Section 2(e) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(e)"contractor" means any person who undertakes a contract for carrying out public works;(ea)[ "jobs" include the following:- [Clause (ea) inserted, by section 5(6), ibid (w.O. 10.9.2010).](i)supplies to be made;(ii)carriage to be made; and(iii)services to be rendered under Public Works Department;]
