Section 9 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
9. Punishment to officer for accepting manipulated tender.
- Whoever, being an officer of a works department, having authority to accept a tender on behalf of a works department-(a)abets the commission of an offence under section 8 by accepting or recommending for acceptance such tender, or(b)dishonestly manipulates evaluation of tenders with the object of giving benefit to a particular tenderer, shall be punished with imprisonment of either description which may extend to three years, or with fine, or with both.
