Section 18 in Karnataka Transparency in Public Procurements Rules, 2000
18. Opening of tenders.
(1)all the tenders received by the tender Accepting Authority shall be opened at the time specified in the Notice Inviting Tenders and in cases where an extension of time for the submission of tenders has been given subsequent to the original Notice Inviting Tenders in in accordance with sub-rule (3) of rule 15 at the time so specified subsequently.(2)The tenders will be opened in the presence of the tenderers or one of the representatives of the tenderer who chooses to be present.
