Section 33A(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)For existing contracts the reserve price for next contract shall be 10% higher then existing annual contract amount and in this respect no approval shall be required.Provided that the total area of two or more existing contracts for the same mineral may be combined into one contract area and in such case the reserve price shall be 10% higher than the total existing annual contract amount of all the contracts to be amalgamated.
