Section 14(2) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(2)The Earnest Money Deposit (EMD) shall be forfeited if the tenderer.-(a)withdraws his tender after submission but before opening of the tender, or(b)following the opening of tender, withdraws its tender before expiration of the period of effectiveness of the tender; or(c)fails to furnish the required Performance Security at the stage, the tenderer is required to do so as per the tender documents.
