Section 3 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
3. Registration
. [(1) Every person, intending to become an enlisted contractor shall on invitation by the State Government by means of advertisement, have to apply, for the purpose of registration for enlistment under Public Works Department, to the prescribed authority in such form, in such manner and with such fee, as may be prescribedProvided that different fees may be prescribed for different categories of enlisted contractors as well as different classes of enlisted contractors.] [[Sub-section (1) Substituted by section 6(1) of the West Bengal Public Works Contractors (Regulation and Control) (Amendment) Act, 2010 (West Bengal Act No. 21 of 2010) (w.e.f. 10,9.2010), which read as under :(1)Every person, intending to carry out any public works, shall, on invitation by the State Government by means of advertisement, have to apply for registration for enlistment as contractor to the prescribed authority in such form, and in such manner, and with such fee, as may be prescribed :Provided that different fees may be prescribed for different categories of contractors.]](2)Any person, who has already applied, before the date of coming into force of this Act, for [the purpose of registration for enlistment under Public Works Department] [Substituted by section 6(2), ibid (w.e.f. 10.9.2010) for the words registration for enlistment.], shall also apply for registration in such manner, and with such fee, as may be prescribed.(3)Notwithstanding anything contained in sub-section (1) or in sub-section (2), any person, already carrying out public works before the date of coming into force of this Act, shall, if not exempted by the State Government by any general or special order, apply for registration in such form, and in such manner, and with such fee, as may be prescribed.(4)Every application for registration, made under this section, shall be disposed of within a period of [six months] [Substituted by section 6(3), ibid (w.e.f. 10.9.2010) for the words three months.] from the date of receipt of such application.
