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

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State of Rajasthan - Subsection

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

(3)Every application made under sub-rule (1) for registration or its renewal shall be accompanied by:

(a)a fee (non- refundable) in cash or demand draft in favour of the competent authority, minimum net worth certificate and security amount as shown below:-

Class of Contractor application	Application fee (in Rs.)	Reserve price (in Rs)	Minimum Net worth (certificate issued byCharted Accountant on parameters mentioned in rule 3(d) (Rs. inLacs)	(Security amount (Rs. in Lacs)
A	10000.00	Any amount above 100.00 lacs	50.00	2.00
B	5000.00	Above 50.00 lacs and up to 100.00 lacs	10.00	1.00
C	2000.00	Above 10.00 lacs and up to 50.00 Lacs	5.0	0.50

(b)a valid no dues certificate issued from Assistant Mining Engineer/Mining Engineer concerned, if an applicant remained as contractor/mining lessee/quarry licensee or having a contract/mining lease/quarry licence in his favour or in the name of his family members;

(c)a properly sworn affidavit stating that no dues of the Department is outstanding against the applicant or his family members, partners of the firm, directors of the private limited company or members of association of persons, as the case may be;

(d)a net worth certificate issued by a Charted Accountant. Net worth certificate shall be issued on the basis of his profit and loss account/turnover/assessed income as per income tax returns etc. Self attested copies of these documents shall be enclosed alongwith net worth certificate;

(e)copy of all relevant documents mentioned in Chartered Accountant certificate to explain its title;

(f)power of attorney in favour of a person, executed by a firm or association of persons and in case of a company resolution passed by the company, who is signing and submitting the application, if an applicant is a firm/company/association of persons;

(g)a properly sworn affidavit stating details regarding contract (s)/mining lease(s)/quarry licence(s) held in the name of the applicant or his family members;

(h)security amount in the form of a Fixed Deposit Receipt of a Nationalized/Scheduled bank or National Saving Certificate of amount as per clause (a). Fixed Deposit Receipt/National Saving Certificate shall be in the name of Additional Director (Mines) and made from the account of contractor to be registered.

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State of Rajasthan - Subsection

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