Section 18(8) in Jharkhand Minor Mineral (Auction) Rules, 2017
(8)A Mine Development and Production Agreement shall be executed between the Director, Mines/Deputy Commissioner and the holder of Composite Licence if the holder of a Composite Licence-(a)continues to comply with the terms and conditions of eligibility;(b)pays the second instalment being ten percent of the upfront payment;(c)furnishes the enhanced performance security as specified in sub-ruled(2) of rule 19;(d)satisfying the conditions with respect to Mining Plan specified in Jharkhand Minor Mineral Concession Rules, 2004 as amended from time to time;(e)obtains all consents, approvals, permits, no-objections and the like as may be required under applicable laws for commencement of mining operations; and(f)satisfies such other conditions as may be specified by the Director, Mines with the prior approval of the State Government.
