Section 5B(7) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
(7)Government may accept or reject all or any of the tenders so received for any unit without assigning any reason therefor. The earnest money deposit shall, in case of an unsuccessful tenderer, be refunded to him and in case of an unsuccessful tenderer, it shall, subject to the provisions under Sub-rule (1) be adjusted towards payment of security deposit required by Sub-rule (12) :Provided that in rejecting a tender Government shall take into consideration the following among other grounds-
