(1)The E-bidding shall be conducted by the Department where the interested bidders may participate. The Department may also authorize the Collector to conduct the e-bidding at the district. The Department shall be free to lay down its own procedures for such bidding.(2)The bidding shall be conducted by Mining Plot wise or a cluster thereof.(3)The Department shall lay down a minimum reserve price for each mining plot or a cluster. Any person/firm interested in the e-bidding shall have to deposit the minimum reserve price through a demand draft to the Department.(4)The successful bidder shall be then be registered with the Department and shall be required to submit due GST registration.(5)Upon the submission of the GST registration, the Department shall recommend to the Collector to issue the mining lease.(6)The Collector, as Licensing Authority, before issuing the mining lease to the successful bidder, shall see that the Successful bidder -(a)has deposited the required security deposit.(b)has deposited a bank guarantee for the bidding period in the format suggested by the Department.(c)has deposited the Mining Plan.(d)See that the successful bidder has deposited the required stamp duty & such other fee.(7)Upon the receipt of the mining lease from the Collector, the successful bidder shall then obtain environmental clearance from the Competent Authority within 3 months.(8)Upon obtaining the environment clearance, the successful bidder shall inform the Collector and thereafter the Collector shall authorize the District Mining Officer to enter into an Agreement with the Settlee and issue the work order for commencement of the mining operation.(9)The Department shall lay down the draft Agreement format to be signed by the Settlee.(10)The Department shall also be competent to issue such guidelines or clarifications to the Collector in order to conduct the E-bidding smoothly.Chapter - VI Storage, Trading, Sale and Purchase of Minor Minerals.
