Section 12(1) in Karnataka Transparency in Public Procurements Rules, 2000
(1)The tender documents shall require all tenderers to pay an earnest money deposit at the rates as per the departmental rules by means of a demand draft, bankers, cheque, specified small savings instruments or where the procuring entity deems fit, irrevocable bank guarantee in a specified form of the department. The tender documents shall clearly state that any tender submitted without the earnest money deposit be summarily rejected.Provided that any category of tenders specifically exempted by the Government from the payment of earnest money deposit will not be required to make such a deposit.
