Section 32(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)[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 the competent authority [by auction, tender, e-auction or e-tender] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] for a maximum period of two years.Provided that where it is necessary to do so, the period of contract may be further extended [for a period up to 90 days or till new contract comes into force, whichever is earlier] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] by the competent authority with the prior approval of the Director and with the consent of contractor [and a rider agreement shall be executed before expiry of the original contract.] [Inserted/Added/Substituted/Deleted by Rajasthan Gazette Extraordinary dated 27/03/2003][Provided further that where it is necessary to do so, the period of contract may be further extended by the Government and a rider agreement shall be executed before expiry of the contract.] [Inserted/Added/Substituted/Deleted by Rajasthan Gazette Extraordinary dated 27/03/2003][Provided also that the extension of contract period shall be subject to the condition that the contractor shall pay 10% increased amount of the existing annual contract amount or the contract amount fixed by the Director keeping in view, the mineral despatch from the area concerned or the annual contract amount at which next contract comes into force, whichever is higher, for the period of extension. The security amount and Bank Guarantee for extended period shall remain the same as deposited by the contractor during the original contract period and shall not be refunded or adjusted in the dues or installments of the contract till next contract comes into force.] [Added by Rajasthan Gazette Extraordinary dated 28/01/2011]
