Section 32 in The Punjab Minor Mineral Concession Rules, 1964
32. Payment of contract money.
- In case of contracts where the annual amount is not more than Rs. 1,000/-, the balance amount shall be deposited by the contractor on the date of auction or opening the tenders, as the case may be. In other cases the balance amount shall be deposited in equal quarterly instalments of the annual amount in advance on the due dates, prescribed in the agreement.
