Section 79G(3) in Rajasthan Transparency in Public Procurement Rules, 2013
(3)The cost of preparation of DPR, as determined under sub-rule (2) above, may be reimbursed to the Project Proponent only in the case of final selection of successful bidder, if it is other than the Project Proponent, and only after the Procuring Entity has entered into agreement with such successful bidder. The cost of preparation of the DPR, payable to the Project Proponent, shall be recovered from the successful bidder as specified in the bid document:Provided that the Project Proponent shall not be entitled for the cost of preparation of DPR if he fails to furnish Bid Security as specified in sub-rule (2) of Rule 79-F.
