Section 34(1) in Assam Public Procurement Act, 2017
(1)A procuring entity may choose to procure a subject-matter of procurement of value below a monetary value as may be prescribed, in the rules made under this Act and notified by the State Government by the method of request for quotations in the following situations, namely :(a)procurement of readily available commercial-off-the-shelf goods that are not specially produced to the particular description of the procuring entity and for which there is an established market; or(b)physical services that are not specially provided to the particular description of the procuring entity and are readily available in the market; or(c)procurement of any goods or works or services which are urgently required for maintenance or emergency repairs.
