Section 5 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
5. Punishment to officer-in-charge for lack of supervision.
- Whoever, being an officer-in-charge of a work under a works contract being executed by a contractor or otherwise, intentionally or knowingly-(a)permits or connives at, or(b)omits to prevent or to report about, or(c)abets for corrupt motive, the work being done in-(i)material violation of the terms of the contract, or(ii)flagrant disregard of the standard specifications, orders or directions given by the works department or its officers, in either case so as to adversely affect the quality, workmanship, strength or life of the work or part of it, shall be punished with imprisonment of either description which may extend to three years, of with fine, or with both.
