Section 54 in Rajasthan Transparency in Public Procurement Rules, 2013
54. Withdrawal, substitution and modification of bids.
(1)A bidder may withdraw, substitute, or modify its bid after it has been submitted by sending a written notice, duly signed by him or his authorised representative (authorisation letter be enclosed). Corresponding substitution or modification of the bid must accompany the written notice. The notice must be -(a)submitted in accordance with the bidding documents, and in addition, the envelope shall be clearly marked as "Withdrawal," "Substitution," or "Modification"; and(b)received by the person authorised to receive the bids or directly dropped in the bid box prior to the last time and date fixed for receiving of bids.(2)Bids requested to be withdrawn shall be returned unopened to the bidders.(3)No bid shall be withdrawn, substituted, or modified after the last time and date fixed for receipt of bids.
