(1)Notwithstanding anything contained in this Chapter, the Collector may direct any Settlee or licensee or any claimant to any confiscated minor minerals to deposit the said confiscated minor minerals with the local warehouse of the Corporation at such rates as the Corporation may decide. If the Settlee/licensee or the Retail licensee fails to implement the order of the Collector, the Collector shall cause the minor minerals to be deposited with the Corporation and recover the cost from the said Settlee/ licensee.(2)The Collector may, after having confiscated any minor mineral, cause it to be sold to such Government Departments at their Scheduled rates so that the Government projects and schemes do not suffer due to non-availabilty of any minor mineral(3)All the auctions conducted in this Chapter may or may not be through e-Auction mode and the Collector shall be competent to decide the same.(4)The Collector, if he is so satisfied, may approve a single bid received in such an auction.
