Section 42(1) in Punjab Transparency in Public Procurement Act, 2019
(1)Subject to the provisions of sub-section (2) of section 13 and section 24, the procuring entity shall consider a bid as successful,-(a)where price is the only award criterion, the bid with the lowest bid price in case of procurement or the highest bid price in case of disposal of public asset.(b)where there are price and other award criteria, the most advantageous bid ascertained on the basis of the criteria and procedures for evaluating bids as specified in the bidding documents;or(c)where there are no financial criteria, the most advantageous bid ascertained on the basis of selected non-financial criteria or other parameters for evaluating bids as specified in the bidding documents.
