Section 7 in The M.P. Hospital Supplies Rules, 1972
7.
For the supply of requisite articles in huge quantity sealed tenders shall be invited in Appendix 'D' and on the conditions specified therein. Earnest money equal to two per cent of the value of the tenders should be credited in the Government Treasury under the appropriate head and a copy of the challan should be sent along with every tender. After the acceptance of the tender the said amount shall be refunded to those tenderers whose tenders have or equal to fifty per cent of the value of the,tender shall have to be submitted along with the tender. The earnest money of the successful tenderer shall not be refunded but before supply of the contracted articles he shall be required to deposit as security an additional amount equal to 3 per cent of the contract money so as to make 5 per cent of the total value of the contract. The sanctioning of the contract shall be considered only when the Sales Tax Clearance Certificate is submitted by the tenderer alongwith the tender.It is essential to submit the solvency certificate along with the tender. In case, the cost of contract is up to Rs. 5,000 the solvency certificate shall not be required. If only one quotation is received in a tender, it may be accepted as a special case keeping in view the prevailing market rate.
