Section 28(4) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(4)The Auction Committee shall comprise of concerned Mining Officer, Tehsildar and Assistant Engineer, H.P. Public Works Department for conducting the auction. The highest bidder who is provisionally selected shall deposit 25% of the amount of bid immediately after completion of auction and rest of the amount shall be deposited within 3 days from the date of auction. In case the highest bidder fails to deposit the balance amount within the stipulated period, the deposited amount shall be forfeited and in that eventuality re-auction process shall be initiated immediately.
