Section 52(1) in Rajasthan Public Procurement Rules, 2012
(1)A bidder may withdraw, substitute, or modify his bid after it has been submitted by sending a written notice, duly signed by him or his authorized representative (authorization letter be enclosed). Corresponding substitution or modification of the bid must accompany the written notice. The notice must be:(a)submitted in accordance with the bidding documents, and in addition, the envelope shall be clearly marked "Withdrawal," "Substitution," or "Modification"; and(b)received by the authorised official prior to the deadline prescribed for submission of bids.
