Section 13(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)The bidders shall quote, as per the bidding parameter, for the purpose of payment to the State Government, an amount equal to or more than the reserve price as mentioned in rule 14 and the successful bidder shall pay to the Government, -(i)in case of mining lease, percentage so quoted for every dispatch and which shall not be adjusted against dead rent:Provided that the successful bidder shall pay the minimum guaranteed premium amount equal to dead rent or on the basis of royalty on dispatch of mineral, whichever higher; and(ii)in case of quarry licence, an amount so quoted every year in advance and shall not be adjusted against annual licence fee.
