Section 15(18)(b) in Rajasthan Minor Mineral Concession Rules, 2017

[Cites 0, Cited by 0] [Section 15(18)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(18)(b) in Rajasthan Minor Mineral Concession Rules, 2017

(b)save and except as permitted under these rules, engaging in any manner whatsoever, whether during the tender process or after the grant of the mining lease, quarry licence, royalty collection contract, excess royalty collection contract or the execution of the same, as the case may be;

(ii)"Fraudulent Practice" means a misrepresentation or omission of facts or suppression of facts or disclosure of incomplete facts, in order to influence the tender process;

(iii)"Coercive Practice" means impairing or harming, or threatening to impair or harm, directly or indirectly, any person or property to influence any person's participation or action in the tender process;

(iv)"Undesirable Practice" means, -

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State of Rajasthan - Subsection

Section 15(18)(b) in Rajasthan Minor Mineral Concession Rules, 2017