Section 15 in Karnataka Transparency in Public Procurements Rules, 2000
15. Place and time for receipt of tenders.
(1)The Tender Inviting authority shall ensure that adequate arrangements are made for the proper receipt and safe custody of the tenders at the place indicated for the receipt of tenders.(2)The Tender Inviting Authority shall permit the submission of tenders by post or courier.Provided that the Tender Inviting Authority shall not be responsible for any delay in transit in such cases.(3)The Tender Inviting Authority may extend the last date and time for receiving tenders after giving adequate notice to all intending tenderers in cases where:-(a)The publication of the tender notice has been delayed;(b)The communbication of changes, in the tender documents to the prospective tenderers under rule 14 took time;(c)Any other reasonable grounds exist, for such extension which shall be recorded in writing by the Tender Inviting Authority.
