Section 70(1) in Rajasthan Public Procurement Rules, 2012
(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.
