Section 15(18) in Rajasthan Minor Mineral Concession Rules, 2017
(18)Without prejudice to the rights of the Government under sub-rule (17) hereinabove and the rights and remedies which the Government may have under these rules, or otherwise if a bidder, is found by the Government to have directly or indirectly or through an agent, engaged or indulged in any Corrupt Practice, Fraudulent Practice, Coercive Practice, Undesirable Practice or Restrictive Practice during the tender process, or after the grant of the mining lease, quarry licence, royalty collection contract, excess royalty collection contract or the execution of the same, such bidder shall not be eligible to participate in any tender issued by the Government during a period of five years from the date such bidder, is found by the Government to have directly or indirectly or through an agent, engaged or indulged in any Corrupt Practice, Fraudulent Practice, Coercive Practice, Undesirable Practice or Restrictive Practices, as the case may be.Explanation: - (i) "Corrupt Practice" means, -(a)the offering, giving, receiving, or soliciting, directly or indirectly, of anything of value to influence the actions of any person connected with the tender process (for avoidance of doubt, offering of employment to or employing or engaging in any manner whatsoever, directly or indirectly, any official of the Government who is or has been associated in any manner, directly or indirectly, with the tender process or arising therefrom, before or after the execution thereof, shall be deemed to constitute influencing the actions of a person connected with the tender process); or(b)save and except as permitted under these rules, engaging in any manner whatsoever, whether during the tender process or after the grant of the mining lease, quarry licence, royalty collection contract, excess royalty collection contract or the execution of the same, as the case may be;(ii)"Fraudulent Practice" means a misrepresentation or omission of facts or suppression of facts or disclosure of incomplete facts, in order to influence the tender process;(iii)"Coercive Practice" means impairing or harming, or threatening to impair or harm, directly or indirectly, any person or property to influence any person's participation or action in the tender process;(iv)"Undesirable Practice" means, -(a)establishing contact with any person connected with or employed or engaged by the Government with the objective of canvassing, lobbying or in any manner influencing or attempting to influence the tender process;(b)having a conflict of interest; or(c)violating of any Applicable Law; and(v)"Restrictive Practice" means forming a cartel or arriving at any understanding or arrangement among bidders with the objective of restricting or manipulating a full and fair competition in the tender process.
