Section 140 in The M.P. Municipal Accounts Rules, 1971
140.
The lender notice under Rule 135 shall show clearly - (1) The date up to which sealed tenders will be received.(2)The nature of work which is to be executed, and details of it and stage 1 estimate.(3)The time within which the work is to be completed from the date of the receipt of orders to commence work.(4)The amount of security deposit required.(5)The amount of earnest money which must accompany each sealed tender.(6)The name of the office where the blank tender form may be obtained and the price charged for each form, the number of plans concerning the work and the place and time where they may be inspected, if such plans do not form part of the tender form.(7)The date and time at which the lenders will be opened.
