Section 55(8) in Rajasthan Transparency in Public Procurement Rules, 2013
(8)All other envelopes shall be opened one at a time and the following details shall be read out and recorded -(a)the name of the bidder and whether there is a substitution or modification;(b)the bid prices (per lot if applicable);(c)the bid security, if required; and(d)any other details as the committee may consider appropriate.After all the bids have been opened, they shall be initialed and dated on the first page of the each bid by the members of the bids opening committee. All the pages of the price schedule and letters, Bill of Quantities attached shall be initialed and dated by the members of the committee. Key information such as prices, delivery period, etc. shall be encircled and unfilled spaces in the bids shall be marked and signed with date by the members of the committee. The original and additional copies of the bid shall be marked accordingly. Alterations/corrections/additions/over writings shall be initialed legibly to make it clear that such alteration, etc., were existing in the bid at the time of opening.
