Section 42(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)In case contractor fails to deposit monthly or quarterly installments on due date, the Mining Engineer or Assistant Mining Engineer concerned may cancel the contract and forfeit the security deposit:Provided that action of cancellation of contract and forfeiture of security deposit shall not be taken without providing an opportunity of being heard to the contractor by issuing a fifteen day's notice on his registered e-mail address.
