Section 26(4) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(4)Mis-behaviour by any bidder during auction may lead to forfeiture of his earnest money or his removal from the auction process or if necessary, by debarring him for a period of three years from any future auction under these rules by the Presiding Officer.
