Section 12(7) in Punjab Market Committees Bye-laws
(7)The contractor shall not be competent to enter into partnership, transfer, web-let or assign the contact or any part thereof in any manner whatsoever. In the event of any contravention of the conditions prescribed, the committee shall be competent to terminate the contract and to forfeit the entire amount of security deposit. The committee shall not be liable to any act, deed or action of the contractor or his employees engaged by him relating to third party and the contractor shall solely be liable for the said action.
