Section 19 in Tamil Nadu Transparency In Tenders Rules, 2000
19. Marking of covers in which the tender is submitted.
- The tenderer shall be responsible for properly superscribing and sealing the cover in which the tender is submitted and the Tender Inviting Authority shall not be responsible for accidental opening of the covers that are not properly superscripted and sealed as required in the tender documents before the time appointed for tender opening.
