Section 31F(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)The Director causes the auction notification to be read out and explained in English and Kannada. He shall prepare a list of intending bidders in respect of each area including those who have submitted tenders and desire to take part in bidding. The intending bidders shall register themselves by paying a nonrefundable registration fee of Rupees Five hundred only and an earnest money deposit of an amount equal to one year's dead rent for the mineral in area covered in notification. The registration fees and dearness money deposit shall be payable in the form of Demand draft payable in favour of the Government of Karnataka at Bangalore or by cash.
