Section 34(2) in Assam Public Procurement Act, 2017
(2)Subject to the rules as may be made in this behalf, the procedure for request for quotations shall include the following, namely :(a)a quotations in sealed envelopes shall be requested simultaneously from as many potential bidders as practicable, subject to a minimum of three, for submission within a given date and time:Provided the potential bidders shall be genuine, having clear individual established identity and not a sister concern of one another.(b)each bidder shall be permitted to give only one quotation;(c)the successful quotation shall be the lowest priced quotation meeting the needs of the procuring entity as set out in the request for quotations.
