Section 36(5) in Rajasthan Minor Mineral Concession Rules, 2017
(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.
