Section 10(3) in Tamil Nadu Transparency in Tenders Act, 1998
(3)Notwithstanding anything contained in sub-section (2), if the Tender Accepting Authority decides that the price of the lowest tender is higher with reference to the prevailing market rate or the schedule of rates, [the said authority] [Substituted by the Tamil Nadu Transparency in Tenders (Second Amendment) Act, 2012 (Tamil Nadu Act 31 of 2012) sec. 3(i) (w.e.f. 07-12-2012).] may negotiate for a reduction of price with that tenderer.
