Section 46 in Rajasthan Public Procurement Rules, 2012
46. Period of validity of bids.
(1)Bids shall remain valid during the period specified in the bidding documents. This period should normally be not more than 90 days, but depending on the nature of the procurement it may be more. A bid valid for a shorter period shall be rejected by the procuring entity as nonresponsive.(2)Prior to the expiry of the period of validity of bids, the procuring entity, in exceptional circumstances may request the bidders to extend the bid validity period for an additional specified period of time. A bidder may refuse the request without forfeiting its bid security.(3)Bidders that agree to an extension of the period of validity of their bids shall extend or procure an extension of the period of validity of bid securities provided by them or provide new bid securities to cover the extended period of effectiveness of their bids. A bidder whose bid security is not extended, or that has not provided a new bid security, is considered to have refused the request to extend the period of validity of its bid.
