Section 25(iii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(iii)the notice of auction or tender shall contain a brief description regarding the place, date, time and method including earnest money and mode of payment thereof of auction or tender. The detail of mine/quarry to be given on contract, the period of contract and the detailed description about the reserve value, earnest money, terms and conditions of the auction or tender, location of mine and other relevant information shall be available in the Office of the State Geologist and Mining Officer concerned.
