Section 9 in Gujarat Minor Mineral Concession Rules, 2017
9. Upfront payment for quarry lease.
(1)The following amounts shall be payable by the preferred bidder or successful bidder as upfront payments:(a)in case of minerals specified in Part A-II or Part B of Schedule III, an amount equal to one per cent of the value of estimated resources; and(b)in case of minerals specified in Part A-I of Schedule III, the amount specified in rule 577.(2)The upfront payment shall be payable to the Government in two instalments of twenty per cent and eighty per cent in respect of the minerals for which a quarry lease is granted. The upfront payment shall be adjusted in the following manner:(a)in case of minerals specified in Part A-II or Part B of Schedule III, it shall be adjusted against the amount paid under sub-rule (3) of rule 5, in the manner specified by the Government in the tender document, within the first five years of commencement of production of the mineral; and(b)in case of minerals specified in Part A-I of Schedule III, such adjustment shall be carried out in the last year of the quarry lease period.
