Section 42(13) in Rajasthan Transparency in Public Procurement Rules, 2013
(13)The procuring entity shall promptly return the bid security after the earliest of the following events, namely :-(a)the expiry of validity of bid security;(b)the execution of agreement for procurement and performance security is furnished by the successful bidder;(c)the cancellation of the procurement process; or(d)the withdrawal of bid prior to the deadline for presenting bids, unless the bidding documents stipulate that no such withdrawal is permitted.
