Section 48 in Rajasthan Public Procurement Rules, 2012
48. Sealing and marking of bids.
(1)Bidders may always submit their bids by post or by hand. When so specified in the bidding documents, bidders have the option of submitting their bids electronically. Bidders submitting bids electronically shall follow the electronic bid submission procedure specified in the bidding documents.(2)Bidders submitting bids by post or by hand shall enclose the original and each copy of the bid in separate sealed envelopes, duly marking the envelopes as "ORIGINAL", and "COPY." These envelopes containing the original and the copies shall then be enclosed in one single envelope.(3)The inner and outer envelopes shall:(a)bear the name and address of the bidder mentioning his complete address with telephone/ mobile number;(b)bear complete address of the procuring entity;(c)bear the specific identification of this bidding process pursuant to NIB and any additional identification marks as specified in the bidding documents; and(d)bear a warning not to be opened before the time and date for bid opening, in accordance with the NIB.(4)If all envelopes are not sealed and marked as required, the procuring entity will assume no responsibility about it.
