Section 37(6) in The Rajasthan Minor Mineral Concession Rules, 1986
(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]
