Section 13 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
13. Supply of Tender Documents.
(1)The Tender Inviting Authority shall make available the tender documents from the date of publication of the Notice Inviting Tenders.(2)The tender documents shall be made available for downloading from the website designated for this purpose by the Government and from such other websites as may be indicated by the Tender Inviting Authority on payment of such fees and in such manner as may be determined.(3)The tender documents shall also be made available on payment of such fees as may be determined, including a service fee to cover the cost of printing at:-(a)the office of the Tender Inviting Authority;(b)any other office or place indicated by the Procuring Entity.(4)The Tender Inviting Authority shall send by registered post or courier the tender documents to any prospective tenderer who makes a request for the documents on payment of fees along with postal charges at the risk and responsibility of the prospective tenderer.
