Section 16(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)The procedure for limited bidding shall be as under :-(a)The procuring entity shall issue an invitation to bid by exhibiting it on the State Public Procurement Portal and by writing directly, and on the same day, to -(i)all the bidders who can supply the subject matter of procurement in terms of clause (a) of sub-section (1) of section 30; or(ii)all the bidders who are registered for the subject matter of procurement with the procuring entity or where a procuring entity does not register the bidders in respect of a subject matter of procurement, to the registered bidders of any other procuring entity, if any; or(iii)at least three manufacturers, authorised dealers, authorised service centres, bona-fide dealers or service providers, in case registered bidders are not available.(b)The procuring entity may allow all prospective bidders who fulfill the qualification criteria laid down for the procurement in the bidding documents, whether an invitation to bid has been issued to such bidders or not, to participate in the bidding process.(c)A minimum period of seven days, in case of emergency after recording reasons three days, shall be given to the bidders to offer their bids.(d)If limited bidding is invited under clause (b) and (c) of sub-section (1) of section 30, bid security shall not be obtained.(e)For the remaining procedure of procurement by limited bidding, the provisions of Chapter-V shall apply mutatis mutandis except publication of Notice Inviting Bids in the news papers as per sub-rule (6) or (7) of rule 43.
