Section 27(9) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(9)The agreement deed in Form-`K' shall be executed between successful contractor and the Competent Authority within 60 days from the date of communication of final acceptance of the tender to the successful contractor and if no such contract is executed in the aforesaid period, the order accepting the tender shall be deemed to have been revoked and the security amount paid under sub-rule (3) of this rule shall be forfeited to the Government:Provided that where the Competent Authority is satisfied that the tenderer is not responsible for the delay in the execution of the contract, the Competent Authority may permit the execution of the contract, within a reasonable time after the expiry of the aforesaid period of sixty days.
