(1)In case of auction irrespective of reserve price, the Superintending Mining Engineer concerned or an Officer nominated by Director Mines & Geology shall be the Presiding Officer for auction for grant of mining lease and for royalty/excess royalty/permit fee/other charges collection contract in his jurisdiction and he may reject or accept any bid without assigning any reason to the bidders.Provided that auction for grant of mining lease and for royalty collection contract/excess royalty collection contract with or without collection of permit fee/other charges shall be held in the office of Superintending [Mining Engineer concerned or in the office as the Director may permit in specific cases.](2)In case of Tender-(a)Tenders for grant of [royalty collection] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] contract/excess royalty collection contract with or without collection of permit fee/other charges having reserve price up to [Rs. 1.00 Crore] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] shall be received in the office of Assistant Mining Engineer/Mining Engineer/and Superintending Mining Engineer concerned simultaneously. Tenders received shall be opened in the office of Superintending Mining Engineer concerned in the presence of following committee.
