Section 42(3) in The Orissa Agricultural Produce Markets Rules, 1958
(3)Tenders shall be called for in respect of every work which is to be executed on contract basis :Provided that the Market Committee may dispense with the calling of tenders in the case of :(i)a supplemental maintenance work relating to a road or a building which is found necessary after the annual maintenance contract for that road or building has been settled, if the estimated cost of the supplemental maintenance work does not exceed 50% of the amount of the original maintenance estimates or Rs. 5,000.00 whichever is less, and such supplemental work is necessitated by reasons other than negligence of the original maintenance contractor as certified by the Technical Cell of the Board.(ii)any emergent work, if the estimated cost of the work does not exceed Rs. 5,000.00 and the Chairman certifies that the delay, labour or cost involved will out-weigh the advantage arising from calling for tenders.
