Section 20(20) in Punjab Water Supply and Sewerage Board (Purchase Procedure)
20.2In case Purchasing authority decides to accept the delayed supply, the supplier shall remain liable to pay ½% of the value of the goods delayed for every week or a part thereof subject to a maximum of 10% of total value of the delayed/undelivered supplies or the security of the contract whichever is less. In exceptional cases, the penalty can be reduced or waived off by the authority competent for the purchase.
