Section 52(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)A public notice of 21 days shall be published in the Official Gazette for inviting bids or conduct of open auctions for the grant of mineral leases/ contracts/ permits, as the case may be:Provided that the Government may, in exceptional circumstances and for reasons to be recorded in writing, reduce such notice period from twenty one days which shall not less than ten days.
