Section 67(6) in Rajasthan Public Procurement Rules, 2012
(6)As soon as a bid is accepted by the competent authority its written intimation should be sent to the concerned bidder by registered post and email. If the issuance of formal Work Order is likely to take time, a Letter of Intent (LOI) may be sent in the meanwhile. In the same intimation the bidder may be asked to execute an agreement in the format given in the bidding document on a non judicial stamp of requisite value and deposit the amount of prescribed performance security deposit within 15 days from the date of issue of acceptance.
