Section 14 in Bihar Enlistment of Contractors Rules, 1992
14.
No registered contractors shall sub-let his work or allow any other person to assume his name or registration number for the purpose of tendering or getting award of work in the Department of Water Resources, Govt, of Bihar. In case any such sub-letting or shadow tendering, apparent or camouflaged comes to the notice of the Department, the Department will be at liberty to cancel the registration of the concerned contractor after giving him due opportunity to be heard and also black list him from taking any work in future.
