Section 34(C) in The Rajasthan Minor Mineral Concession Rules, 1986
(C)The bidder shall submit an affidavit stating that no dues of the Department are out standing against the bidder/all partners of the firm/all directors of the company or family members of the bidder/partners/directors, as the case may be along with the form. Such affidavit should not be older than 15 days from the date of its submission.
