Section 17(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)[The quarry licence shall be granted by the Mining Engineer or Assistant Mining Engineer concerned and the applicant or successful bidder] [Substituted 'The applicant or successful bidder' Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).], as the case may be, shall pay the third installment being fifty percent of the offered premium amount before issuance of quarry licence in Form -7:Provided that if the successful bidder fails to comply with the conditions of letter of intent within the stipulated or extended period of time, the Mining Engineer or Assistant Mining Engineer concerned shall reject the bid and forfeit the application fees, premium amount and performance security deposited, after providing an opportunity of being heard by issuing notice of thirty days.
