Section 13 in The M.P. Hospital Supplies Rules, 1972
13.
If the contractor, after complying with the prerequisites mentioned in Rule 10 fails to commence the supply within eight days from the date of the receipt of the acceptance his earnest money shall be forfeited and his name shall be black-listed. No tender form shall be issued from the office for contract to such black-listed contractors in the ensuing years. Whenever the name of any contractor is black-listed by the Director he shall intimate that name to all the hospitals in the State.
