Section 10(a) in The M.P. Hospital Supplies Rules, 1972
(a)Tenders shall be opened at the fixed time and place before purchase committee in the presence of the tenderers if present. Immediately after opening of the tenders the Chairman and the members of the Purchase Committee shall put their signature with time and date on every page of the tender and shall record thereon a certificate to the effect that there are no erasures or overwriting in the tender, and if there is any, then it should also be recorded as to what is that erasure or overwriting and it is at what place. After opening of the tenders, they shall be read out to all the tenderers and if desired they shall also be shown to them, and they may sign on them.
