Section 22(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)No bid shall be regarded as successful unless accepted by the Government. The amount of the successful bid shall become the annual contract money payable by the contractor. The annual contract money determined at the time of initial grant shall be increased at the rate of twenty five percent on completion of each block of three years.
