Section 26(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)No bid shall be regarded as accepted unless confirmed by the Competent Authority. On completion of the auction the result will be announced and provisionally selected bidder shall immediately deposit 25 percent amount of highest bid as security for due observance of the terms and conditions of the contract.
