Section 38 in Rajasthan Minor Mineral Concession Rules, 2017
38. Reserve price.
(1)Reserve Price for new contract to be granted for first time or to be granted with revised area or mineral shall be evaluated by the Mining Engineer or Assistant Mining Engineer concerned keeping in view the following factors, -(i)Physical quantities of mineral produced and dispatched from the area;(ii)Last year's collection of royalty from that area;(iii)Expected increase in revenue in the proposed contract period due to increased demand of mineral; and(iv)Any other relevant matter about the area.(2)The approval of reserve price for new contract or existing contract, if necessary, shall be given by the Director.(3)The reserve price for next contract shall be ten percent higher than the existing annual contract amount and no approval shall be required in such cases:Provided that the total area of two or more existing contracts for the same mineral or two or more existing contracts of different minerals of the same area may be combined into one contract and in such case the reserve price shall be ten percent higher than the total existing annual contract amount of all the contracts to be amalgamated with prior approval of the Superintending Mining Engineer concerned.Provided further that if no bid is received, no approval shall be required for the revising the reserve price upto of ten percent less to that of the reserve price amount.
