Section 2(f) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(f)[ "malpractice" includes dishonesty, cheating, impersonation, obstruction in carrying out public works or jobs as specified in the contract and failure to observe, while submitting tender or quotation, the instruction given in the tender or quotation documents including Schedule appended thereto;] [[Clause (f) substituted by section 5(7), ibid (w.e.f. 10.9.2010), which read as under;
