Section 34(iii) in The Rajasthan Minor Mineral Concession Rules, 1986
(iii)The terms and conditions as approved by the Director and particulars of the royalty and/or excess royalty collection contract or mining lease shall be affixed on the notice board in the office of Superintending Mining Engineer, Mining Engineer/Assistant Mining Engineer concerned and shall also be read out to the intending bidders at the time of auction and their signatures or thumb impressions shall be obtained in token thereof.
