Section 7 in Bihar Enlistment of Contractors Rules, 1992
7.
The following requirements are to be fulfilled by the Contractors desiring enlistment in a particular Class :Class I-S :(a)Contractors desiring enlistment in this class shall be private or public limited concern. The contractors who are neither Public or Private Limited concern can also be registered in this class, but before their renewal of registration they will have to get converted and registered into Private or Public limited concern otherwise their renewal of registration will not be done.(b)They should have sufficient numbers of excavating, hauling and compacting machinery and Tools and Plants of the following nature in working condition at their disposal. Excavating, hauling and compacting units i.e., Excavator, Dumper, Truck, Tractor, Dozer, Roller, Tankers, Pumps, Mixer, Generator, Concrete Mixer, Vibrator, Compressor, Well Point System Pump, etc.The Contractor will have to submit the list of machines and tools with their numbers through affidavit which will clearly specify that they are in working condition.(c)Firms desiring enlistment in this class should have satisfactorily executed atleast three works of not less than Rs. 100 lakhs each and aggregate of these three works executed should not be less than Rs. 500 lakhs.(d)Contractors having no past experience of irrigation, building and road works may also be eligible for registration in this class provided they have a subscribed capital of Rs. 10.00 lakhs and one of the Directors of the company is a qualified Graduate Engineer.(e)The Contractor desiring enlistment in this class will have to submit the attested photo copy of the latest balance sheet duly prepared by the Chartered Accountant regarding the financial position of the firm. The firm must be financially sound.(f)The contractor desiring enlistment in this class shall have full time technical organisation as explained in para (5) of class-IS.Class-I-A :(a)Contractors desiring enlistment in this class shall be private or public limited concern. The contractors who are neither public nor private Class I-S limited concern can also be registered in this class but before their renewal of registration they will have to get converted and registered in to a private or public limited concern, otherwise their renewal of registration will not be done.(b)They should have sufficient numbers of machinery and tools and plants of the following types in working condition at their disposal.Excavator, Dumper, Truck, Tractor, Dozer, Tanker, Pumps, Generator, Concrete Mixer, Vibrator, Sheep foot roller Compressor, Well Point System Pumps etc.The contractors will have to submit the list of such machines and tools and plants with their number through affidavit which will clearly specify that they are in working condition-(c)Contractor desiring enlistment in this class should have satisfactorily executed at least three works of not less than Rs. 50.00 lakhs each and the aggregate of these three works should not be less than Rs. 200.00 lakhs.(d)Contractors having no past experience of irrigation, building and road works may also be eligible for registration in this class provided they have a subscribed capital for Rs. 7.50 lakhs and one of the Directors of the company is a qualified Graduate Engineer.(e)The contractors desiring enlistment in this class will have to submit the attested photo copy of latest balance sheet duly prepared by the Chartered Accountant regarding the financial position of the Contractor.(f)The Contractors desiring enlistment in this class shall have full time technical organisation as explained in para (5) of Class I-A.Class I-B :(a)Contractors desiring enlistment in this class shall be private or public limited concern. The contractors who are neither public nor private limited concern can also be registered in this class but before their renewal or registration they will have to get converted and registered in to a private or public limited concern, otherwise their renewal of registration, will not be done.(b)Firms desiring enlistment in this class should have satisfactorily executed at least three works of not less than Rs. 10.00 lakhs each and the aggregate of these three works executed should not be less than Rs. 50.00 lakhs.(c)Contractors having no past experience of irrigation, building and road works may also be eligible for registration in this class provided they have a subscribed capital of Rs. 5.00 lakhs and one of the Director of the Company is a qualified Graduate Engineer.(d)They should have sufficient numbers of machineries and tools and plants of the following types in working condition at their disposal.Trucks, Tractors, Generator, Concrete Mixer, Vibrator, Pumps, Compressor etc.(e)The contractors desiring enlistment in this class will have to submit the attested photo copy of the latest balance sheet duty prepared by the Chartered Accountant regarding the financial position of the Contractor.(f)The contractors desiring enlistment in this class shall have full time technical organisation as mentioned in para. (5) of Class I-B.Class II(a)Individual Contractors or construction firms desiring enlistment in this class should have satisfactorily executed at least three works of not less than Rs. 3.00 lakhs each and the aggregate of these works executed should not be less than Rs. 15.00 lakhs.(b)The contractors or firms having no past experience of irrigation, building and road works may also be eligible for enlistment in this class provided the working capital is not less than Rs. two lakhs and the individual contractor desiring enlistment and one of the partners of the firm, is a qualified graduate engineer.(c)The contractors desiring enlistment in this class should have machines and tools and plants of the following types in working conditions at their disposal.Truck, Tractor, Mixer machine, Vibrator, Generator, Pumping sets etc.(d)The contractors desiring enlistment in this class shall have full time technical organisation as mentioned in para (5) of Class II.Class III(a)Individual contractors/ or construction firms desiring enlistment in this class should have satisfactorily executed at least three works of not less than Rs. one lakh and the aggregate of three works executed should not be less than Rs. 5.00 lakhs.(b)The individual contractor, firm having no past experience of irrigation, building and road works may also be eligible for enlistment in this class provided the working capital is not less than Rs. 1,00,000 and the individual contractor desiring enlistment or one of the partners of the firm is a qualified graduate engineer or qualified overseer (diploma holder).(c)Contractors desiring enlistment in this class shall have one qualified diploma holder engineer on full time basis.The engineer may be in the form of a partner of the firm or contractor himself in case of individual contractor explained in para (5) class III of this Rule.Class IV(a)Individual contractor or construction firms desiring enlistment in this class should have satisfactorily executed at least three works of not less than Rs. 20,000 each and the aggregate of these three works executed should not be less than Rs. 1.00 lakh.(b)The individual contractor or firm having no past experience of irrigation, building and road works may also be eligible for enlistment in this class provided the working capital is not less than Rs. 20,000 and the individual contractor desiring enlistment or one of the partners of the firm is a qualified graduate engineer or a qualified overseer (diploma holder).Class V (For work upto Rs. 50,000)Individual contractor or construction firms desiring enlistment in this class need not have any past experience of works.
