Section 33 in The Punjab Minor Mineral Concession Rules, 1964
33. Execution of contract.
- When a bid is confirmed or a tender is accepted, the bidder or tenderer shall execute a deed in Form 'L' [and Form 'N' (in the case of Saltpetre contract)] [Substituted by Legislative Supplement Part III, dated 7.12.1971.]. The execution of the deed shall be made within [one month] [Substituted by Haryana Legislative Supplement Part III dated 7.12.1971.] from the date of communication of acceptance of bid or tender to the bidder or tenderer and if no such contract is executed within the aforesaid period, the order accepting the bid or tender shall be deemed to have been revoked and the amounts paid under rule 30(2)(iv) or (3) as the case may be, shall be forfeited to the Government :Provided that where the Government or any officer authorised by it to accept bid or tender on its behalf, is satisfied that the bidder or tenderer is not responsible for the delay in the execution of the contract, the Government or other officer, as the case may be, may permit the execution of the contract within a reasonable time after the expiry of the aforesaid period of [one month] [Substituted by Legislative Supplement Part III, dated 7.12.1971.].[Provided further that in cases where the highest bids are accepted on the spot, the execution shall be made within 10 days from the date of acceptance of the bid] [Substituted by Haryana Government Notification No. GSR69/C.A.65/1957/S.15/84 dated 21.9.1984.].
