(4)Where a contractor fails to hand over possession of the auction quarry within the period specified in the notice under sub-rule (2), the [Collector/Additional Collector (Senior I.A.S. Scale)] [Substituted by Notification No. 19-29-2004-XII-1, dated 13-1-2005.] or an Officer authorised by him/her [under sub-rule (2)] [Substituted by Notification No. 19-29-2004-XII-1, dated 13-1-2005.], may take possession of the auction quarry from the contractor and for that purpose may use such force as may be considered necessary.
