Section 55 in Rajasthan Public Procurement Rules, 2012
55. Tabulation of bids.
- The bids opened shall be tabulated for evaluation in a form which may include the following details, namely:-(a)Names of bidders;(b)Reference of registration/empanelment with the procuring entity;(c)Specifications of subject matter of procurement;(d)Quantities mentioned in the bid;(e)Rates quoted per unit;(f)Taxes, Rajasthan VAT, CenVAT, separately;(g)Excise duty;(h)Local taxes, packing and forwarding, freight, insurance, etc.;(i)Quantity and specifications offered;(j)Delivery/completion period;(k)Mode of payment;(l)Rebate or discount;(m)Previous supply/performances of the bidders with name of the departments;(n)Validity period of offer ;(o)Proof of payment of bid security or exempted (supported by prescribed certificates);(p)Price preference, if any;(q)VAT clearance certificate/ Permanent Account Number (PAN) of Income Tax;(r)Capacity to perform the contract;(s)Sample(s) offered or report on the sample(s) offered;(t)Guarantee/Warranty period/information/conditions if any.
