Section 30(2) in Rajasthan Public Procurement Rules, 2012
(2)A procuring entity shall neither divide its procurement nor use a particular valuation method for estimating the value of procurement so as to avoid its obligations under sub-rule (1) or to limit competition among bidders or otherwise avoid its obligations under the Act:Provided that in the interest of efficiency, economy and timely completion or supply, a procuring entity may, for reasons to be recorded in writing, divide its procurement into appropriate packages.
