Section 42(4) in The Orissa Agricultural Produce Markets Rules, 1958
(4)(i)Tender in sealed cover shall be invited by the Chairman through advertisement in one or more newspapers having wide circulation in the market area, and of other concerned local offices and also by a public notice affixed on the Notice Board of the Office of Market Committee.(ii)Every advertisement and notice so published shall ordinarily state-(a)time and place where the contract documents may be inspected;(b)the prescribed form of tendering, that is, whether it should be at a specified percentage below or above the estimated rates, or whether definite rates should be quoted for each item of work included in the Schedule;(c)time and place where tenders are to be submitted;(d)time and place where tenders are to be opened;(e)the amount of earnest money which shall accompany the tender and the amount and nature of security required in case the tender is accepted;(f)the authority competent to accept the tender; and(g)that the authority, competent to accept the tender, reserves the right to reject any or all of the tenders received without assigning any reasons.
