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[Section 8A]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 8A(4) in M.P. Vat Rules, 2006
| S.No. | Type of contract | Rate at which lump sum shall be determined | |
| (1) | (2) | (3) | |
| 1 | Civil works like construction of buildings, bridges, roads,dams, barrages, canals, diversions excluding- | 2 per cent | |
| (i) | supply and installation of air-conditioners, air coolers orair-conditioning equipment; | ||
| (ii) | supply and fitting of electrical goods, supply and fittingof electrical equipment; | ||
| (iii) | fabrication, supply and installation of elevators (lifts) andescalators. | ||
| 2 | Supply and installation of,- | 10 per cent | |
| (i) | air-conditioners, air-coolers, air-conditioning equipmentsincluding deep freezers, cold storage plant and humidificationplants; | ||
| (ii) | weighing machines and weigh bridges; | ||
| (iii) | elevators (lifts) and escalators. | ||
| 3 | All other contracts not specified in serial number 1 and 2above | 4 per cent |