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State of Uttar Pradesh - Section
Section 27A in The U.P. Minor Minerals (Concession) Rules, 1963
27A. [ ***] [Omitted '27A' by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017 (w.e.f. 26.8.1963)]
| 27A. Procedure for grant of lease by tender.- (a) In respect of an area or areas declared under: sub-rule (1) of rule 23, as area for grant of lease by tender the following shall be procedure:(i) The District Officer or the Committee shall at least thirty days before the last date of submission of tenders, invite tender by publishing a tender notice in a daily Hindi News paper having circulation in the district, in which the area or areas is/are situate. The tender notice shall contain the term and conditions of the lease and details of area or areas along with the last date and time up to which and place where the tenders may be submitted.(ii) Copies of tender notice shall also be put on the Notice Board at the office of the District Officer and at some convenient place close to area.(b) The District Officer may appoint any officer subordinate to him as Presiding Officer for conducting the tender proceedings.(i) Any person who is not ineligible under rule 26 may submit a tender under his signature in a sealed cover addressed to the District Officer or the Committee as the case may be containing:(a) Name, father's name and address (permanent and temporary) of the tenderer.(b) Description of area and mineral for which he has submitted his tender.(c) The sum of money offered in words as well as in figures.(d) A bank draft of Rupees two thousand in favour of the District Officer Towards earnest money.(e) A declaration that no mining dues are outstanding against him along with a certificate of the District Officer or an affidavit to that effect.(f) Bank guarantee or property certificate or solvency certificate issued by a competent Revenue Officer and permanent address,(ii) If any information, certificate or document as required in sub-clause (1) is not submitted the tender shall be rejected by the presiding Officer.(c) The Presiding Officer shall open the tenders in the presence of the tenderers if they are present at the time of opening of the tenders, and announce the amount given in different tenderers, The tenders who has offered the highest I sum of money shall have to deposit 25 percent of the amount offered in the tender immediately as security for execution of lease deed and observance of the terms and conditions of the lease and an equal amount as first instalment of royalty, The tender shall not be treated as accepted unless the State Government or the District Officer or the Committee, as the case may be, accept it.(d) The bank draft filed towards earnest money shall be refunded to the tenderers I except that which was filed by the tenderer whose offer is found to be highest in whose case it will be adjusted towards security.(e) The Presiding Officer shall submit the papers to the District Officer or the Committee as the case may be, |