Section 31F in The Karnataka Minor Mineral Concession Rules, 1994
31F. Withdrawal of Tender-cum-Auction.
(1)The Director shall, on the date and at the time and place specified in the notification under Rule-31A, hold the auction. If the auction is not held on that day due to the day being a public holiday or for any other reason, the auction shall be held at the same time on the next working day for which no further notification or notice shall be necessary.(2)The Director causes the auction notification to be read out and explained in English and Kannada. He shall prepare a list of intending bidders in respect of each area including those who have submitted tenders and desire to take part in bidding. The intending bidders shall register themselves by paying a nonrefundable registration fee of Rupees Five hundred only and an earnest money deposit of an amount equal to one year's dead rent for the mineral in area covered in notification. The registration fees and dearness money deposit shall be payable in the form of Demand draft payable in favour of the Government of Karnataka at Bangalore or by cash.(3)Only persons included in such list shall be permitted to bid.(4)No person shall be included in such list if,(a)he is a person disqualified from submitting a tender, or(b)he has not paid the Registration fee and the earnest money deposit at the rate and in the manner specified in sub-rule (2), or(c)has not given the undertaking under Rule-31G.(5)The bids offered shall be recorded in the list of bidders and the signature of the highest bidder obtained in token of his offer. A bid once offered shall not be withdrawn.(6)A bid offered jointly by more than one person shall not be considered. A person offering a bid shall be entitled to be represented by duly constituted attorney.(7)After all the areas notified are auctioned, the Director shall open the tenders received in respect of the respective areas and record the offers contained in each tender. He may accept, provisionally, the highest amount offered in the tender or at the auction and announce the same.
