Section 13 in Karnataka Transparency in Public Procurements Rules, 2000
13. Supply of tender documents.
(1)the Tender Inviting Authority shall make available the tender documents from the date indicated in the notice inviting tender.(2)The Tender Inviting Authority shall ensure that the tender documents are made available to any person who is willing to remit the cost of the documents.Provided that in the cases where the procuring entity has a system of registration of contractors, the tender documents will be supplied only to registered contractors in the appropriate class.(3)The Tender Inviting Authority shall be registered post or courier the tender documents to any prospective tenderer whop makes a request for the documents on payment of cost along with postal charges at the risk and responsibility of the prospective tenderer.
