Section 5B(6) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
(6)At the time of opening of the tenders the tenderers shall produce a certificate of solvency for at least one-fourth of the total annual purchase price according to the rate quoted by him, granted by Revenue Officer not below the rank of a Subdivisonal Officer if the tenderer has landed property at a place, wherein the Orissa Public Demands Recovery Act, 1962, is in force or a Bank Guarantee for an equal amount.
