Section 27(2) in Punjab Transparency in Public Procurement Act, 2019
(2)Except as provided in section 33 of this Act, E-procurement shall be compulsory for different stages and types of procurement to be carried out under this Act. Every requirement for written communication under this Act shall, therefore, be deemed to have been satisfied if it were done by electronic means:Provided that, in case, a procuring entity chooses to carry out public procurement under this Act, through physical means, it shall be only after a prior approval of the Administrative Department.
