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State of Uttar Pradesh - Section
Section 27B in The U.P. Minor Minerals (Concession) Rules, 1963
27B. [ ***] [Omitted '27B' by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017 (w.e.f. 26.8.1963)]
| 27B. Procedure for grant of lease by auction-cum-tender.- (1) Where the District Officer or the committee is of the opinion that it is expedient to grant the lease by auctioncum- tender he or it, as the case may be, shall simultaneously invite the tender and fix the date, time and place for auction.(2) The District Officer may appoint any officer subordinate to him as Presiding Officer. .(3) A tenderer shall also be eligible to participate in the bidding at an auction for the same area or areas.(4) The tenderer should be present at the place of auction.(5) The presiding officer before commencement of the auction shall declare the number of tenders received for areas or specific area.(6) A tender once submitted shall not be withdrawn before the expiration of sixty" days or until any bid or tender in respect of the area or areas in accepted by the Officer authorised.(7) The procedure or auction and inviting tenders shall be, as far as possible, be as specified in rules 27 and 27 A. |