7. [ Power to grant trade quarry. [Substituted by Notification No. F-19-10-99-XXI-2, dated 30-5-2001.]
- [(1) The quarries of Minerals specified in serial number 1,3 and 4 of Schedule II shall be allotted only by auction.](2)The quarries mentioned in sub-rule (1) shall be auctioned [for two years.] [Substituted by Notification No. F-19-10-99-XXI-2, dated 30-5-2001.](3)The auction of quarries mentioned in sub-rule (1) shall be conducted in a transparent manner by the -[Collector/Additional Collector (Senior IAS Scale).] [Substituted by Notification No 19-29-20C4-XII-1, dated 13-1-2005.][Omitted.] [Omitted by Notification No 19-29-2004-XII-1, dated 13-1-2005.](4)The power to sanction and control the quarries mentioned in sub-rule (1) shall vest with the [ Collector/Additional Collector (Senior IAS Scale):] [Substituted by Notification No. F-19-10-99-XXI-2, dated 30-5-2001.][Provided that where the bid in an auction is less than the upset price filed by the Government, the Collector/Additional Collector, shall submit a proposal to the Government. The decision of the Government thereon shall be final and binding on the bidder.] [Substituted by Notification No 19-29-20C4-XII-1, dated 13-1-2005.]
