Section 8 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
8. Punishment for submitting manipulated tenders.
- Whoever, being a tenderer for a work under a works department,-(a)procures, obtains or attempts to procure or obtain for himself or for any other person work under a works contract by submitting fictitious, competitive tenders in the name of false, or non-existent or bogus person; or(b)enters into a conspiracy with any other tenderer or tenderers in order to eliminate the competition for the purpose of pushing one of the collusive low-rate tender for acceptance; or(c)employs or takes active help of a near relative or of any other person in a position to unduly influence the officer having authority to accept the tender, shall be punished with imprisonment of either description which may extend to three years or with fine or both.Explanation. - "Near relation" in this section, means son, grandson, father, mother, spouse, brother, sister, brother-in-law, father-in-law and mother-in-law.
