Section 25 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
25. Notice of Auction or Tender.
- The auction or tender shall be notified by the Director in the following manner:-(i)on the notice Board of the Director, concerned Sub-Divisional Officer (Civil), the Mining Officer and atleast in two newspapers one being in Hindi having wide circulation in the area, where the mine/quarry is situated;(ii)in the Himachal Pradesh Government Gazette by publishing the auction notice atleast 30 days before the date of auction or tender. A copy of the auction or tender notice shall be sent to the local authority having jurisdiction over the area, where the mine is situated for giving wide publicity;(iii)the notice of auction or tender shall contain a brief description regarding the place, date, time and method including earnest money and mode of payment thereof of auction or tender. The detail of mine/quarry to be given on contract, the period of contract and the detailed description about the reserve value, earnest money, terms and conditions of the auction or tender, location of mine and other relevant information shall be available in the Office of the State Geologist and Mining Officer concerned.(iv)The terms and conditions and description of the contract shall be read out for the intending bidders at the time of auction. In case of tender, the terms, conditions and the descriptions of the contract shall be annexed with the tender form.
