Section 5 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
5. Refusal to register
. (1) [The Advisory Board may not recommend registration] [Substituted by section 8(1) of the West Bengal Public Works Contractors (Regulation and Control) (Amendment) Act, 2010 (West Bengal Act No. 21 of 2010) (w.e.f. 10.9.2010) for the words The prescribed authority may refuse registration for enlistment of contractors.] under this Act on any of the following grounds, namely:(a)(I)If any person, who has applied for registration, is convicted of any offence punishable under any of the provisions of this Act or the rules made thereunder or theft, robbery, murder and sentenced;(ii)[* * * *] [[Sub-clause (ii) omitted by section 8(2), ibid (w.e.f. 10.9.2010), which was as under :(ii)Notwithstanding anything contained in section 5(1)(a)(1) the person convicted of any offence is punishable, under any law of the land and six months have not elapsed since the termination of the sentence imposed upon him;.]];(b)if any person has been declared an insolvent by a .court of competent jurisdiction and six months have not elapsed since he has been discharged;(c)if the name of any person has been removed from the register under clause (c) of section 7 and six months have not elapsed since he has been discharged;(d)if the person does not hold a license or certificate required under any other law for the time being in force; .(e)if any person does not fulfil the qualifications required for registration.(2)No application for registration shall be refused, unless the person applying for registration has been given a reasonable opportunity of being heard.
