[Cites 0, Cited by 0]
[Section 31]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 31(3) in The M.P. Vanijyik Kar Niyam, 1995
| S.No. | Type of contract | Rate at which lumpsum shall be determined |
| (1) | (2) | (3) |
| 1. | (i) Civil works like construction of buildings excluding- | 2 percent |
| (a) supply and installation ofair-conditioners, air-coolers or air-conditioning equipment; | ||
| (b) supply and fitting ofelectrical goods, supply and fitting of electrical equipment; | ||
| (c) fabrication and installationof elevators (lifts) and escalators. | ||
| (ii) Civil works like construction of bridges, roads, dams,barrages, canals, diversions. | 2 percent | |
| (For works mentioned at (a), (b) and (c) above, thecomposition money would be determined on the basis of ratesgiven at item 4, 3 (i) and 3 (v) below respectively) | ||
| 2. | Fabrication and installation of plant and machinery. | 3 per cent |
| 3. | (i) supply and fitting of electrical goods, supply andfitting of electrical equipment including transformers. | 4 percent |
| (ii) sanitary fitting for plumping and drainage and sewerage. | 4 percent | |
| (iii) laying underground or surface pipelines, cables orconduits. | 4 percent | |
| (iv) supply and erection of weighing machines and weighbridges. | 8 percent | |
| (v) fabrication and installation of elevators (lifts) andescalators. | 8 per cent | |
| 4. | Supply and installation of air-conditioners, air-coolers,air-conditioning equipments including deep freezers, coldstorage plant and humidification plants. | 12 per cent |
| 5. | All other contracts not specified in serial numbers 1 to 4above | 4 per cent |