The check-measurement of every municipal work shall be done by the Municipal Engineer, Grade-I, where there is a First Grade Municipal Engineer.

(b) The check-measurement of every municipal work whose cost does not exceed Rs.25,000 may be done by Municipal Engineer, IInd Grade where there is a second Grade Municipal Engineer. In the case of any work the cost of which exceeds Rs.25,000 the Executive Engineer (Public Health) who is having jurisdiction over that area shall check-measure, each such work, as may items as may be possible of the final bill.

(c) The check-measurement of every work the cost of which does not exceed Rs. 8,000 in the case of original work and Rs. 12,000 in case of maintenance work, the Municipal Engineer, Grade-III shall check-measure where there is such an Engineer and also a Municipal Supervisor who shall record the measurements. In case where there is Municipal Engineer, Grade III but no Municipal Supervisor, the Municipal Engineer, should record the measurements and in this case, no check-measurement in necessary.

(d) Where there is a post of Municipal Supervisor possessing the qualification of Municipal Engineer, Grade III but no Municipal Engineer, the Municipal Supervisor will exercise the powers of Municipal Engineer, Grade- III.

(e) In the case of municipal works, the costs of which exceeds the technical sanctioning powers of Municipal Engineer, Grade-III or Municipal Supervisor, the works shall be checked-measured by the Assistant Engineer (Public Health) or Executive Engineer (Public Health) who has jurisdiction over the area.

(2) (a) All the ordinary road maintenance works and the work of metalling roads and any other metalling work, the cost of which does not exceed Rs.2,500 shall be check-measured by the Commissioner.

(b) In the case of works other than those mentioned in clause (a) and in the case of any work of a special nature in respect of which the Commissioner considers that technical assistance is necessary the check-measurement shall be done by an Executive Engineer or under his orders, by an Assistant Engineer concerned of the Public Health Department.

4. Check-measurement shall be conducted with discretion in order to detect errors in measurement and to prevent fraudulent entries in measurement books selecting such items which appear to be obviously incorrect or easily susceptible of fraud or seriously affect the total amount of the bill if inaccurate. The check measuring officer shall check as many items as are necessary to enable him to give the check-measurement certificate and take responsibility on himself for all the measurements in respect of which he gives such certificate.
5. The check-measuring officer shall indicate the fact of having check-measured the work in the measurement book at the time of such check-measurement by initialing on the left hand side of the columns particulars' in line with the item check-measured.
6. In addition to check-measurement by the Municipal Engineer of Commissioner, the Engineer of the Public Health Department may test-check, check-measure and inspect the works and exercise similar powers so laid down in Rules 6, 13 and 14 of the Municipal Works Rules:

Provided that the Chairperson, Municipal Council or the Municipal Commissioner, as the case may be request the technical authority empowered to check-measure and take up test check of works at any time.

7. A check measuring office shall not; make an entry "measured in my presence" but shall record the measurements, sign himself along with the measuring-officer.
8. Where the measurement of any portion of a work is likely to become impossible when the work would advance beyond a certain stage, the check-measurement shall be done sufficiently early.
9. (1) Measurement of all Jungle to be cleared, whether the jungle is solid or patches, shall be recorded by the overseers or supervisors or by the Municipal Engineer where there is no engineering subordinate, in a measurement book before clearance.

(2) The Municipal Engineer or other check-measuring officer shall then check-measure the work before clearance.

(3) The check-measuring officer shall inspect the clearance of the jungle before payment is made for the same.

10. The check-measuring officer shall obtain from the overseer or supervisor or engineer, as the case may be, the measurement book in which measurements of the work concerned have been recorded and shall note in the measurement book under his initials the date or dates on which the check measurement is actually performed together with the difference, if any, noticed by him in the measurements.
11. (1) Check-measurement of materials collected on the road side or a street or a group of streets or a ward shall ordinarily be done after the collection on the road or street or group of streets, or ward as the case may be is completed so as to avoid allowing any opportunity to commit fraud.

(2) When the collection of materials already done is found incomplete and further materials are required for the road or street or group of streets or wards, such further collection shall be suspended and the material already collected shall be check-measured and ordered to be spread. After the spreading of the materials is complete and check-measured and after the balance of materials at site, if any, is recorded and check- measured further collection of materials shall be proceeded with.

12. Check measurement of works shall ordinarily be made as early as possible after their completion. In no case, shall the check measurement be delayed for more than a period of two weeks from the date of completion of the work. In case of scheme works spread over number of years, check measurement of part-done work shall be made atleast on in a month.
13. At the end of each month, every overseer, supervisor or engineer shall submit to the check measuring officer and to the officer empowered to make a test check, a list of works that have to be check measured or test check and shall also intimate the check measuring officer all cases of completed works within a week of such completion with final measurements.
14. (1) Besides the list and intimation referred to in the above rules the overseer, supervisor or engineer shall, within a week after recording the measurements bring to the notice of the check measuring officer cases where in prompt check measurement of part done work is necessary such as foundations and other works of deface able nature.

(2) On receipt of such intimation the check measuring officer shall arrange to check measure the work as expeditiously as possible.

15. A fee of one percent of the value of the work check measured subject to a minimum of fee of Rs.10 (Rupees ten only) for each the State Fund for check measurement done by the Executive Engineer or the Assistant Engineer of the Public Health Engineering Department.