Section 28(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)The procedure of short term auction shall be followed for quick disposal of the seized/unauthorized extracted minor mineral through notice depicting approximate quantity of the seized mineral, date and place of auction amount of earnest money which shall be issued by the concerned Mining Officer by way of wide publicity in the locality of seized mineral in question and shall be displayed on the notice board of the concerned Mining Officer, Sub Divisional Officer (Civil), Block Development Officer and concerned office of the local body of self governance.
