Section 8 in Advertisement (Registration and Regulation) Bye-laws, 2012
8. Bidders to furnish undertaking.
(1)Every bidder competing for advertisement rights shall be required to furnish an undertaking on non-judicial Stamp Paper of appropriate value, according to the prescribed manner, in the format given in Appendix A attached to and forming part of these bye-laws.(2)Failure to submit the undertaking and/or refusal to do so shall summarily render the bid as null and void and earnest money deposited shall be forfeited by the Corporation.
