Section 73(5) in Rajasthan Public Procurement Rules, 2012
(5)If the bidder whose bid has been accepted fails to sign any written procurement contract as required or fails to provide any required security for the performance of the contract, the procuring entity may either cancel the procurement or decide to select the next successful submission from among those remaining in effect, in accordance with the criteria and procedures set out in the bidding documents. In the latter case, the provisions of this rule shall apply mutatis mutandis to such submission.
