Section 27 in The U.P. Minor Minerals (Concession) Rules, 1963
27. [ Procedure for approval/grant of Lease by E-tender/E-auction/E-tender-cum-E-auction. [Substituted by Notification No. 1868/LXXXVI-2019-57(Sa)/2017, dated 13.08.2019.]
(1)Where the granting of lease of e-tender/e-auction/e-tender-cum-e-auction is expedient, the Disitrict Magistrate or Committee, as the case may be, shall fix the date, time and web portal determined by the State Government for e-tender/e-auction/e-tender-cum-e-auction, the procedure of which shall be such as may be determined by the State Government from time to time.(2)Lease through e-tender/e-auction/e-tender-cum e-auction shall be granted in the following manner-(a)The Committee authorised by the District Magistrate or the State Government shall publish public notice at least thirty days earlier to the concerned e-tender/e-auction/e-tender-cum-e-auction mentioning inter alia Date, Time and Web-portal determined by the State Government for such e-tender/e-auction/ e-tender-cum-e-auction.Provided that where e-tender/e-auction/e-tender-cum-e-auction has not been completed due to any reason, whatsoever, such e-tender/e-auction/e-tender-cum-e-auction may be completed again after giving short term notice of not less than seven days.(b)The Public Notice of e-tender/e-auction/e-tender-cum-e-auction shall be published in the manner given below-(i)copies of the notice shall be displayed/pasted at the notice board of the office of the District Magistrate:(ii)copy of the notice shall be displayed on the web portal or website determined by the State Government;(iii)the notice shall be published in at least two national newspapers having circulation in the District for the information of general public; and(iv)in such other manner as may be directed by the State Government from time to time.(c)The District Magistrate may appoint an officer subordinate to him not below the rank of Additional District Magistrate, as presiding officer, for the purpose of e-tender/e-auction/e-tender-cum-e-auction.(d)The details of area or areas and terms and conditions of the lease for e-tender/ e-auction/e-tender-cum-e-auction shall be mentioned in the notice to be issued.(e)Any person, who might be interested in participation with the proceedings concerning e-tender/e-auction/e-tender-cum-e-auction, will deposit Rupees Fifteen Thousand as fee which shall be non-refundable as prescribed and provided by the State Government.(f)Every bidder/tenderer desiring to participate in e-tender/e-auction/e-tender-cum-e-auction shall deposit such amount as earnest money as specified in the notice.(g)The earnest money deposited by the bidders/tenderers will be returned to them except the successful bidder/tenderer.(3)Upon grant of lease, the lease-holder of river bed minerals such as sand, morrum, bajri-boulder shall make payment of such amount as mentioned in the fifth schedule and the lease-holder of other minerals shall make payment of such amount as mentioned in the fourth schedule.].
