Section 26(8) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(8)The agreement deed in Form-`K' shall be executed between successful Contractor and the Competent Authority within 60 days from the date of communication of final acceptance of the bid to the successful Contractor and if no such contract is executed during this period, the order accepting the bid shall be deemed to have been revoked and the security amount paid under sub-rule (2) shall be forfeited to the Government:Provided that where the Competent Authority is satisfied that the bidder is not responsible for the delay in the execution of the contract, the Competent Authority may permit the execution of the contract, within a reasonable time after the expiry of the aforesaid period of 60 days.
