Section 13(2) in Punjab Transparency in Public Procurement Act, 2019
(2)The State Government may, by notification in this behalf, provide for mandatory procurement of any subject matter of procurement from any category of bidders, and purchase or price preference in procurement from any category of bidders, on the following grounds, namely:-(a)the promotion of domestic industry;(b)socio-economic policy of the Central Government or the State Government;(c)any other consideration in public interest in furtherance of a duly notified policy of the Central Government or the State Government:Provided that any such notification shall contain a reasoned justification for such mandatory or preferential procurement, the category of suppliers chosen and the nature of preference provided.
