Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(4) in Jharkhand Minor Mineral (Auction) Rules, 2017

(4)The auction shall be an ascending forward online electronic auction and shall comprise of the following rounds, namely:-
(a)First Round of Auction to be held in the following manner, namely:-
(i)the bidders shall submit-
(A)a technical bid comprising amongst others, documentary evidence to confirm eligibility as per the provisions of the Act and the rules made thereunder to participate in the auction, bid security and such other documents and payments as may be specified in the tender document; and
(B)an initial price offer which shall be a percentage of value of mineral despatched;
(ii)only those bidders who are found to be eligible in accordance with the terms and conditions of eligibility specified in rule 6 and whose initial price offer is equal to or greater than the reserve price, referred to as "technically qualified bidders", shall be considered for the second round of electronic auction;
(iii)The Highest initial price offer amongst the technically qualified bidders shall be the floor price of the second round of online electronic auction.
(iv)the technically qualified bidders shall be ranked on the basis of the descending initial price offer submitted by them and the technically qualified bidders holding the first fifty percent of the ranks (with any fraction rounded off to higher integer) or the top five technically qualified bidders, whichever is higher, shall qualify as qualified bidders for participating in the second round of electronic auction:
Provided that where the total number of technically qualified bidders is less than three, then no technically qualified bidder shall be considered to be qualified bidder and the auction process shall be annulled:Provided further that the Director, Mines/Deputy Commissioner may, in its discretion, decide not to annual the auction process if even in the third or subsequent attempt the total number of technically qualified bidders continues to be less than three and the Director, Mines/Deputy Commissioner may, in such case, decide to consider the technically qualified bidders as qualified bidders so as to continue with the bidding process:Provided also that if the number of technically qualified bidders is between three and five, then all the technically qualified bidders shall be considered as qualified bidders:Provided also that in the event of identical initial price offers being submitted by two or more technically qualified bidders, all such technically qualified bidders shall be assigned the same rank for the purpose of determination of qualified bidders and in such case, the aforementioned fifty percent shall stand enhanced to fifty percent plus the number of technically qualified bidder, whose initial price offers are identical less the number of such identical initial price offers.Illustration. - In the event there are a total of ten technically qualified bidders, and each technically qualified bidder submits different initial price offer, then the technically qualified bidders holding the first fifty percent of ranks shall be considered to be qualified bidders. If three such technically qualified bidders submit the same initial price offer and are ranked in first fifty percent of the total number of ranks, then, all the three technically qualified bidders shall be considered to be qualified bidders and the total number of qualified bidders shall stand increased by two.
(b)Second Round of Auction to be held in the following manner, namely:-
(i)the qualified bidders may submit their final price offer which shall be a percentage of value of mineral despatched and grater than the floor price:
Provided that the final price offer may be revised till the conclusion of the auction as per the technical specifications of the auction platform:
(ii)The auction process shall be annulled if none of the qualified bidders submits a final price offer on the online electronic auction platform;
(iii)the qualified bidder who submits the highest final price offer shall be declared as the "preferred bidder" immediately on conclusion of the auction.