Section 34(1) in Rajasthan Transparency in Public Procurement Act, 2012
(1)A procuring entity may choose to procure a subject matter of procurement of value below a monetary value as may be prescribed, by the method of request for quotations in the following situations, namely:-(a)procurement of readily available commercial-off the shelf goods that are not specially produced to the particular description of the procuring entity and for which there is an established market; or(b)physical services that are not specially provided to the particular description of the procuring entity and are readily available in the market; or(c)procurement of any goods or works or services which are urgently required for maintenance or emergency repairs.
