Section 18(1) in Karnataka Transparency in Public Procurements Rules, 2000
(1)all the tenders received by the tender Accepting Authority shall be opened at the time specified in the Notice Inviting Tenders and in cases where an extension of time for the submission of tenders has been given subsequent to the original Notice Inviting Tenders in in accordance with sub-rule (3) of rule 15 at the time so specified subsequently.
