Section 70 in Rajasthan Public Procurement Rules, 2012
70. Right to vary quantity at the time of placing supply/work order.
(1)At the time the contract is awarded, the quantity of goods, works or services originally specified in the bidding documents may be increased or decreased, provided this change does not exceed the limits/ ceilings of minimum and maximum quantity, usually twenty percent, indicated in the bidding documents, and without any change in the unit prices or other terms and conditions of the bid and the bidding documents.(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(3)If the Procuring entity does not procure any of the tendered quantities of subject matter of procurement or procures less than the quantity indicated in the bid documents due to changed circumstances, the bidder shall not be entitled to any claim/compensation.
