Section 32(2) in Punjab Transparency in Public Procurement Act, 2019
(2)Subject to the rules as may be made in this behalf, the procedure for reverse auction shall include the following, namely: -(a)the procuring entity shall invite bids to the reverse auction by causing an invitation to be published in accordance with sub-section (5) of section 28 or issued in accordance with sub-section (2) of section 29, as the case may be; and(b)the invitation shall, in addition to the information as set out in bidding documents, include details relating to, -(i)access to and registration for the auction;(ii)opening and closing of auction;(iii)norms for conducting the auction; and(iv)any other information as may be relevant to the method of procurement.
