Section 191 in Rajasthan Panchayati Raj Rules, 1996
191. Agreement.
(1)When a tender is accepted, a deed of agreement in Form No. XXVI with such variation as the circumstances of the case may require, will be executed by the person whose tender is accepted.(2)Such deed shall include a clear statement of the conditions under which the contract is given, and shall specify the penalty to which the tenderer shall be liable for breach of any of those conditions.
