Section 32A(7) in The Rajasthan Minor Mineral Concession Rules, 1986
(7)The application for renewal of registration, as per sub-rule (1) shall be submitted to the competent authority before the date of expiry of registration. If an application is complete in all respect as per sub-rule (3) and past performance of the applicant as bidder/tenderer/contractor is satisfactory, the competent authority may renew the registration for further period of two years ending on 31st December.
