Section 79G(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)[ The Administrative Department or a Committee, constituted by the Administrative Department for this purpose, shall negotiate the cost of preparation of the detailed project report with the Project Proponent and ensure that such assessment of the detailed project report preparation cost shall be reasonable and justifiable. The reimbursement of detailed project report preparation cost to the project proponent shall be 0.1% of the final bid value or of the approved negotiated cost of preparation of detailed project report, whichever is lower.] [Substituted by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).]
