Section 52 in Rajasthan Public Procurement Rules, 2012
52. Withdrawal, substitution and modification of bids.
(1)A bidder may withdraw, substitute, or modify his bid after it has been submitted by sending a written notice, duly signed by him or his authorized representative (authorization letter be enclosed). Corresponding substitution or modification of the bid must accompany the written notice. The notice must be:(a)submitted in accordance with the bidding documents, and in addition, the envelope shall be clearly marked "Withdrawal," "Substitution," or "Modification"; and(b)received by the authorised official prior to the deadline prescribed for submission of bids.(2)Bids requested to be withdrawn shall be returned unopened to the bidders.(3)No Bid shall be withdrawn, substituted, or modified in the interval between the deadline for submission of bids and the expiration of the period of the specified bid validity or any extension thereof.
