Section 16 in Karnataka Transparency in Public Procurements Rules, 2000
16. Marking of covers in which the tender is submitted.
- The tenderer shall be responsible for properly superscribing and sealing the cover in which the tender is submitted and the Tender Inviting Authority shall not be responsible for accidental opening of the covers that are not properly superscribed and sealed as required in the tender documents before the time appointed for tender opening.
