Section 37(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)When a bid/tender for royalty collection contract and/or excess royalty collection contract has been sanctioned by the competent authority, the bidder/tenderer shall execute an agreement in form No.10 within a period of fifteen days from the date of sanction. The terms and conditions included in the notification issued under rule 34 or 35 shall be treated as part of the agreement.
