Section 15(3) in Karnataka Transparency in Public Procurements Rules, 2000
(3)The Tender Inviting Authority may extend the last date and time for receiving tenders after giving adequate notice to all intending tenderers in cases where:-(a)The publication of the tender notice has been delayed;(b)The communbication of changes, in the tender documents to the prospective tenderers under rule 14 took time;(c)Any other reasonable grounds exist, for such extension which shall be recorded in writing by the Tender Inviting Authority.
