Section 28(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)The amount to be paid annually by the contractor to the Government shall be determined in auction or by tender to be submitted for acceptance to the authority competent to grant the contract :Provided that in case the contract is extended under sub-rule (1) then the Government shall have the right to enhance the annual contract money to the extent it considers appropriate.] [Sub-Rules (1) & (2) Substituted vide G.S.R. 33/CA 67/57/S.15/84, dated 26.4.1984.]
