Section 25 in Karnataka Transparency in Public Procurements Rules, 2000
25. Determination of the lowest evaluated price.
(1)Out of the tenders found to be substantially responsive after the initial examination the tenderer who has bid the lowest evaluated price in accordance with the evaluation criteria or tenderer scoring the highest on the evaluation criteria specified as the case may be, shall be determined.(2)In determining the lowest evaluated price, the following factors shall be considered, namely:-(a)the quoted price shall be corrected for arithmetical errors;(b)In case of discrepancy between the prices quoted in words and in figures, lower of the two shall be considered;(c)adjustments to the price quoted shall be made for deviations in the commercial conditions such as the delivery schedules. and minor variations in the payment terms which are quantifiable but deemed to be non-material in the context of the particular tender;(d)The evaluation shall include all central duties such as customs duty and central excise duty inclusive of local levies as a part of the price.(e)In the case of purchase of equipment, the operation and maintenance and spare part costs for appropriate periods as may be specified in bid documents may be quantified, where practicable and considered.
