Section 6(h) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
(h)when the State Government has exempted fro inviting tenders for purchase of any specific material or good.](iv)The limited tender system may, however, be adopted instead of the 'open tender' system even when estimated value of the tenders to be received is not less then [Rs. 10,000/-] [Substituted by Notification dated 5-6-1991 [16-1-1992].] in the following cases: -
