Section 20 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
20. Delivery against purchase order.
- 20.1. Delivery period of the material as per agreed upon alongwith terms and conditions of contract schedule 'D' shall be essence of the contract between the supplier and the Board.20.2In case Purchasing authority decides to accept the delayed supply, the supplier shall remain liable to pay ½% of the value of the goods delayed for every week or a part thereof subject to a maximum of 10% of total value of the delayed/undelivered supplies or the security of the contract whichever is less. In exceptional cases, the penalty can be reduced or waived off by the authority competent for the purchase.
