Section 3(2)(iii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2)(iii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

(iii)On the basis of quantity of material, (1%) price of appropriate expenditure shall be deposited at the time of taking tenders in the form of earnest money from every establishment/provider of material/ constructor/seller, who are registered with Chhattisgarh Sales Tax Department and who are submitting tenders.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 3(2)(iii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013