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State of Rajasthan - Section

Section 36 in Rajasthan Minor Mineral Concession Rules, 2017

36. Grant of royalty collection contract or excess royalty collection contract.

(1)No royalty collection contract or excess royalty collection contract shall be granted to a person who is not a citizen of India.
(2)Royalty collection contract or excess royalty collection contract may be granted by e-auction only in respect of such area and mineral as the Director may by a general or specific order direct.
(3)Registered contractor shall be eligible to offer bid in e-auction for collection of royalty, excess royalty, permit fee or other charges as follows:
S. No. Class of Contractor Reserve price (in Rs)
1 2 3
1. AA Any amount
2. A Upto fifty crore
3. B Upto twenty five crore
4. C Upto ten crore
Provided that it shall be compulsory for the existing royalty and/or excess royalty collection contractor to renew his registration, in case the same expires during the tenure of such contract.Provided further that in case any class of contractor offers highest bid of higher value than applicable to his class then such contactor shall be required to deposit difference of application fee, security deposit and submit revised net worth certificate of applicable class within seven working days.
(4)The annual contract amount shall be determined on the basis of highest offer given by the contactor to the Government in e-auction, subject to the acceptance by the competent authority:Provided that in case of enhancement or reduction in the rate of royalty given in the schedule II or permit fee or other charges, the royalty collection contractor shall be liable to pay an increased or reduced amount of contract, security deposit and performance security in proportion to the enhancement or reduction for the remaining period of the contract from the date of such enhancement or reduction, as the case may be:Provided further that on enhancement or reduction in the rate of royalty, the excess royalty collection contractor shall be liable to pay an enhanced or reduced amount of contract, calculated according to the following formula: -Revised contract amount = [(Existing contract amount + Total existing dead rent) x new royalty rate/existing royalty rate - Total existing dead rent].
(5)Royalty collection contract or excess royalty collection contract may be granted by the competent authority for a maximum period of two financial years or part thereof ending on 31st March:Provided that where the new contract could not be allotted, the period of existing contract may be extended by the Director, with reasons to be recorded in writing for a period upto ninety days or till new contract comes into force, whichever earlier and a rider agreement shall be executed before expiry of the original contract by the Mining Engineer or Assistant Mining Engineer concerned.Provided further that where it is necessary to do so, the period of contract may be further extended by the Government and a rider agreement shall be executed before expiry of the contract.Provided also that period shall be extended subject to the condition that the contractor shall pay ten percent of increased amount to existing annual contract amount. The security deposit and performance security for extended period shall remain the same as deposited by the contractor during the original contract period and shall not be refunded or adjusted in the dues or installments of the contract till next contract comes into the force.