Section 19 in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
19. Execution of Agreement with the Contractor.
- As soon as a tender is accepted by the [Executive Engineer, the Superintending Engineer or the Chief Engineer, as the case may be] [See Legislative Supplement Part III dated 23rd June, 1989.], the Executive Engineer shall immediately convey acceptance to the contractor under a registered cover and execute agreement with him in the form specified [and notified by the Punjab Public Works Department (Building and Roads) from time to time] No running payment shall be made to the contractor unless the Agreement is executed by him.
