Section 19(2) in Rajasthan Public Procurement Rules, 2012
(2)Conditions for adopting the method of rate contract. - (a) A procuring entity may choose to engage in a rate contract procedure in accordance with these rules, where it determines that-(i)the need for the subject matter of procurement is expected to arise on an indefinite or repeated basis during a given period of time;(ii)by virtue of the nature of the subject matter of procurement, the need for that subject matter may arise on an urgent basis during a given period of time.
