Section 69(5) in Rajasthan Public Procurement Rules, 2012
(5)Procedure of negotiations: Negotiation will be conducted with the lowest bidder only. The lowest bidder shall be informed in writing either through messenger and email (if available) if he is local and by registered letters and email (if available) in case he belongs to outstation. A minimum time of 7 days shall be given prior to negotiations. In case of urgency the bid evaluation committee may reduce this time provided the lowest bidder has received the intimation and consented to regarding holding of negotiations. Reasons in such cases will be recorded.
