Section 18 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
18. Notice of changes.
(1)Whenever a business, for which a certificate of registration is held by a person under this Act, devolves by inheritance or otherwise upon any other person or undergoes a change in respect of any particular entry in the register under this Act, such person shall, within sixty days of the date of such devolution or change, give notice in writing in respect of the facts to the prescribed authority.(2)The prescribed authority shall, on being satisfied after inquiry, and on payment of such fees as may be prescribed, make necessary changes in the register maintained for the purpose and in the certificate of registration.(3)Notwithstanding anything contained in sub-section (2), the prescribed authority may remove from the register the name of the person in whose favour the certificate of registration was issued and cancel such certificate if the successor is not qualified to be registered under this Act.
