Section 18(3) in Tamil Nadu Transparency In Tenders Rules, 2000
(3)[ The Tender Inviting Authority shall permit the submission of tenders by post or courier or by electronic submission through the designated website, wherever applicable.Provided that the Tender Inviting Authority shall not be responsible for any delay in transit in such cases.] [Substituted. [TNGGE No.272A / 30-09-2007 (No.SRO A-44(a-1)/2007) - G.O.Ms.No.471 / 30th Sept., 2007].]
