(8)The Government may -(a)accept the highest bid;(b)reject the highest bid and accept any other bid;(c)reject all or any of the bids on the ground that the highest bid is not adequate or for any other reason;(d)where all the bids are rejected under clause (c) or where there were no bids, in its discretion, order a re-auction or direct that the licence may not be granted or may be granted by any other mode of fixing fee.
