Section 28 in The Punjab Minor Mineral Concession Rules, 1964
28. Grant of contracts by auction or tender.
(1)Contracts may be granted by the Government by auction or tender for a maximum period of five years after which no extension shall be granted, [but no such contract shall be granted to a person who does not hold a certificate of approval in form 'B'] [See Legislative Supplement Part III, dated 14.9.1977.].(2)[ The amount to be paid annually by the contractor to the Government shall be determined by auction or by tender to be submitted for acceptance to the authority competent to grant the contract but no contractor shall remove any quantity of minor mineral in excess of the quantity worked out on the basis of the contract with respect to rates of royalty shown in the First Schedule] [See Legislative Supplement Part III, dated 14.9.1977.].(3)Contract shall be granted only in such cases as the Government may, by general or special order, direct.
