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State of Rajasthan - Section

Section 35 in Rajasthan Minor Mineral Concession Rules, 2017

35. Registration of contractor.

(1)Any person may apply for registration and its renewal as a contractor in Form -19 to the Additional Director (Mines) through departmental web portal. The registration shall be renewed by the same zonal officer by whom registration certificate issued.
(2)The contractor shall be registered for maximum three financial years including the financial year of registration.
(3)The contractor who has already registered under the Rajasthan Minor Mineral Concession Rules, 1986, shall have to submit difference amount of security deposit so as to make the total security deposit as mentioned in clause (i) of sub-rule (4) within one month from the date of commencement of these rules.
(4)Every application made under sub-rule (1) for registration or its renewal shall be accompanied by, -
(i)a non- refundable application fee, a scanned copy of net worth certificate issued by a Charted Accountant on the basis of balance sheet as per income tax returns in Form-20 and a scanned copy of fixed deposit receipt of a nationalised or scheduled bank or national saving certificate as security deposit duly pledged in favour of the Additional Director (Mines) concerned and made from the bank account of the contractor to be registered as specified below: -
S. No. Class of contractor Application Fees (in Rs.) Minimum net worth certificate (Rs. in lacs) Security deposit (Rs. in lacs)
1 2 3 4 5
1. AA Fifteen thousand Five hundred Fifty
2. A Twelve thousand five hundred Two hundred Twenty
3. B Ten thousand Hundred Ten
4. C Seven thousand five hundred Fifty Five
(ii)a scanned copy of an affidavit stating details regarding mineral concession or contract held in the name of the applicant or his family members;
(iii)a scanned copy of an affidavit stating that no dues of the department are outstanding against him or any member of his family; and
(iv)scanned copies of all relevant documents mentioned in chartered accountant's certificate to explain its title.
(5)Every application submitted under sub-rule (1) shall be acknowledged online in Form -21 at the time of its receipt.
(6)Application duly signed with all original documents as mentioned in sub-rule (4) shall be submitted to the Additional Director Mines concerned, within a period of seven days from the date of its online submission, failure to which the application shall be deemed to have been rejected.
(7)The application made under sub-rule (1) shall be disposed off by the competent authority within fifteen days from the date of receipt of application. The competent authority may refuse to issue registration certificate with reasons to be recorded in writing and same shall be communicated to the applicant.
(8)The application for renewal shall be submitted to the competent authority before the date of expiry of period of registration. If an application is complete in all respect and past performance of the applicant as bidder or contractor is satisfactory, the competent authority may renew the registration for further period of three financial years including year of the registration.
(9)The competent authority may cancel the registration and forfeit the security deposit in case any information furnished by the applicant is found incorrect, at any time, after giving a fifteen day's opportunity of being heard.
(10)Registration number or code number shall be in following format: -Department/Registration Authority/Class/S.No./Year.
(11)The registered contractor may request to the registration authority to issue photo identity card in favour of power of attorney holder or authorised signatory. On receipt of such request, the registration authority shall issue photo identity card containing following details: -
(i)Name and address of the contractor;
(ii)Registration or code no.;
(iii)Registration authority;
(iv)Class of contractor;
(v)Validity of registration; and
(vi)Name of power of attorney holders or authorised signatory with attested photo and signature.
(12)The registered contractor may apply to the competent authority for cancellation of his registration and refund the security deposit. The competent authority may cancel the registration and refund the security deposit, if not forfeited under these rules.
(13)Where the contractor is debarred from participating in future contracts or is blacklisted under these rules, registration may be cancelled by the issuing authority and the security deposit shall be forfeited, after giving a fifteen day's opportunity of hearing.