Section 68 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
68. Disposal of minor minerals by way of public auction.
(1)Notwithstanding anything contained in the forgoing provisions, it shall be lawful for Competent Officer to dispose of or sale the demarcated blocks of river, nallah or creeks and stacks, heaps of minor mineral incidentals to constructional work by public auction for any period not exceeding one year subject to such condition as specified in rule 65.(2)The Competent Officer may with prior approval of the Government add to or amend the conditions of auction as provided in sub-rule (1) above.
