Section 31B in The Karnataka Minor Mineral Concession Rules, 1994
31B. Manner of submission of tender.
(1)Tenders shall be submitted in the form specified by the Director. The tender shall be submitted by the tender or himself or by his power of attorney holder in a sealed cover addressed to " the Director ".(2)The cover containing the tender shall be superscribed with the words " Tender against Notification No Dated " It shall be delivered to the Director to such officer as the Director may authorise to receive, not later than the date and time fixed for the receipt of the tenders.(3)Where more than one tender is submitted for grant of Quarrying Lease by a person, the tender containing the highest offer shall be considered and not for other tenders.(4)Even tender received shall be acknowledged by the officer receiving it.(5)A tender shall not be conditional and if it is conditional it shall not considered.(6)Every tender shall be accompanied by an earnest money deposit of an amount equal to on year's dead rent for the area covered under notification. Such earnest money deposit shall be made in the form of Demand Draft drawn on scheduled Bank in favour of the Government of Karnataka, payable at Bangalore. Tenders not be considered, accompanied by such earnest money deposit shall not be considered.(7)The tender shall be accompanied by.(i)Clearance certificate in respect of mining dues, such as or royalty dead rend and surface rent payable under the Act or the rules made there under, obtained from the Government or any officer or authority authorised by it in this behalf; an affidavit stating that the applicant has,A Filed up-to-date income-tax Returns.B Paid the income tax assessed on him, andC paid the income tax on the basis of self assessment as provided in the Income tax Act, 1961.(8)Tender forms which are incomplete or not accompanied by the documents specified in Sub-rule(7) shall not be considered.
