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State of Madhya Pradesh - Section

Section 8 in The M.P. Hospital Supplies Rules, 1972

8.

A period of two to three weeks shall be allowed between the date of publication of the tender notice and the date of opening the tenders for scrutiny. A notice as to time, date and place of opening the tenders shall be affixed on the notice-board. The delivery of articles supplied shall be taken at the store of the hospital by the person authorised by the Superintendent/Civil Surgeon or Medical Officer at the appointed time and no additional payment over and above what has been specified in the tender shall be made for their weighment and transport. The additional charge shall be borne by the tenderer.