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State of Odisha - Section

Section 49 in Orissa Minor Minerals Concession Rules, 2004

49. Failure to deposit bid amount.

- If the successful bidder fails to deposit the remaining seventy five percent of the bid amount within the specified time a mentioned in the confirmation order, the competent authority shall cancel the confirmation order and forfeit the amount so far deposited including the earnest money deposited by the successful bidder to the Government.