Section 32 in The Rajasthan Minor Mineral Concession Rules, 1986
32. Grant of Royalty Collection Contract.
- [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]:-(1)[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 auction, tender, e-auction or e-tender] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] only in respect of such area and mineral as the Director may by a general or special order, direct.(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](3)The amount to be paid annually by the contractor to the Government shall be determined in [auction or e-auction or by tender or e-tender to be submitted] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] for acceptance by the authority competent to grant the contract.[Provided that in case of enhancement or reduction in the rate of royalty given in the schedule-I or permit fee/other charges, the royalty collection contractor shall be liable to pay an increased or reduced amount of contract money, security amount and guarantee amount in proportion to the enhancement or reduction for the remaining period of contract from the date of such enhancement or reduction, as the case may be.Provided further that on enhancement or reduction in the rate of royalty, the excess royalty collection contractor shall be liable to pay an enhanced or reduced amount of contract money, security amount and guarantee amount calculated according to the following formula:-Revised contract amount = [(Existing Contract amount + Total existing dead rent) x new royalty rate/existing royalty rate - Total existing dead rent.]] [Substituted by Notification No. G.S.R. 63, dated 15.11.2010 (w.e.f. 4.3.1986).][***] [Inserted/Added/Substituted/Deleted by Rajasthan Gazette Extraordinary dated 27/03/2003](4)[Only contractors registered with the Department as per norms and procedure laid down by the State Government from time to time shall be eligible to offer bid in auction or submit tender for collection or royalty/excess royalty/permit fee/other charges.] [Inserted/Added/Substituted/Deleted by Rajasthan Gazette Extraordinary dated 27/03/2003]Provided that no registration is required for the contracts having reserve price up to [Rs. 10.00 lacs.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011][Provided further that it shall be compulsory for the existing royalty and/or excess royalty collection contractor to renew his registration, in case the same expires during the tenure of such contract.] [Added by Rajasthan Gazette Extraordinary dated 28/01/2011](5)[***] [Deleted by Rajasthan Gazette Extraordinary dated 28/01/2011]
