Section 18 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
18. Test and Inspection.
- 18.1. Inspection and tests shall normally be carried out at supplier's manufacturers works through DGS&D authority Board representative before the material is despatched to the consignee and a copy of the inspection/test report in such cases shall be attached by the supplier in original/photostat with the forwarding railway receipt or alongwith consignment. In case of DGS&D inspection, the entire responsibility rests with the supplier for getting the material inspected/supplied within the delivery period. The supplier shall be required to give atleast 21 days notice to the Purchase authority to arrange for the inspection of goods offered for despatch on different occasions. On receipt of advance notice from the supplier offering the material for inspection, Purchase Section shall communicate the same to the inspecting officer who shall ensure that the consignment is inspected within 21 days from the date of receipt of notice from the supplier :Provided that the inspection and or tests may be waived off, in exceptional circumstances by the Managing Director after recording reasons thereof and supplier authorised in writing to send the consignment(s) without inspection clearly subject to the condition that such material will, however, be subjected to inspection/tests at the consignee's end and defects, if any noticed shall be notified promptly to the supplier for rectification or replacement of material as necessary under intimation to the Purchase Authority.18.2It shall be the duty of the consignee to report regarding deficiency/defects not only to the supplier direct but also to EE and SE and the purchasing authority concerned. The entire responsibility rests with the consignee and concerned EE for ensuring that the payments made in respect of such material are adjusted/recovered in the event of suppliers failure to rectify/replace the material. In exceptional cases where the consignees feel that it is not possible to recover the payment due from the supplier, the same may be intimated to the purchase section so as to take up the matter with the supplier and also to withhold the payments, if lying pending with other consignees.18.3No consignment offered for inspection beyond the date on which it is required to be delivered as per terms of the purchase orders, shall be inspected by the inspecting officer except with the approval of the Managing Director nor shall such delayed consignments be accepted and paid for by the consignee except with prior approval of the Managing Director.
