Section 32(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(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]
