Section 15(13) in Rajasthan Minor Mineral Concession Rules, 2017
(13)Notwithstanding anything contained in these rules, the Government reserves the right to reject any bid and/or to annul the tender process and reject all bids at any time without any notice, without any liability or any obligation for such acceptance, rejection or annulment and without assigning any reasons thereof. In case such cancellation is pursuant to non-compliance by the relevant bidders vis-a-vis submissions of bid then the Government reserves the right to forfeit the bid security submitted by such non-compliant bidders.
