Section 34(G) in The Rajasthan Minor Mineral Concession Rules, 1986
(G)In case the intending bidder does not sign or put thumb impression as per clause (iii) or fails to deposit earnest money as mentioned in subclause (F), shall not be allowed to offer the bid.(vi)On completion of auction, the presiding officer shall declare the highest bidder as provisionally selected bidder and the earnest money deposited by the bidders other than the provisionally selected bidder shall be refunded immediately.(vii)The competent authority shall take decision for sanction or rejection of the provisionally selected bid and no bid shall be regarded as accepted unless competent authority issues sanction for the same.(viii)No bid for mining lease or royalty and/or excess royalty collection contract below reserve price shall be accepted by the presiding officer.(ix)Misbehaviors by any person during auction may be punished by his removal or if necessary by debarring him for a period up to three years for any future auction/tender under these rules at the discretion of presiding officer.(x)After provisional selection if any dues of the Department is found outstanding against bidder/partners of the firm/directors of the company or family members of the bidder/partners/directors, in such case his bid shall be rejected/sanction shall be revoked with forfeiture of earnest money/security deposited as the case may be, by the competent authority without further notice and the advance installment deposited, if any, shall be adjusted against such dues.]
