Section 58(1) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(1)The Tender Accepting Authority may reject a tender if it has determined that the financial bid in combination with other constituent elements of the tender is abnormally low or abnormally high in relation to the subject matter of the procurement and raises concerns with such authority as to the ability of the Tenderer to perform the Public Private Partnership (PPP) contract.
