Section 460M(1) in The Mumbai Municipal Corporation Act, 1888
(1)Except as is hereinafter otherwise provided, the General Manager shall, at least seven days before entering into any contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [three lakhs rupees] [These words were substituted for the words 'fifty thousand rupees' by Maharashtra 17 of 2012, Section 7(1).], give notice by advertisement in the local newspapers inviting tenders for such contract:[Provided that, the notice of any tender for contract not exceeding three lakhs rupees shall be uploaded on the official website of the Brihan Mumbai Electric Supply and Transport Undertaking.] [This proviso was added by Maharashtra 17 of 2012, Section 7(2).]
