Section 12 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
12. Despatch of Store Items.
- (i) Packing - The contractors shall be held responsible for adequate safe and proper packing of the stores if the stores are to be transported by rail/road or by any other means of transport so as to prevent loss or damage in course of transportation or on arrival at the destination.(ii)Unless otherwise provided, the mode of transport and the cost thereof, shall be mutually settled between the Indenting Officer and the contractor. Any dispute regarding liability of either party due to default on either part may be referred to the Director whose decision shall be final and binding.(iii)All supplies shall be on F.O.R. basis. Mode of transport, cost of transport, loading and unloading charges, etc. shall be mutually decided by the contractor and the Indentor. Incase of any dispute, the matter shall be referred to the Director and the decision of the Director shall be final.(iv)It shall be the responsibility of the contractor to deliver the stores in good condition. Any damage or deficiency noted in the supplies made shall be intimated to the contractor within a period of 15 days from the date of receipt of the goods and shall be made good by the latter within a period as may be reasonably specified by the Indenting Officer, failing which the Indentor may make good the deficiency and get the expenditure recovered from the contractor. Any amount payable by the contractor shall be recoverable as a public demand under the Orissa Public Demand Recovery Act, 1963.
