Section 6(vii) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
(vii)[ Notwithstanding anything contained in the foregoing provisions, the purchasing officer, after opening of the tenders, considered that the rates quoted by the tenderers are excessive of the prevailing market rate or a ring has been formed, he may enter into negotiations with all the tenderers in such manner, as may he deems fit, after serving due notice to all such tenderers. During such negotiations, if the rates are lowered down to the satisfaction of the purchasing officer, he may accept the rates of the lowest tenderer and may proceed further for the purchase of material or goods otherwise he may invite tenders afresh.] [Inserted by Notification dated 3-4-1982.]
