[Cites 0, Cited by 0]
[Entire Act]
State of Punjab - Section
Section 13 in Punjab Supply and Sale of Bhang Rules, 1956
13. (i) In the event of any breach of any of the terms, or conditions of this agreement, on the part of the Contractor or on the part of any of his agent, servants or of any person acting under his authority, the Collector may, in his discretion, cancel and determine this agreement without further notice, and the Contractor shall not be entitled to any damages or compensation of any kind in respect of such cancellation and determination thereof.
(ii)In the event of this agreement being cancelled and determined for any cause or of its determination by lapse of time or otherwise, every other farm, agreement of lease held by the Contractor under any Excise Law for the time being in force shall be liable to be forthwith cancelled and determined by the Collector or other proper authority.(iii)In the event of the breach of any of the terms and conditions of this agreement by a person licensed under Rules 5 above, the Collector may, in his direction, instead of cancelling and determining the agreement, cancel the licence of such person:Provided that this provision shall not be deemed to affect the right of the Collector to cancel and determine this agreement upon the occurrence of any such breach should he see fit to do so.As security for the due fulfilment and performance by the Contractor of all and each of the terms and conditions of this agreement the Contractor shall deposit to the credit of the Punjab Government in the Government Treasury of------before the first April, 19----, the sum of ------rupees in cash or Government promissory notes,or in National Savings Certificates which sum shall liable to forfeiture either in whole or in part,in the discretion and by order of the Collector subject to the approval of the Financial Commissioner of Punjab,upon any breach of this agreement, or in the event of the Contractor's failing to carry out any of the terms hereinbefore expressed or at any time ceasing operations under this agreement otherwise than as hereinbefore provided;and further the said security deposits shall be available to meet any just claims which the Governor of Punjab may have against the Contractor at the time of the determination from any cause of this agreement:Provided that any balance of the said deposit remaining over after satisfying the said claims shall, i not so forfeited,be repaid to the Contractor or his legal representatives.In witness whereof the parties hereto have subscribed their names at _______ this the ____________ day of ___________.Witnesses :-| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Today's receipts | Today's sale | ||||||
| Month and date | Balance of previous date | Quantity | Source of Supply | Total | Quantity | Name and description of Purchase | Balance in store at end of the day |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Today receitps | Today' sales | |||||
| Month and date | Balance of previous date | Quantity | Source of supply | Total | (Quantity sold) | Balance in store at end of day |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Month | Last Balance | Receipts | Sales | Balance | Remarks |