Section 132 in Rajasthan District Board Account Rules
132.
Security shall in each case be taken from every contractors for the due fulfilment of the contract and shall be either in the shape of lump sum, or a deduction of 10% made from the bills payable to the contractor. Such security shall be returned to the contractor, only after six months from the date of the completion of the work and full satisfaction of the Board's claim against him. The amount of security shall be credited to the register of securities or deposits.Agreement from the Contractors
