Section 73(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)[] [Existing sub-rule (1) deleted and sub-rule (2) and (3) renumbered as sub-rule (1) and (2) by Notification No.F.1(8)FD/GF&AR/2011 dated 4.9.2013, publised in Rajasthan Gazetted EO Pt.4(Ga)(I) dated 4.9.2013 for -(1) At the time of award of contract, the quantity of goods, works or services originally specified in the bidding documents may be increased, but such increase shall not exceed twenty percent of the quantity specified in the bidding documents. It shall be without any change in the unit prices or other terms and conditions of the bid and the bidding documents.] If the procuring entity does not procure any subject matter of procurement or procures less than the quantity specified in the bidding documents due to change in circumstances, the bidder shall not be entitled for any claim or compensation except otherwise provided in the bidding documents.[ [(2) Repeat orders for extra items or additional quantities may be placed, if it is provided in the bidding documents, on the rates and conditions given in the contract if the original order was given after inviting open competitive bids. Delivery or completion period may also be proportionately increased. The limits of repeat order shall be as under-(a)50% of the quantity of the individual items and 50% of the value of original contract in case of works; and(b)50% of the value of goods or services of the original contract.]]
