Section 5 in General Rules and Directions for the Guidance of Contractors
5.
The Chief engineer other duly authorised engineer will open tenders in the presence of any intending contractors or other authorised representative who may be present at the time and will enter the amounts of the several tenders in the register of Tenders. In the event of the tender being accepted a receipt for the earnest money forwarded there with shall there upon be given to the contractor who shall thereupon for the purpose of identification sign copies of the specifications and other documents mentioned in Rule 1. In the event of a tender being rejected, the earnest money forwarded with such unaccepted tender shall thereupon be returned to the contractor making the same.
