Section 58(2) in Rajasthan Public Procurement Rules, 2012
(2)Provided that a bid is substantially responsive, the bid evaluation committee may request the bidder to submit the necessary information or documentation like audited statement of accounts, VAT clearance certificate, PAN, etc. within a reasonable period of time, to rectify nonmaterial non-conformities or omissions in the bid related to documentation requirements. Requesting information or documentation on such non-conformities shall not be related to any aspect of the price of the bid. Failure of the bidder to comply with the request may result in the rejection of its bid.
