Section 38 in Orissa Minor Minerals Concession Rules, 2004
38. Notice.
- When an area containing minor mineral is to be disposed of through public auction, the competent authority shall issue a notice giving reasonable publicity so as to obtain the best possible price. The notice shall be published in one local news paper(daily) on two consecutive issues at least thirty days ahead of the date fixed for auction sale. In case the upset price exceeds Rs.5,00,000/-, advertisement should be published in one Oriya and one English newspaper(daily) of wide circulation on two consecutive issues. In addition to publication of auction notice in newspaper, it shall be displayed at prominent public places and site of the auction.
