Section 35(iii) in The Rajasthan Minor Mineral Concession Rules, 1986
(iii)The terms and conditions as approved by the Director and particulars of the mining lease or royalty and/or excess royalty collection contract shall be affixed on the notice board in the office of concerned Superintending Mining Engineer and Mining Engineer/Assistant Mining Engineer and shall also be made available to intending tenderers on payment of Rs.10/-.
