Section 12(1) in The Karnataka Transparency In Public Procurements Act, 1999
(1)It shall be the duty of every Tender Inviting Authority,-(a)to take out notice inviting tenders at the behest of the Procurement Entity in the prescribed manner;(b)to communicate the notice inviting tenders by marking a copy thereof to the Tender bulletin Officer concerned immediately after issue of the notice;(c)to cause publication of notice inviting tenders in the prescribed manner; and(d)to supply the Schedule of Rates and Tender Documents to every intending tenderer who has applied to get such documents.
