Section 2 in Bihar Enlistment of Contractors Rules, 1992
2.
(i)The Contractors for execution of works in the Department of Water Resources will be registered in one of the following classes-(a)Class I-S-Qualified to tender for works above Rs. 200.00 lakhs(b)Class I-A-Qualified to tender for works upto Rs. 200.00 lakhs(c)Class I-B-Qualified to tender for works upto Rs. 50.00 lakhs(d)Class II-Qualified to tender for works upto Rs. 20.00 lakhs(e)Class III-Qualified to tender for works upto Rs. 5.00 lakhs(f)Class IV-Qualified to tender for works upto Rs. 1.00 lakh(g)Class V-Qualified to tender for works upto Rs. 50,000 only.(ii)Enlistment of Contractors for doing earthwork upto Rs. 10,000 shall not be necessary.(iii)Contractors registered in a particular class will be eligible to tender only one class below that of his registered class.
