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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)A bidder shall register itself with the e-auction website of e-auction service provider to submit bids for the mining lease, quarry licence, royalty collection contract or excess royalty collection contract, as the case may be, with the e-auction website of e-auction service provider. The registration shall always open for all prospective bidders to get registered with the e-auction service provider and shall be one time. After registration, prospective bidder shall be eligible for participating in e-auction conducted by the department for grant of mineral concession and contracts. Bidder shall fill an online registration form and create its "user id" and "password" and keep note of the same. Bidder should ensure that the secrecy of its user id and password is maintained at all times and bidder alone shall be responsible for any misuse of its user id and password.