Section 32(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)[Royalty collection contract/Excess Royalty Collection Contract with or without collection of permit fee/other charges] [Inserted/Added/Substituted/Deleted by Rajasthan Gazette Extraordinary dated 27/03/2003] may be [granted by auction, tender, e-auction or e-tender] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] only in respect of such area and mineral as the Director may by a general or special order, direct.
