Section 32(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)[Only contractors registered with the Department as per norms and procedure laid down by the State Government from time to time shall be eligible to offer bid in auction or submit tender for collection or royalty/excess royalty/permit fee/other charges.] [Inserted/Added/Substituted/Deleted by Rajasthan Gazette Extraordinary dated 27/03/2003]Provided that no registration is required for the contracts having reserve price up to [Rs. 10.00 lacs.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011][Provided further 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.] [Added by Rajasthan Gazette Extraordinary dated 28/01/2011]
