Section 56(2) in Rajasthan Public Procurement Rules, 2012
(2)A responsive bid is one that meets the requirements of the bidding documents without material deviation, reservation, or omission where: -(a)"deviation" is a departure from the requirements specified in the bidding documents;(b)"reservation" is the setting of limiting conditions or withholding from complete acceptance of the requirements specified in the bidding documents; and(c)"Omission" is the failure to submit part or all of the information or documentation required in the bidding documents.
