Section 36(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)The annual contract amount shall be determined on the basis of highest offer given by the contactor to the Government in e-auction, subject to the acceptance by the competent authority:Provided that in case of enhancement or reduction in the rate of royalty given in the schedule II or permit fee or other charges, the royalty collection contractor shall be liable to pay an increased or reduced amount of contract, security deposit and performance security in proportion to the enhancement or reduction for the remaining period of the contract from the date of such enhancement or reduction, as the case may be:Provided further that on enhancement or reduction in the rate of royalty, the excess royalty collection contractor shall be liable to pay an enhanced or reduced amount of contract, calculated according to the following formula: -Revised contract amount = [(Existing contract amount + Total existing dead rent) x new royalty rate/existing royalty rate - Total existing dead rent].
