Section 37 in General Rules and Directions for the Guidance of Contractors
37. - The security deposit will be refunded after the expiry of the period as prescribed below.
(a)In case of contracts relating to hiring of trucks and other T & P, transportation including loading unloading of material, the amount of security deposit is refundable alongwith the final bill.(b)Supplies of material-As per provisions of G.F. & A.R.(c)Ordinary repairs-3 months after completion of the work provided the final bill has been paid.(d)Original works/special repairs/Renewal works-6 months after completion, except in case of works such as Building works, Bridge works, cross drainage works etc. where security deposit will be refunded 6 months after completion or expiry of one full rainy season whichever is later, provided the final bill has been paid.
