Section 51 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
51. Determination of reserve price for inviting bids/ auction.
(1)The Director shall upfront determine the reserve price in each case with the approval of the Government where the mineral concessions are granted through competitive bidding/ open auction, as the case may be;(2)State's priorities with regard to the observance of principles of sustainable development, inter-generational equities and conservation of minerals, scientific mining, availability of construction material at economic rates for developmental works and the State Revenues shall remain the over-arching principles in fixing the reserve prices;(3)The reserve price may be fixed keeping in view the past trends, availability of mineral reserves in the area, the potential, access and proximity to the markets. However, any aberrations in the auctions held earlier and the bids received of exceptionally lower or higher amount, due to whatsoever reasons, may be ignored.(4)In case of no bid/ offer is received against a reserve price fixed for an area on two successive occasions, the Government may revise the reserve price downwards at appropriate level.
