Section 25 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
25. Speculative Bids.
- The Government Agency or the Local Authority with the approval of the [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] will be entitled to treat the speculative or unrealistic bids as non-responsive and reject the same. By reason of any speculation or unrealistic bid or rejection of such bid, shall not necessarily lead to termination of the bid process. The [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] will Prescribe the norms for determining the speculative or unrealistic bids.
