Section 32A in The Punjab Minor Mineral Concession Rules, 1964
32A. [ [Rule 32A inserted by GSR 21, dated 16.2.1970.]
Notwithstanding anything contained in rule 32 in the case of contracts of saltpetre, the balance amount shall be deposited by the contractor in the following manner, namely :-(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.(ii)In other case, the entire balance contract money for the first year shall be deposited by the contractor with the District Industries Officer or Mining Officer concerned at the time of signing the agreement. The entire contract money for each of the subsequent years 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.]
