| A |
Estimate cost of the work |
₹1,12,000/-
{Inclusive of cost of various types of RFID Tags and service charges (inclusive of GST)} |
| B |
Mode of Tender |
Offline mode. (Physical tender) |
| C |
Date from which the Tender documents would be available to parties |
From December 09, 2025, onwards
Tender document can be downloaded from RBI website https://www.rbi.org.in under head ‘Tender’
All corrigendum(s)/ addendum(s) and further communication(s), if any, shall be uploaded on RBI website only. |
| D |
Earnest Money Deposit (EMD) |
₹2,240/- from each bidder to be deposited to Bank’s account no.186003001 IFSC RBIS0KNPA01, (Please read 0 as zero) through NEFT before last date of submission of tender and its proof of remittance shall be sent to estatekanpur@rbi.org.in.
Note: Micro and Small Enterprises (MSEs) having Udyam Registration Number (Udyog Aadhar Memorandum Number) are exempted from Payment of EMD. However, a copy of Udyam registration certificate shall be submitted along with Part I of the tender.
Please note that no interest will be paid on EMD and it will be returned to unsuccessful bidders after the award of Work Order to successful bidder. However, EMD of the successful bidder would be returned after submission of security deposit, as mentioned at Clause 3.8. |
| E |
Date and Time of Pre-bid meeting |
11:00 AM on December 31, 2025
Venue: Estate Department, Reserve Bank of India, Kanpur |
| F |
Date & time of uploading the outcome of pre-bid meeting on RBI website in the form of addendum, corrigendum, etc. |
December 31, 2025 |
| G |
Last date & time of Submission of EMD |
03:00 PM on January 12, 2026 |
| H |
Last Date for submission of Techno Commercial Bid (Part I) & Price Bid (Part II) |
Till 03:00 PM on January 12, 2026
Techno Commercial bid (Part I) along with the proof of EMD remitted and Price bid (Part II) shall be kept in two different sealed envelopes and both the envelopes shall put in a single envelope superscribing the name of the work and name of the tenderer on the envelope.
The aforesaid envelope may be submitted by dropping them in ‘Quotation Box’ placed at 1st floor, Estate Department, RBI Kanpur or through ‘Courier/Post’. The ‘Courier/Post’ shall reach the Bank on or before scheduled time and date for submission. |
| I |
Date & time of opening of Part-1
(Techno-Commercial Bid) |
03:00 PM on January 12, 2026 |
| J |
Date & time of opening of Part- II Price Bids |
Part II (Price-Bid) of the tender, of the qualified bidders, shall be opened, on a subsequent date which shall be communicated to the qualified bidders |
| K |
Security Deposit |
2% of the contract by successful tenderer, in terms of Clause 3.8 |
| L |
Liquidated Damages |
₹0.25% per week for the delay subject to maximum 10% of the amount quoted for the stated service in the contract. |
| M |
Payment condition |
100% on completion of work as stipulated at clause 3.4. For supply of RFID tags, payment will be made based on the actual count of RFID tags used at the rate quoted by the bidder. |
| N |
Validity of the Quotation |
90 days from the date of opening of Technical Bid. This period will be further mutually extended, if required. |
| O |
All disputes arising shall be subject to the jurisdiction |
Kanpur, Uttar Pradesh |
| P |
Address for dispatching the completed bids |
The Regional Director, Estate Department, Reserve Bank of India, MG Road, The Mall, Kanpur - 208001 |
| Q |
Contact person for communication in connection with this Tender |
Name & Designation:
a.) Ms. Shreya Kumar, Manager
Mobile: 8146722118
b.) Mr. Shivam Sen, Asst. Manager
Mobile: 9747207776
Email id: estatekanpur@rbi.org.in |
| R |
Contract period |
Three year i.e., till December 2028 which may renewed for up to two subsequent years based on the contractor’s satisfactory performance and mutual agreement |
| 1.3 |
The Regional Director, Reserve Bank of India, Kanpur reserves the right to accept or reject any or all Bids without assigning any reasons and also reserves the right to relax any of the terms and conditions. No Bidder shall have any cause of action or claim against the RBI for rejection of his Bid. |
| 1.4 |
All information submitted in response to this tender shall be the property of Reserve Bank of India and it shall be free to use the concept of the same at its will. |