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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(4)(ii) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(ii)If no bidder turns up during the auction process on the fixed minimum reserve value, even after three attempts, the minimum reserve value shall be revised by the departmental technical committee on the basis of sand reserve in the concerned area, other local/ technical conditions and recommendation received from district level committee headed by Collector. A re-auction of the said reach/sand block/sand ghat shall be conducted on the basis of revised minimum reserve value after taking approval of the State Government.