Section 3 in Tamil Nadu Transparency in Tenders Act, 1998
3. Prohibition or Procurement except by tender.
(1)No procurement shall be made by the procuring entity except by tender.(2)The provisions of sections 9 and 10 shall not apply to any procurement made by a procuring entity, in the normal course, if it is for carrying on business of selling and buying goods:Provided that in case of procurement by the procuring entities on behalf of and for sale to Government or Government organisations for any Government programme, such procurement shall be only by tender.
