Section 55(11) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(11)No person against whom any dues of the Department are outstanding shall be considered for acceptance of a bid under this rule :Provided that where any injunction order has been issued by a court of law or other competent authority staying the recovery of such dues, the non-payment thereof shall not be treated as disqualification for the purpose of this rule.
