Section 58(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)After evaluation of Technical bids the Financial bids shall be tabulated by the bids evaluation committee in the form of a comparative statement to evaluate the lowest or most advantageous bid on the basis of evaluation criteria set out in the bidding documents. The table may include following :-(a)Name and address of the bidders including e-mail address, if any;(b)If evaluation of Technical bids has taken place, whether the bidder has qualified in evaluation of Technical bids;(c)Specifications of the subject matter of procurement offered;(d)Rates quoted per unit, per item and total price of each item quoted or percentage above, below on the rates given in the bidding documents, as the case may be;(e)Excise duty, Rajasthan VAT, Central sales tax, Entry tax and any other taxes as applicable, to be shown separately;(f)Packing and forwarding charges, freight, insurance etc.;(g)Total cost per unit, per item and all items including all cost and taxes;(h)Discount, rebate if any (if permitted);(i)Alternative offers (if permitted);(j)Delivery/completion period quoted;(k)Validity period of bids quoted;(l)Mode of payment quoted;(m)Samples, trials offered (if asked for) and results of sample testing and trials conducted;(n)Guarantee/warrantee/defect liability period quoted, if asked for;(o)Contract maintenance period quoted, if asked for;(p)Response to any other information asked for in the bidding documents;(q)Any conditions quoted different from those included in the bidding documents;(r)Is there any material deviation, reservation or omission from the required specifications and terms and conditions set out in the bidding documents;(s)Result of evaluation of financial bids- standing of the bidder in financial evaluation;(t)Combined evaluation of Technical and Financial bids, if stipulated in the bidding documents- standing of the bidder in combined evaluation of Technical and Financial bids;
