Section 43 in Rajasthan Public Procurement Rules, 2012
43. Sale of bidding documents.
(1)The sale of bidding documents shall be commenced with the issue of bid inquiry and shall be stopped one day prior to the date of opening of bids. The complete bidding document shall also be placed on the e-procurement portal, if e-procurement is being done. The prospective bidders shall be permitted to download the tender document from the website and pay its cost while depositing back the filled-up bidding document to the department.(2)The bidding documents or pre-qualification documents shall be made available to any bidder who pays the price for it in cash or by bank demand draft, unless the procurement is reserved for specific category of bidders.Provided that in case pre-qualification proceedings were held for a bidding process including registration or empanelment proceedings, the bidding documents shall be made available to only those bidders who have been pre-qualified.(3)A detailed account of tenders sold shall be kept. It shall also incorporate the details of the bidding documents downloaded from the website, when their price is paid at the time of submission of bid.(4)Bidding documents purchased by Principals of any concern may be used by its authorised sole selling agents/ marketing agents/ distributors/ sub-distributors and authorised dealers or vice versa.
