Section 32A(ii) in The Punjab Minor Mineral Concession Rules, 1964
(ii)In other case, the entire balance contract money for the first year shall be deposited by the contractor with the District Industries Officer or Mining Officer concerned at the time of signing the agreement. The entire contract money for each of the subsequent years shall be deposited by the contractor with the District Industries Officer or Mining Officer concerned in advance, before or on the 15th of October each year.]
