Section 2(f) in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
(f)'Contractor' means a person with whom an agreement is entered into for the execution of a work of the Board or work of any of the Committees under the control of the Board;(ff)[ 'Deposit Work' means a work which is carried out by a Department/Agency/Organisation different from the Department/Agency/Organisation to which the work pertains on depositing of funds by the concerned Department/Agency/Organisation with the Department/Agency/Organisation which has to carry out the execution of work.] [See Legislative Supplement Part III dated 23rd June, 1989.]
