Section 76 in Rajasthan Public Procurement Rules, 2012
76. Cancellation of procurement process.
(1)A procuring entity may, for reasons to be recorded in writing, cancel the process of procurement initiated by it -(a)at any time prior to the acceptance of the successful bid; or(b)after the successful bid is accepted in accordance with sub-rules (4) and (5).(2)The procuring entity shall not open any bids or proposals after taking a decision to cancel the procurement and shall return such unopened bids or proposals.(3)The decision of the procuring entity to cancel the procurement and reasons for such decision shall be immediately communicated to all bidders that participated in the procurement process.(4)If the bidder whose bid has been accepted as successful fails to sign any written procurement contract as required, or fails to provide any required security for the performance of the contract, the procuring entity may cancel the procurement process.(5)If a bidder is convicted of any offence under the Act, the procuring entity may-(a)cancel the relevant procurement process if the bid of the convicted bidder has been declared as successful but no procurement contract has been entered into;(b)rescind the relevant contract or forfeit the payment of all or a part of the contract value if the procurement contract has been entered into between the procuring entity and the convicted bidder.(6)A procurement process, once cancelled, shall not be reopened. However, this shall not prevent a procuring entity from initiating a new procurement process for the same procurement, if required.Chapter-V Documentary Record of Procurement Process
