Section 43 in Rajasthan Minor Mineral Concession Rules, 2017
43. Execution of contract.
(1)The grantee shall submit security deposit, performance security and advance installment of bid amount and shall execute the agreement in Form -22 within fifteen days from the date of the receipt of sanction order.(2)The terms and conditions included in the notice inviting bid shall be deemed to be part of the agreement.(3)Where the bidder fails to comply with the provisions of sub-rule (1), the order of sanction shall be revoked by the competent authority and any amount deposited shall be forfeited and fresh e-auction shall be conducted:Provided that in case all requisite formalities have been completed by the bidder within the specified time limit and agreement could not be executed due to any reason which is not on account of bonafide fault of bidder, the competent authority may extend the period for execution of agreement with reasons to be recorded in writing.Provided further that before revocation of sanction order if the contractor complies the formalities as mentioned in sub-rule (1) and apply for time extension for execution of the contract by depositing a penalty at the rate of nine percent of yearly bid amount for delay of every month or part thereof, the period of execution may be extended by the competent authority. The delay shall be calculated after fifteen days from receipt of the sanction order.(4)The contract agreement shall be signed by the Mining Engineer concerned on behalf of the Governor as required under the provision of Article 299 of the Constitution of India.
