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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(3) in The Punjab Minor Mineral Concession Rules, 1964

(3)Tenders shall be opened in the presence of tenderer or tenderers who may be present at the notified time for opening the tender. The tenderer who is provisionally selected shall deposit 25 per cent of the amount of the tender for one year [as security and shall offer one surety solvent in the sum of his tender for the whole contract for due observance of the terms and conditions of the contract. He shall also deposit immediately the following amounts as advance contract money] [Substituted by Haryana Government Notification No. GSR122/C.A.67/1957/S.15/(1) Amd/77 dated 1.7.1977.] :-Where the amount of the tender for one year -
(a) does not exceed rupees one thousand Whole of such amount
(b) exceeds rupees one thousand but does not exceed rupees fivelakh. Twenty five percent of such amount.
(c) exceeds rupees five lakh 1/12th of such amount.]
[Provided that in case the surety offered by the contractor during the subsistence of the contract is not found solvent, the contractor shall offer another solvent surety and a supplementary deed to this effect will be executed.] [Added by Haryana Government Noticication No. S.O.95/C.A. 67/57/S.15/93. dated 12.11.1993.]