Section 56(1) in Punjab Transparency in Public Procurement Act, 2019
(1)A bidder shall be debarred by the State Government if he has been convicted of an offence,-(a)under the Prevention of Corruption Act, 1988 (Central Act No. 49 of 1988); or(b)under the Indian Penal Code, 1860 (Central Act No. 45 of 1860) or any other law for the time being in force, for causing any loss of life or property or causing a threat to public health as part of execution of a public procurement contract.
