Section 44 in Orissa Minor Minerals Concession Rules, 2004
44. Bid.
- The competent authority shall announce at the commencement of bidding the name of person or persons who are participating the auction and shall record the bid offered by participants from time to time. He shall ordinarily knock down the highest bid provided he is satisfied with the same. The competent authority concerned shall have the power to reject the highest bid on substantial ground to be recorded in writing at the time of auction and accept the next highest bid. He has to confirm the bid accepted by him. The auction proceeding shall be signed by all the participants as token of acceptance of the proceedings.
