Section 21(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)During the auction :-(a)all bidders shall have an equal and continuous opportunity to present their bids;(b)there shall be automatic evaluation of all bids in accordance with the criteria, procedure and formula provided to the bidders;(c)each bidder must receive, instantaneously and on a continuous basis during the auction, sufficient information allowing it to determine the standing of its bid vis-a-vis other bids; and(d)there shall be no communication between the procuring entity and the bidders or among the bidders, other than as provided for in clauses (a) and (c) above.
