Section 72 in The Mumbai Municipal Corporation Act, 1888
72. Tenders to be invited for contracts involving expenditure exceeding [three lakhs rupees] [These words were substituted for the words and figures 'Rs. 50,000' by Maharashtra 32 of 2011, Section 11(2), (w.e.f. 21-5-2011).].
(1)Except as is hereinafter otherwise provided, the Commissioner shall, at least seven days before entering into any contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [three lakhs rupees] [These words were substituted for the words 'fifty thousand rupees' by Maharashtra 32 of 2011, Section 11(1)(a), (w.e.f. 21-5-2011).] give notice by advertisement in the local newspapers, inviting tenders for such contract:[Provided that, the notice of any tender for contract not exceeding the amount of three lakhs rupees shall be uploaded on the official website of the corporation.] [This proviso was added by Maharashtra 32 of 2011, Section 11(b), (w.e.f. 21-5-2011).](2)The Commissioner shall not be bound to accept any tender which may be made in pursuance of such notice, but may accept, subject to the provision of clause (c) of section 69, any of the tenders so made which appears to him, upon a view of all the circumstances, to be the most advantageous.(3)[ Provided that the Standing Committee or in the case of a contract to be entered for the purposes of clause (q) of section 61, the Education Committee may authorize the Commissioner, for reasons which shall be recorded in their proceedings, to enter into a contract without inviting tenders as herein provided or without accepting any tender which he may receive after having invited them.] [Sub-section (3) was substituted by Maharashtra 27 of 1999, Section 26, (w.e.f. 23-4-1999).]
