Section 32A(i) in The Punjab Minor Mineral Concession Rules, 1964
(i)In the case of contracts where the annual amount of contract money is not more than Rs. 1,000/- the entire balance amount for the first year shall be deposited by the contractor with the Presiding Officer immediately at the fall of hammer. The contract money for each of the subsequent years of the contract shall be deposited by the contractor with the District Industries Officer or Mining Officer concerned in advance, before or on the 15th of October, each year.
