Section 23A(8) in The Rajasthan Minor Mineral Concession Rules, 1986
(8)[ On deposition of 25% tender amount as above, the selected tenderer shall be issued letter of intent by the Mining Engineer/Assistant Mining Engineer concerned requiring him to deposit remaining 75% of tender amount, security equivalent to 25% of tender amount, submission of approved mining plan/simplified mining scheme and such other documents which may be required within six months or such period as may be allowed by the Superintending Mining Engineer."
