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State of Rajasthan - Section

Section 32A in The Rajasthan Minor Mineral Concession Rules, 1986

32A. [ Registration of Contractor. [Inserted by Rajasthan Gazette Extraordinary dated 28/01/2011]

(1)Any person may apply for registration as contractor. The application for registration or its renewal shall be made in Form No. 1-J to any Zonal Office of the Additional Director (Mines). The registration shall be renewed by the same Zonal Officer by whom registration certificate was issued.
(2)The competent authority for fresh registration or renewal shall be Zonal Officer i.e. Additional Director (Mines).
(3)Every application made under sub-rule (1) for registration or its renewal shall be accompanied by:
(a)a fee (non- refundable) in cash or demand draft in favour of the competent authority, minimum net worth certificate and security amount as shown below:-
Class of Contractor application Application fee (in Rs.) Reserve price (in Rs) Minimum Net worth (certificate issued byCharted Accountant on parameters mentioned in rule 3(d) (Rs. inLacs) (Security amount (Rs. in Lacs)
A 10000.00 Any amount above 100.00 lacs 50.00 2.00
B 5000.00 Above 50.00 lacs and up to 100.00 lacs 10.00 1.00
C 2000.00 Above 10.00 lacs and up to 50.00 Lacs 5.0 0.50
(b)a valid no dues certificate issued from Assistant Mining Engineer/Mining Engineer concerned, if an applicant remained as contractor/mining lessee/quarry licensee or having a contract/mining lease/quarry licence in his favour or in the name of his family members;
(c)a properly sworn affidavit stating that no dues of the Department is outstanding against the applicant or his family members, partners of the firm, directors of the private limited company or members of association of persons, as the case may be;
(d)a net worth certificate issued by a Charted Accountant. Net worth certificate shall be issued on the basis of his profit and loss account/turnover/assessed income as per income tax returns etc. Self attested copies of these documents shall be enclosed alongwith net worth certificate;
(e)copy of all relevant documents mentioned in Chartered Accountant certificate to explain its title;
(f)power of attorney in favour of a person, executed by a firm or association of persons and in case of a company resolution passed by the company, who is signing and submitting the application, if an applicant is a firm/company/association of persons;
(g)a properly sworn affidavit stating details regarding contract (s)/mining lease(s)/quarry licence(s) held in the name of the applicant or his family members;
(h)security amount in the form of a Fixed Deposit Receipt of a Nationalized/Scheduled bank or National Saving Certificate of amount as per clause (a). Fixed Deposit Receipt/National Saving Certificate shall be in the name of Additional Director (Mines) and made from the account of contractor to be registered.
(4)In case of the auction or tender for mining lease, no registration shall be required to participate in auction or tender.
(5)The application made under sub-rule (1) shall be disposed by the competent authority within 15 days from the date of receipt of application. The competent authority may refuse to issue registration certificate to an applicant after recording reasons and same shall be communicated in writing to the applicant.
(6)The contractor shall be registered with the Department for maximum two calendar years only, including the year in which he applies for the registration, irrespective of the date of application.
(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.
(8)In case any information furnished by the applicant is found incorrect, at any time, the competent authority may cancel the registration and forfeit the security amount after giving 15 days notice to the contractor.
(9)If the contractor is debarred from participating in future contracts or is blacklisted under these rules, registration may be cancelled and the security shall be forfeited, after giving 15 days notice.]