Section 33D(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)The bidder/tenderer for the mining lease or royalty and/or excess royalty collection contracts in whose favour contract has been sanctioned by the competent authority, shall deposit bid/tender amount before execution of the lease/contract as the case may be, as follows:-(i)If the yearly bid/tender amount does not exceed Rs.10 Lacs, 25% of the bid/tender amount shall be deposited as first quarterly installment. Remaining quarterly installments shall be deposited in advance on the dates specified in the agreement. In case, due date is a Government holiday then the due date shall be the next working day;(ii)If the yearly bid/tender amount exceed Rs.10 Lacs, it shall be recovered in equal monthly installments but the first installment shall be deposited before execution of the agreement. The remaining monthly installments shall be deposited in advance on the dates specified in the agreement. In case, due date is Government holiday then the due date shall be the next working day.
