Section 11 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
11. Punishment for supply of sub-standard or lesser quantity of goods, etc.
- Whoever, being a contractor for the supply of goods, plants, machinery, tools, spares or other materials or equipments,-(a)makes misrepresentation in respect to the quantity supplied; or(b)supplies sub-standard goods, plants, machinery, tools, spares or other materials or equipments which are not of mercantile quality or not in accord with the samples or specifications given in the order of supply, shall he punished with imprisonment of either description which may extend to three years or with line or both.Explanation. - In this section, contractor for the supply of goods, plants, machinery, tools, spares or other materials or equipments means any person who under a contract supplies any goods, plants, machinery, tools, spares or other materials of equipments to any works department or its officer to a contractor engaged for a work under a works contract.
