Section 26 in The U.P. Minor Minerals (Concession) Rules, 1963
26. [ Restriction on grant of lease. [Substituted by Notification No. 1868/LXXXVI-2019-57(Sa)/2017, dated 13.08.2019.]
- No person shall be allowed to bid or take part in e-tender/e-auction/e-tender-cum e-auction for a lease-(a)Who is not an Indian National.(b)Against whom mining dues are outstanding.(c)Who has not obtained a character certificate from the District Magistrate or State Government or the Officer of the District duly authorised by it where he permanently resides, issued on the basis of concerned police verification.(d)Who has not produced his Aadhar Card.(e)Whose name has been mentioned in the Black List.(f)In the cases of Firm/Company, which has not produced/furnished its Pan No. and G.S.T. Registration Certificate.(g)Who has not submitted solvency certificate or solvency certificate with bank guarantee, of worth not less than 25% of the bid amount.].
