Section 22(c) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(c)Any tender received subsequent to the time specified for receipt of tenders shall not be opened and shall be returned unopened to the tenderer and in the case of tenders submitted through electronic mail in the designated website, a report on the late submission of tenders shall be generated and the same shall be sent to the tenderer concerned;
