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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)Registered contractor shall be eligible to offer bid in e-auction for collection of royalty, excess royalty, permit fee or other charges as follows:
S. No. Class of Contractor Reserve price (in Rs)
1 2 3
1. AA Any amount
2. A Upto fifty crore
3. B Upto twenty five crore
4. C Upto ten crore
Provided that it shall be compulsory for the existing royalty and/or excess royalty collection contractor to renew his registration, in case the same expires during the tenure of such contract.Provided further that in case any class of contractor offers highest bid of higher value than applicable to his class then such contactor shall be required to deposit difference of application fee, security deposit and submit revised net worth certificate of applicable class within seven working days.