Section 52(1) in Punjab Transparency in Public Procurement Act, 2019
(1)Whoever,-(a)interferes with or influences any procurement process with the intention of securing any wrongful gain or undue advantage for any prospective bidder or bidder; or(b)interferes with the procurement process with the intention of causing any unfair disadvantage for any prospective bidder or bidder; or(c)engages in any action or lobbying, directly or indirectly, with the objective of unduly restricting fair competition; or(d)intentionally influences any procuring entity or any officer or employee thereof or wilfully or fraudulently makes any assertion or representation that would restrict or constrain fair competition in any procurement process; or(e)engages a former officer or employee of a procuring entity as an employee, director, consultant, adviser or otherwise, within a period of one year after such former officer or employee was associated with a procurement in which the employer had an interest; or(f)engages in any form of bid-rigging, collusive bidding or anti competitive behaviour in the procurement process; or(g)intentionally breaches confidentiality referred to in section 44 for any undue gain,shall be punished with imprisonment for a term which may extend to seven years and shall also be liable to fine which may extend to fifty lakh rupees or ten per cent of the assessed value of procurement, whichever is less.
