Section 15(6) in Rajasthan Minor Mineral Concession Rules, 2017
(6)The bidder shall receive intimation regarding admission of bid for second round of e-auction. It shall be the sole responsibility of the bidder to regularly check the e-auction service provider website and login to see whether it has qualified for a certain mining lease, quarry licence, royalty collection contract or excess royalty collection contract or not. The Government or e-auction service provider shall not be responsible for non-receipt of e-mail by the bidder and its consequences.
