Section 4 in Bihar Enlistment of Contractors Rules, 1992
4.
(i)Contractors enlisted under Class I-S, Class I-A, Class I-B and Class II shall be eligible for taking up contract in all Projects of the Department of Water Resources.(ii)Contractors enlisted under Class III shall be eligible for tendering of works in a particular Circle in which the registration shall be made. Contractors may however, get themselves registered in other Circles of the Department, where they wish to take up works.(iii)Contractors enlisted under Class IV and Class V shall be enlisted for tendering of works in the Division in which they are registered. Contractors can, however get themselves registered in other Divisions of the Department where they wish to take up works.
