Section 42(11) in Rajasthan Transparency in Public Procurement Rules, 2013
(11)The Bid security taken from a bidder shall be forfeited in the following cases, namely:-(a)when the bidder withdraws or modifies its bid after opening of bids;(b)when the bidder does not execute the agreement, if any, after placement of supply/work order within the specified period;(c)when the bidder fails to commence the supply of the goods or service or execute work as per supply/work order within the time specified;(d)when the bidder does not deposit the performance security within specified period after the supply/work order is placed; and(e)if the bidder breaches any provision of code of integrity prescribed for bidders specified in the Act and Chapter VI of these rules.
