Section 24 in Rajasthan Transparency in Public Procurement Rules, 2013
24. Request for Quotations.
(1)A procuring entity may adopt the method of request for quotations for procurement if the estimated cost or value of the subject matter of procurement is less than Rupees one lakh on one occasion but it shall not exceed Rupees five lakh in a financial year.(2)The procedure for request for quotations shall be as under :-(a)quotations shall be requested from as many potential bidders as practicable, subject to a minimum of three;(b)each bidder from whom a quotation is requested shall be informed whether any elements other than the charges for the subject matter of the procurement itself, such as any applicable transportation, insurance charges, customs duties, taxes, etc. are to be included in the price.(c)each bidder shall be permitted to give only one quotation.(d)the successful quotation shall be the lowest priced quotation meeting the needs of the procuring entity as set out in the request for quotations.
