Section 71 in Rajasthan Public Procurement Rules, 2012
71. Dividing quantities among more than one bidder at the time of award.
- As a general rule all the quantities of the subject matter of procurement required to be procured through a bid inquiry shall be procured from the lowest responsive bidder. However, when it is considered that the quantity of the subject matter of procurement to be procured is very large and it may not be in the capacity of the lowest bidder to deliver the entire quantity or when it is considered that the subject matter of procurement to be procured is of critical and vital nature, then in such cases, the quantity may be divided between the lowest and the second lowest bidders or even more bidders in that order, in a fair, transparent and equitable manner at the rates of the lowest bidder after negotiations, provided that such condition already exists in the bidding documents.
