Section 33D in The Rajasthan Minor Mineral Concession Rules, 1986
33D. Bid/Tender amount.
(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.(2)The monthly/quarterly installment shall be paid in advance before the due date. In case the monthly/quarterly installment is not deposited upto the due date then interest shall be payable @ 15% per annum from the due date on unpaid amount.(3)In case contractor fails to deposit monthly/quarterly installments on due date, the concerned Mining Engineer/Assistant Mining Engineer may cancel the contract with forfeiture of the security amount. Such action shall not be taken without giving a 15 days show cause notice to the contractor.(4)[ Where mining lease is granted through auction or tender, 25% of the bid/tender amount shall be deposited within three days of provisional selection of bidder/tenderer, remaining 75% amount shall be deposited before execution of lease deed. If the bidder/tenderer fails to deposit 25% amount within time, mentioned above the earnest money deposited by him shall be forfeited and if he fails to deposit 75% amount as mentioned above, the 25% amount deposited by him shall be forfeited and application shall be rejected.] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012]
