(1)The direct cost of preparing the DPR shall be mentioned by the Project Proponent in detailed and comprehensive proposal. The DPR preparation cost shall include external payout, internal cost, out-of pocket expenses and taxes, all accompanied by original receipts.(2)[ The Administrative Department or a Committee, constituted by the Administrative Department for this purpose, shall negotiate the cost of preparation of the detailed project report with the Project Proponent and ensure that such assessment of the detailed project report preparation cost shall be reasonable and justifiable. The reimbursement of detailed project report preparation cost to the project proponent shall be 0.1% of the final bid value or of the approved negotiated cost of preparation of detailed project report, whichever is lower.] [Substituted by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).](3)The cost of preparation of DPR, as determined under sub-rule (2) above, may be reimbursed to the Project Proponent only in the case of final selection of successful bidder, if it is other than the Project Proponent, and only after the Procuring Entity has entered into agreement with such successful bidder. The cost of preparation of the DPR, payable to the Project Proponent, shall be recovered from the successful bidder as specified in the bid document:Provided that the Project Proponent shall not be entitled for the cost of preparation of DPR if he fails to furnish Bid Security as specified in sub-rule (2) of Rule 79-F.(4)In case, for any reason whatsoever, the project is not taken up by the Administrative Department, the cost of preparation of DPR shall not be reimbursed to the Proposal Proponent.
