Section 40(13) in Rajasthan Public Procurement Rules, 2012
(13)The procuring entity shall make no claim to the amount of the bid security and shall promptly return, or procure the return of, the security document after the earliest of the following events, namely:-(a)the expiry of the bid security;(b)the entry into force of a procurement contract and the provision of a security for the performance of the contract, if such a security is required by the bidding documents;(c)the cancellation of the procurement;(d)the withdrawal of a submission prior to the deadline for presenting bids, unless the bidding documents stipulate that no such withdrawal is permitted.
