Section 139(3) in The M.P. Municipal Accounts Rules, 1971
(3)The tenders in a form approved by the Public Works Department of the Government (on the model of the Public Works Department Form No. A, B, C. D, E or F as the case may be) shall be called for in scaled covers by a date to be specified in the notice to be published in the form similarly approved (on the model of Public Works Department from the notification calling for tenders or form of notice of tenders for piece work as the case may be).
