Section 40(11) in Rajasthan Public Procurement Rules, 2012
(11)Forfeiture of Bid security: The Bid security taken from a bidder shall be forfeited in the following cases, namely:-(a)when the bidder withdraws or modifies his bid after opening of bids;(b)when the bidder does not execute the agreement, if any, after placement of supply/work order within the validity period of bid;(c)when the bidder fails to commence the supply of the goods or service or execute work as per supply/work order within the time specified;(d)when the bidder does not deposit the performance security deposit after the supply/work order is placed;(e)to adjust any dues against the bidder from any other contract with the procuring entity;(f)if the bidder breaches any provision of code of integrity prescribed for bidders in chapter-VI.
