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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(4)(v) in The Punjab State Warehousing Corporation Regulations, 1976

(v)Negotiations of Tenders. - The tender Committee can negotiate with the lowest tenderer if the rate is considered high. In case the lowest tenderer is not considered suitable and resourceful or does not agree to reduce the rate, the negotiations can be held by the Committee with the next lowest tenderer so as to arrive at reasonable fair rates. In case of single tender, the Committee can also recommend acceptance of the same rate if otherwise found reasonable.