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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(3)Every bidder shall deposit the Earnest money in cash or through crossed draft in favour of concerned Mining Officer. The reserve price shall be fixed by the Auction Committee on case to case basis as per the prevailing rates and as per the quantity of mineral.