Section 12 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
12. Punishment to officer of works department for abetting offences under section 11.
- Whoever, being an officer of a works department, having authority to accept the supplies made by the contractor in pursuance of an order of supply given to him, abets the offence punishable under section 11 knowingly by accepting the supply of goods, plants, machinery, tools, spares or other materials or equipments shall be punished with imprisonment of either description which may extend to three years, or with fine, or with both.
