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State of Rajasthan - Section

Section 8 in General Rules and Directions for the Guidance of Contractors

8.

The memorandum of work tendered for memorandum of material and of Tools and Plants to be supplied by the Department and their rates, shall be filled in and completed in the office of the Chief Engineer or duly authorised Engineer before the tender form is issued.Tender for WorksI/We hereby tender for the Governor of the State of Rajasthan of the work specified in the underwritten memorandum within the time specified in such memorandum at [................] [In figures as well as in words.]% below/above the rates entered in the schedule mentioned in Rule I in all respects in accordance with the specifications, designs, drawings and instructions, in writing referred to in Rule I hereof, and in clause 11 of the annexed conditions, with such materials as are provided for by and in all other respects in accordance with such conditions so far as applicable. I/We have visited the site of the work and I/We am/are full aware of all the difficulties and conditions likely to effect the carrying out of the work I/We have fully acquainted myself/ourselves about the condition in regard to accessibility of site, and quarries/ kilns nature and the extent of ground, working conditions including stacking of materials, installation of T & P conditions affecting accommodation and movement of labour etc. required for the satisfactory execution of contract.Memorandum
(a)General description.
(b)Estimated cost...........Rs.
(c)Earnest money............Rs.
(d)Security deposit (including earnest money)
(i) on amount upto Rs. 1 lac 10% subject to a maximum of Rs. 1.5 lacs.
(ii) on next Rs. 1 lac 7 ½%
(iii) on amount beyond Rs. 2 lacs 5%
(e)Time allowed for the work to be reckoned from the 15th day after the date of written order to commence the work [..........] [Give Particulars and numbers.] months.
Should this tender be accepted in whole, or in Part I/We hereby agree to abide by and fulfill all the terms and provisions of the conditions of contract annexed hereto and of the Notice Inviting Tender or in default thereof to forfeit and pay to the Governor of Rajasthan or his successors in office, the sum of money mentioned in the said conditions. A sum of Rs [.......] [In figures as well as in words.] is herewith forwarded in Cash/Treasury Challan as earnest money [(a) full value of which is to be absolutely forfeited to the said Governor of Rajasthan, should I/We not deposit the full amount of security deposit specified in the above memorandum in accordance with clause 1(A) of the said conditions of contract otherwise the said sum of Rs shall be retained by the Governor of Rajasthan as on account of such security deposit as aforesaid] [Strike out(a) if no cash security deposit is to be taken.] or [(b) the full value of which shall be retained by Governor of Rajasthan on account of the security deposit specified in clause 1(b) of the said conditions of contract.] [Strike out(b) if any cash Security deposit is to be taken.]
Dated the day of 19
[Witness] [Signature of witness to contractor's Signature.]    
Address    
Occupation   Signature of Contractor
The above tender is hereby accepted by me on behalf of the Governor of Rajasthan.
Dated the day of 19
    [Engineer.] [Signature of the officer by whom accepted.]
Conditions of Contract