Section 53(8) in Rajasthan Public Procurement Rules, 2012
(8)All other envelopes shall be opened one at a time, and the following read out and recorded: the name of the bidder and whether there is a modification; the bid prices (per lot if applicable); the bid security, if required; and any other details as the committee may consider appropriate. After the bids have been opened, they shall be initialed and dated on the first page by the members of the committee authorised to open the bids. All the pages of the price schedule and letters, BOQs attached shall be initialed and dated. Key information such as prices, delivery period, etc. are to be encircled, initialed and dated. Unfilled space/s in the bid/s need to be marked accordingly by members of the committee. Also the original and additional copies of the bid shall be marked accordingly. Alterations/corrections/additions/over/writings shall be initialed legibly to make it clear that such alteration, etc., were existing in the bid at the time of opening.
