Section 37 in The Rajasthan Minor Mineral Concession Rules, 1986
37. [ Execution of contract. [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]
(1)When a bid/tender for mining lease is accepted by the competent authority, the bidder/tenderer shall execute the lease deed as per the provisions and procedure laid down in rule 19.(2)Where the royalty and/or excess royalty collection contract has been sanctioned, the grantee shall submit Guarantee and bid/tender amount as per rule 33C and 33D respectively within 15 days from the date of sanction.(3)When a bid/tender for royalty collection contract and/or excess royalty collection contract has been sanctioned by the competent authority, the bidder/tenderer shall execute an agreement in form No.10 within a period of fifteen days from the date of sanction. The terms and conditions included in the notification issued under rule 34 or 35 shall be treated as part of the agreement.(4)Where the bidder/tenderer fails to comply with the provisions of sub-rule (2) or fails to execute the agreement within the prescribed time limit, the order of sanction shall be revoked and the amount deposited as security under rule 33B shall be forfeited and fresh auction shall be conducted or tenders shall be invited as the case may be.Provided that in case all requisite formalities have been completed by the bidder/tenderer within fifteen days from the date of sanction and agreement could not be executed with no fault of bidder/tenderer in such case, Director may extend the period of execution with reasons to be recorded in writing.Provided further that before revocation of sanction if the contractor after completing the formalities as per sub rule (2) applies in writing for execution of contract enclosing a Demand Draft/Bankers Cheque amounting 9% of yearly bid/tender amount for delay of every one month or part thereof as penalty, the period of execution can be extended by the Director. The delay shall be calculated after 15 days of sanction.(5)The contract agreement shall be signed by the competent authority on behalf of the Governor of Rajasthan as required under the provision of Article 299 of the Constitution of India.](6)[ Where the sanction in respect of royalty collection contract/excess royalty collection contract is revoked as per sub-rule (4), such bidder/tenderer shall be debarred for taking part in next two bids/tenders invited in future for the same area.] [Added by Rajasthan Gazette Extraordinary dated 25/05/2012]
