Section 16 in Tamil Nadu Transparency In Tenders Rules, 2000
16. Supply of Tender Documents.
(1)The Tender Inviting Authority shall make available the tender documents [from the date of publication of the Notice Inviting Tenders] [Substituted. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].].(2)[ The Tender Inviting Authority shall ensure that the tender documents are made available to any person who is willing to remit the cost of such documents.] [Substituted. [TNGGE No.127 / 22-05-2001 (No.SRO A-19(c))/2007) - G.O.Ms.No.177 / 22nd May, 2007].](3)[ (a) The tender documents shall be made available at:-(i)the office of the Tender Inviting Authority;(ii)any other office or place indicated by the Procuring Entity.(b)The tender document shall be made available for downloading free of cost at the website designated for this purpose by the Government. Tender documents may also be made available free of cost at such other websites as may be indicated by the Tender Inviting Authority.(4)The Tender Inviting Authority shall send by registered post or courier the tender documents to any prospective tenderer who makes a request for the documents on payment of cost along with postal charges at the risk and responsibility of the prospective tenderer.
