Section 027 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
027.
Passed by the West Bengal Legislature. Received the assent of the Governor and was first published in the Kolkata Gazette, Extraordinary, of the 6th April, 2006, vide notification No. 433-L., dated 6th April, 2006An Act to provide for regulation and control the activities of persons dealing with public works [or jobs] [Inserted by section 2 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).] under the Government of West Bengal in the Public Works Department and for matters connected therewith or incidental thereto;Whereas it is expedient to regulate and control the activities of persons dealing with public works [or jobs] [Inserted by section 3, ibid (w.e.f. 10.9.2010).] under the Government of West Bengal in the Public Works Department and for matters connected therewith or incidental thereto;It is hereby enacted in the Fifty-seventh Year of the Republic of India, by the Legislature of West Bengal, as follows :
