Section 51 in Rajasthan Public Procurement Rules, 2012
51. Receipt & Custody of Bids.
(1)The bids shall be received by hand delivery, by courier or by post in the specified format before the specified time and at the specified address, by the official or the committee designated by the procuring entity in all cases except when bids are received through e-procurement portal.(2)The official authorised to receive the bids shall provide a receipt signed by him with date and time to the bearer of the bid (template A.7).(3)All bids received unsealed or in torn/damaged condition through post or by personal delivery shall be so marked on the cover by the authority receiving the same and get signed on it by the person delivering it, put in a fresh cover and reseal if so warranted. All such entries shall be attested by that authority.(4)Preferably, all bids received shall be put in a duly locked bid box placed for receiving the bids. In the absence of a bid box the received bids shall be kept in safe custody in lock and key by the bids receiving authority.(5)The location of bid box shall be such as to facilitate easy access to bidders. The bid box shall have two sealed locks. The key to one of the lock shall be with the head of the bid opening committee where bids are to be received, while the key for the other lock shall be with the official authorised to receive the bids.(6)The record of bids received including the bids received late by post shall be kept in Bids Receipt Register.(7)The Register of bids shall be closed at the scheduled time giving in words and figures the number of bids received upto the deadline for submission of bids.(8)Bids received by telegram or given on form other than the prescribed form shall not be considered.(9)In case of e-tendering, that is to say bid proposals submitted through electronic methods, the same should be submitted in accordance with the procedure outlined in the Instructions to Bidders (ITB).
