Section 33(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)In case of auction irrespective of reserve price, the Superintending Mining Engineer concerned or an Officer nominated by Director Mines & Geology shall be the Presiding Officer for auction for grant of mining lease and for royalty/excess royalty/permit fee/other charges collection contract in his jurisdiction and he may reject or accept any bid without assigning any reason to the bidders.Provided that auction for grant of mining lease and for royalty collection contract/excess royalty collection contract with or without collection of permit fee/other charges shall be held in the office of Superintending [Mining Engineer concerned or in the office as the Director may permit in specific cases.]
