Section 2(a) in The Karnataka Transparency In Public Procurements Act, 1999
(a)‘Construction Works’ means putting up, demolishing, repairs or renovation of buildings, roads, bridges or other structures including fabrication of steel structures and all other civil works;(aa)'e-Procurement' means purchase of goods, obtaining of services or undertaking of construction work by the procurement entity through eProcurement platform;(aaa)'e-Procurement Platform' means a procurement platform of electronic media comprising of procurement process set up and managed by the State Government through integrated internet enabled procurement tools incorporated by customization;
