Section 17(viii) in Bihar Enlistment of Contractors Rules, 1992
(viii)If any document other than treasury challan is not submitted at the time of application for renewal or any document after scrutiny is found defective or missing, the concerned contractor shall be given a maximum period of 15 days to submit/deposit the concerned documents from the date of issue of the notice demanding him to submit the wanting documents/papers, failing which his application will not be considered for renewal and renewal fee deposited will stand forfeited and his registration will be cancelled.
