Section 50 in Rajasthan Transparency in Public Procurement Rules, 2013
50. Sealing and marking of bids.
(1)Bidders may submit their bids by post or by hand but if so specified in the bidding documents, bidders shall submit their bids only electronically. Bidders submitting bids electronically shall follow the electronic bid submission procedure as specified on the State Public Procurement Portal.(2)Bids submitted by post or by hand shall enclose the original and each copy of the bid in separate sealed envelopes, duly marked envelopes as "ORIGINAL", and "COPY". The envelopes containing the original and the copies shall then be enclosed in one single envelope.(3)The inner and outer envelopes shall -(a)bear the name and complete address along with telephone/mobile number of bidder;(b)bear complete address of the procuring entity with telephone number, if any;(c)bear the specific identification of the bidding process pursuant to Notice Inviting Bids and any additional identification marks as specified in the bidding documents; and(d)bear a warning not to be opened before the time and date for bid opening, in accordance with the Notice Inviting Bids.(4)If all envelopes are not sealed and marked as required, the procuring entity shall assume no responsibility about its consequences.(5)Similar procedure for sealing and marking of bids shall be adopted for Technical and Financial bids, if two part bids have been invited.
