Section 51 in Rajasthan Transparency in Public Procurement Rules, 2013
51. Deadline for the submission of bids.
(1)Bids shall be received, by the person designated for the purpose by the procuring entity or directly dropped in the bid box, at the place and up to the time and date specified in the Notice Inviting Bids.(2)Normally, the date of submission and opening of bids should not be extended. In exceptional circumstances or when the bidding documents are required to be substantially modified as a result of discussions in pre bid conference or otherwise and the time with the prospective bidders for preparation of bids appears insufficient, the date may be extended by the procuring entity. In such case the publicity of extended time and date shall be given in the manner, as was given at the time of issuing the original Notice Inviting Bids and shall also be placed on the State Public Procurement Portal. It should be ensured that after issue of corrigendum, reasonable time is available to the bidders for preparation and submission of their bids. The procuring entity shall also publish such modifications in the bidding documents in the same manner as the publication of initial bidding documents. If in the office of the bids receiving and opening authority, the last date of submission or opening of bids is a non working day, the bids shall be received or opened on the next working day.
