(1)Indents shall be prepared in the Office of the District Magistrate or the Sub-Divisional Officer, as the case may be.(2)For articles of equipment which are quoted in the periodical price list of the Buxar Central Jail, the Order should ordinarily be placed with that Central Jail. If however, the indenting Officer has reason to believe that he can obtain articles of as good a quality and at appreciably lower prices from another source he may call for tenders from outside firms as well as from the Central Jail. He must obtain samples both from the outside firms and from the Central Jail. If he proposes to place the Order with an outside firm he must send both sets of samples for advise to the Government Textile Expert at Patna. If the Textile Expert advises that the samples of the outside firm are equally as good as those of the Central Jail, the indenting Officer may place his Order with the outside firm specifying that the consignment will be checked against sample and rejected if it is not up to sample. On receipt of the consignment he should select a number of articles at random and send them to the Textile Expert for check against the sample. If the check is satisfactory, the consignment will be accepted, checked and distributed according to Rules 219 and 220. If not, it should be rejected.(3)Articles of equipment which are not quoted in the periodical price list circulated by the Central Jail, Buxar, should be purchased direct from firms, the Order being placed with the firm which, while offering articles of the prescribed quality, tenders at the lowest price.
