Section 15(2) in Rajasthan Public Procurement Rules, 2012
(2)Procedure of single source procurement. - The procedure for single source procurement shall include the following, namely:-(a)the procuring entity shall solicit a bid from the single prospective bidder.(b)the procuring entity may engage in negotiations in good faith with the bidder.(c)the single source may be selected out of the list of empanelled/registered bidders for the subject matter of procurement with the procuring entity or with any other procuring entity, where procuring entity uses the list of registered bidders of such other procuring entity in terms of sub-section (5) of section 19 of the Act or other reliable sources may be used for identification of a suitable firm.(d)bid security/earnest money deposit shall not be obtained in case of single tender inquiry.
