Section 17 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
17. Claim of Shortages/Damages/Losses During Transit.
- 17.1. In case the material is insured by the firm, damages/shortages, if noticed, on receipt of material by the consignee, claims shall be lodged with the suppliers and the amount due to him withheld or the security shall not be released till the claims are satisfactorily settled by the suppliers.In case of defects/damages noticed in the material at any stage including the warranty period, claims shall be lodged with the firm to make good the defects/damages or replace the material within a reasonable period not exceeding 45 days from the date of intimation of the defect to the supplier. In case of failure to do so by the firm the damages/defects may be got rectified by the Board from any source and the cost adjusted from the pending dues or security deposits against this or any other contract in force, and the balance still, if any, shall be made good from the supplier.17.2In case the material is got insured by the Board at its own level then it is the responsibility of the consignee to lodge the claim in time with the insurance company with all requisite documents and no amount is to be deducted from dues of the firm.
