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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(11) in Rajasthan Minor Mineral Concession Rules, 2017

(11)If successful bidder fails to deposit the first installment mentioned in sub-rule (10), bid security deposited shall be forfeited and shall be debarred for five years in participating in further e-auction. In such case, a counter offer shall be given to the second highest bidder (H2), third highest bidder(H3) etc. in serial order to match the highest bid submitted by the successful bidder. In this process, no negotiation shall be done.