Section 38(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)The reserve price for next contract shall be ten percent higher than the existing annual contract amount and no approval shall be required in such cases:Provided that the total area of two or more existing contracts for the same mineral or two or more existing contracts of different minerals of the same area may be combined into one contract and in such case the reserve price shall be ten percent higher than the total existing annual contract amount of all the contracts to be amalgamated with prior approval of the Superintending Mining Engineer concerned.Provided further that if no bid is received, no approval shall be required for the revising the reserve price upto of ten percent less to that of the reserve price amount.
