Section 35(e) in The Rajasthan Minor Mineral Concession Rules, 1986
(e)in case tenderer fails to enclose all or any one of the documents as per sub clause [(a), (aa) and (b)] [Substituted by Rajasthan Gazette Extraordinary dated 01/01/2013] above alongwith tender form, his tender shall be treated as invalid and shall not be considered by the tender opening committee.
