Section 23A in The Rajasthan Minor Mineral Concession Rules, 1986
23A. [ Procedure for grant of quarry licence by inviting tender. [Inserted by Rajasthan Gazette Extraordinary dated 25/05/2012]
(1)Notice inviting tenders for quarry licence shall be published as provided in sub-rule (1) of rule 22, at least 15 days before the date fixed for submission of tender;(2)Intending tenderer shall submit his application in Form No. 1-M as per the time schedule given in the notice. Application form which is not dully filled or enclosures, proof of deposit of earnest money and application fees not enclosed shall not be considered;(3)Tenders shall be opened in the office of the Mining Engineer/Assistant Mining Engineer concerned in the presence of tenderers who are present, by following committee, namely:-(i)Superintending Mining Engineer concerned - Presiding Officer(ii)Mining Engineer/Assistant Mining Engineer concerned(iii)Accounts personnel nominated by the Additional Director (Mines)(4)The Committee referred in sub-rule (3) shall select highest bidder among the valid tenders, as selected tenderer;(5)No tender below the reserve price shall be accepted by the Committee;(6)Earnest money of tenderers other than selected tenderer shall be refunded after declaration of result by the Committee;(7)The selected tenderer shall deposit 25% of the tender amount within three days of opening of tender, failing which earnest money shall be forfeited and application shall be rejected;(8)[ On deposition of 25% tender amount as above, the selected tenderer shall be issued letter of intent by the Mining Engineer/Assistant Mining Engineer concerned requiring him to deposit remaining 75% of tender amount, security equivalent to 25% of tender amount, submission of approved mining plan/simplified mining scheme and such other documents which may be required within six months or such period as may be allowed by the Superintending Mining Engineer."(9)If the provisions of sub-rule (8) shall not be complied with by the selected tenderer, the 25% tender amount deposited by him as per sub-rule (7) shall be forfeited and application shall be rejected;]]
