Section 49 in Rajasthan Transparency in Public Procurement Rules, 2013
49. Format and signing of bids.
(1)The bidder shall prepare one original set of the bidding documents called Bid and clearly mark it as "ORIGINAL" and if asked, the bidder shall submit additional copies of the bid in such number as specified in the bidding documents and clearly mark them as "COPY". In the event of any discrepancy between the original bid and its copies, the contents of the original bid shall prevail.(2)The original and all copies of the bid shall be typed or written in ink and its all the pages shall be signed by the bidder or a person duly authorised to sign on behalf of the bidder, in token of acceptance of all the terms and conditions of the bidding documents. This authorisation shall consist of a written confirmation as specified in the bidding documents and shall be attached to the bid.(3)Any corrections in the bid such as interlineations, erasures, or overwriting shall be valid only if they are signed or initialed by the person signing the bid.(4)Similar procedure for signing of bids shall be adopted for Technical and Financial bids, if two part bids have been invited.
