Section 4 in General Rules and Directions for the Guidance of Contractors
4.
Any person who submits tender shall fill up the usual printed form stating at how much percent, above or below the rates specified in Rule 1, he is willing to undertake the work. Only one rate of percentage more or less on all the Estimated rates/Scheduled rate shall be mentioned. Tenders which propose any alteration in the work specified in the said form of invitation to tender or in the time allowed for carrying out the work, or which contain any other conditions of any sort, will be liable to rejection. No signal tender shall include more than one work, but contractors who wish to tender for two or more works shall submit a separate tender for each. Tenders shall have the name and number of the work to which they refer written outside the envelope.
