Section 18(18) in Punjab Water Supply and Sewerage Board (Purchase Procedure)
18.2It shall be the duty of the consignee to report regarding deficiency/defects not only to the supplier direct but also to EE and SE and the purchasing authority concerned. The entire responsibility rests with the consignee and concerned EE for ensuring that the payments made in respect of such material are adjusted/recovered in the event of suppliers failure to rectify/replace the material. In exceptional cases where the consignees feel that it is not possible to recover the payment due from the supplier, the same may be intimated to the purchase section so as to take up the matter with the supplier and also to withhold the payments, if lying pending with other consignees.
