Section 69 in Gujarat Minor Mineral Concession Rules, 2010
69. Disposal of minor minerals by public auction in certain cases.
- Notwithstanding anything contained in the foregoing provisions, it shall be lawful for the Competent Authority to sell by public auction or otherwise dispose of the right to remove any minor mineral or of collection of royalty thereon in such cases or class of cases and on such terms and conditions as the Government may by a general or special order direct.
