Section 70(2) in The Orissa Development Authorities Rules, 1983
(2)The tenders shall be opened by the officer inviting such tender in the presence of another officer of the Authority at the time and place specified in the tender notice in the presence of such tenderers or their authorised agents as may be present. After opening the tenders both such officers shall initial all corrections which may have been made in the tender with due attestation by the tenderers. If corrections in the tender are found to be unattested by the tenderers, the same shall be noted on the tender itself, with the signature of such officer.
