Section 52 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
52. Public notice for inviting expressions of Interest/ bids/ open auctions.
(1)A public notice of 21 days shall be published in the Official Gazette for inviting bids or conduct of open auctions for the grant of mineral leases/ contracts/ permits, as the case may be:Provided that the Government may, in exceptional circumstances and for reasons to be recorded in writing, reduce such notice period from twenty one days which shall not less than ten days.(2)In addition to the publication of notice inviting competitive bids/ open auction in the Government Gazette under sub-rule (1) above, the gist of such notice, along with the Schedule for inviting bids/ holding open auctions, shall also be published;(i)on the notice board of the office of Director, Mines & Geology and the concerned field offices of the Mines & Geology Department;(ii)in two daily newspapers, of which one should be in vernacular language, having good circulation in the area; and(iii)on the website of the Department and/ or any other common website address as may be decided by the Government.(3)A copy each of the said public notice shall also be sent to the Deputy Commissioner and the Public Relations Officer of the concerned districts for giving wide publicity in the area.
