Section 28(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)[ The amount to be paid annually by the contractor to the Government shall be determined by auction or by tender to be submitted for acceptance to the authority competent to grant the contract but no contractor shall remove any quantity of minor mineral in excess of the quantity worked out on the basis of the contract with respect to rates of royalty shown in the First Schedule] [See Legislative Supplement Part III, dated 14.9.1977.].
