Section 15(9) in Rajasthan Minor Mineral Concession Rules, 2017
(9)It shall be deemed that by submitting a bid, the bidder has, -(i)made a complete and careful examination of rules or guidelines for e-auction and unconditionally and irrevocably accepted the terms thereof;(ii)reviewed all relevant information provided by the Government, as may be relevant to the bid;(iii)accepted the risk of inadequacy, error or mistake in the information provided by or on behalf of the Government relating to any of the matters related to the e-auction process;(iv)satisfied itself about all matters regarding the e-auction process for submitting an informed bid, in accordance with the rules; and(v)acknowledged and agreed that inadequacy, lack of completeness or incorrectness of information or ignorance of any of the matters related to the e-auction process hereinabove shall not be a basis for any claim for compensation, damages, extension of time for performance of its obligations, loss of profits etc. from the Government.
