Section 13 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
13. Punishment for splitting up purchase orders.
- Whoever, being an officer of the works department, with malafide intention resorts to splitting of purchase order in order to enable him to effect the purchases which would have otherwise been beyond the pale of his financial authority to do so, or in flagrant, breach of the established procedure for the purchase of goods, plants, machinery, tools, spares or other materials or equipments shall be punished with imprisonment of either description which may extend to one year or with fine or both.
