Section 46(3) in Rajasthan Public Procurement Rules, 2012
(3)Bidders that agree to an extension of the period of validity of their bids shall extend or procure an extension of the period of validity of bid securities provided by them or provide new bid securities to cover the extended period of effectiveness of their bids. A bidder whose bid security is not extended, or that has not provided a new bid security, is considered to have refused the request to extend the period of validity of its bid.
