Section 31(2) in Assam Public Procurement Act, 2017
(2)Subject to the rules as may be made in this behalf, the procedure for single source procurement shall include the following, namely :(a)the procuring entity shall solicit a bid from a single prospective bidder;(b)the procuring entity may engage in negotiations in good faith with the bidder;(c)the procuring entity may procure the item as per the rate contract of the Director General of Supplies & Disposal's (DGS&D's), Government of India.
