Section 45(1) in Rajasthan Public Procurement Rules, 2012
(1)At any time prior to the deadline for presenting submissions, the procuring entity may for any reason, whether on its own initiative or as a result of a request for clarification by a bidder, modify the bidding documents by issuing an addendum. The addendum shall be published in the same manner as the publication of the initial bidding documents and shall be communicated promptly to all bidders to which the procuring entity has provided the bidding documents and shall be binding on those or bidders.
