Section 10(5) in Rajasthan Minor Mineral Concession Rules, 2017
(5)On the expiry of the licence period, the area shall be put up for e-auction. The process of e-auction shall be started well in advance so that before the expiry of the licence period, new licence may be granted without any gap:Provided that the licencee shall have right of first refusal at the time of e-auction held for such licence after expiry of the licence period in the following manner: -(i)to be eligible to exercise the right of first refusal, the licencee shall comply with the conditions of the quarry licence, the Act and the Rules made thereunder till its expiry;(ii)prior to publication of the notice inviting bid, the Mining Engineer or Assistant Mining Engineer concerned shall give a notice to the licencee requiring the licencee to specify his willingness or non-willingness to exercise the right of first refusal in writing, within a period of thirty days of receipt of such notice;(iii)the notice inviting bid shall specify that the licencee holding the licence prior to expiry of the quarry licence has the right of first refusal and shall also specify his willingness or non-willingness specified pursuant to clause (ii) to this sub-rule, if any;(iv)upon conclusion of the second round of e-auction as per rule 14, the Mining Engineer or Assistant Mining Engineer concerned shall issue a notice to the licencee seeking written confirmation of his willingness to exercise the right of first refusal within a period of seven days of the conclusion of the second round of e-auction;(v)the notice given under clause (iv) to this sub-rule shall be acknowledged by the licencee and who shall, within a period of fifteen days of receipt of notice, exercise the right of first refusal in writing to the Mining Engineer or Assistant Mining Engineer concerned, failing which it shall be construed that the licencee is not desirous of exercising the right of first refusal and the successful bidder shall be entitled to a quarry licence in the manner provided in these rules; and(vi)if the licencee exercise the right of first refusal and matches the highest final offer price, the licencee shall be deemed to be the successful bidder in place of the earlier successful bidder declared after the second round of e-auction and shall be entitled to a quarry licence in the manner provided in these rules.
