Section 79D(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)The Project Proponent or his authorized representative, shall submit an application along with certificate in Form No. 2 and details of proposal in Form No. 3 to the Administrative Department. If Pre-Feasibility Report or detailed project report is available then same shall also be submitted with application. The contents of Pre-Feasibility Report shall be as specified in Form No. 4 and the contents of detailed project report shall be as specified in Form No. 5.
