Section 30(1) in Assam Public Procurement Act, 2017
(1)A procuring entity may choose to procure the subject-matter of procurement by the method of limited bidding, if, -(a)the subject-matter of procurement can be supplied only by a limited number of bidders; or(b)the time and cost involved to examine and evaluate a large number of bids may not be commensurate with the value of the subject-matter of procurement; or(c)owing to an urgency brought about by unforeseen events, the procuring entity is of the opinion that the subject-matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding; or(d)procurement from a category of prospective bidders is necessary in terms of sub-section (2) of section 6.
