Section 9 in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013
9. Recall of the tender.
- If successful tenderer without reasonable cause fails to supply goods or material in the fixed time limit, such tender shall be cancelled and fresh tenders shall be recalled, in the manner provided under these rules, at the risk of the person whose tender was accepted earlier. If by recalling tenders, the Panchayat is put to any loss, such person shall be liable to compensate such loss and expenses for recalling of tender. After adjustment from the security amount, if there is any balance, it shall be recoverable as arrears of Land Revenue.
