Section 3(1) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(1)Every person, intending to carry out any public works, shall, on invitation by the State Government by means of advertisement, have to apply for registration for enlistment as contractor to the prescribed authority in such form, and in such manner, and with such fee, as may be prescribed :Provided that different fees may be prescribed for different categories of contractors.]]
