Section 70(2) in Rajasthan Public Procurement Rules, 2012
(2)Repeat orders for extra items or additional quantities may be placed, if provided in the bidding document, on the rates and conditions given in the bid, provided the original order was given after inviting open competitive bids. Delivery/completion period may also be proportionately increased. The limits of repeat order shall be as follows -(a)50% of the quantity of the individual items subject to 20% of the value of originally tendered and finalised contract in case of works(b)25% of the value of goods and services originally tendered and finalised contract
