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State of Madhya Pradesh - Section

Section 36 in M.P. Minor Mineral Rules, 1996

36. Auction of quarries.

- [(1) The quarries of minerals specified in serial number 1, 3 and 4 of Schedule II shall be allotted only by auction.] [Substituted by Notification No. 19-29-2004-XII-1, dated 13-1-2005.]
(2)Notice of auction shall be published in Form XV atleast 15 days before the auction at the notice board or any conspicuous place by way of fixing the copy of such notice thereon in the office of the concerned Gram panchayat, Janpad Panchayat, Zila Panchayat, Development Block, Tahsil and Collectorate and the village where the quarries are situated.
(3)Every bidder shall execute an agreement in form XVI before he/she participates in the auction