Section 8(3) in Gujarat Minor Mineral Concession Rules, 2017
(3)The successful bidder shall fulfil the following conditions within such period from the date of issuance of the letter of intent as may be specified in the tender document:(a)continuing to be in compliance with all the terms and conditions of eligibility;(b)furnishing performance security as specified in rule 100 read with rule 577;(c)satisfying the conditions specified in Chapter VIII with respect to a mining plan (including the mine closure plan);(d)furnishing financial assurance as specified in rule 644;(e)obtaining all consents, approvals, permits, no-objections, access rights and the like as may be required under applicable laws for commencement of mining operations;(f)payment of exploration charges, if any; and(g)satisfying such other conditions as may be specified by the Government in the tender document:Provided that a successful bidder may request the Government to extend the time period so prescribed by it in the tender document, by filing an application for extension prior to the expiry of the originally prescribed period. The application for extension shall provide bona-fide reasons for seeking an extension. The Government may, at its sole discretion and for reasons to be recorded in writing, grant an extension to the successful bidder and in case the Government does not grant an extension, the letter of intent shall automatically expire in accordance with the terms thereof.
