Section 42(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)The bidder for the royalty and/or excess royalty collection contracts in whose favour contract has been sanctioned by the competent authority, shall deposit following bid amount before execution of the contract: -(i)Where the yearly bid amount does not exceed rupees twenty five lacs, twenty five percent of the bid amount shall be deposited as first quarterly installment and remaining three quarterly installments shall be deposited in advance on the dates specified in the agreement; and(ii)Where the yearly bid amount exceed rupees twenty five lacs, it shall be deposited in equal monthly installments but the first installment shall be deposited before execution of the agreement. The remaining monthly installments shall be deposited in advance on the dates specified in the agreement.
