Section 7 in The Jammu and Kashmir Registration of Contractors Act, 1956
7. Form of tender.
- Form of tender to undertake or offer to undertake to carry out a work shall be available from the Head of the Department or the officer authorised by him to issue certificate of registration under sub-section (2) of section 4, on payment of a prescribed fee not exceeding Rs. 30 calculated in accordance with the estimated value of the work which may be determined by the Head of the Department.
