Section 27(5) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(5)Mis-behaviour by any tenderer during tender process will be viewed seriously and his earnest money may be forfeited or he may be barred from the tender process and if necessary, by debarring him for another period of three years from any future tender under these rules by the auction/tender committee.
