Section 17 in Bihar Enlistment of Contractors Rules, 1992
17. Renewal of Registration.
- The contractors once registered in a particular class for three years may get his registration renewed for another period of three years after fulfilling the following requirements-(i)Renewal Fee - Renewal fee will be half of the registration fee if the application of renewal is received by the Competent authority within the validity of registration/renewal. If the application is received within one year after the expiry of validity period/renewal period, double the amount of registration fee will have to be deposited in the form of treasury challan.(ii)Performance Certificate - The contractors desiring renewal will have to submit the detail of work done by them during the period of registration/ previous renewal and their overall performance of work with respect to quality, quantity and their behaviour during the period of construction.This certificate should be from the concerned Executive Engineers and where the contractors have worked. If they have not done any work during a particular year they will have to submit affidavit of such content.(iii)Employment of Technical persons - Contractors desiring renewal will have to submit affidavit regarding the full time employment of Engineer as explained in para (5) of the Rules.(iv)Income Tax Clearance Certificate - The contractors desiring renewal will have to submit the latest Income Tax Clearance Certificate.(v)Machineries, Tools and plants - The contractors desiring renewal will have to declare through the affidavits regarding the list of machineries, tools and plants in working condition and in their possession.(vi)The contractors desiring renewal will have to submit attested copy of identity card showing history of works done by them alongwith the renewal application.(vii)If the renewal deposited within the expiry period of one year is not received within 15th days after the expiry period of one year, their application and other documents received will not be considered for renewal and the renewal fee deposited will stand forfeited.(viii)If any document other than treasury challan is not submitted at the time of application for renewal or any document after scrutiny is found defective or missing, the concerned contractor shall be given a maximum period of 15 days to submit/deposit the concerned documents from the date of issue of the notice demanding him to submit the wanting documents/papers, failing which his application will not be considered for renewal and renewal fee deposited will stand forfeited and his registration will be cancelled.
