Section 40 in Orissa Minor Minerals Concession Rules, 2004
40. Restriction on participation.
- No person shall be allowed to participate in the auction who-(a)has been convicted for commitment of any offence under the provisions of Mines and Minerals (Development and Regulation) Act, 1957 and any Rules made thereunder or(b)has been found guilty for violation of the provisions of the Mineral Concession Rules, 1960 and these rules, or(c)is a defaulter in payment of Government dues under the Act and these rules.
