Section 9(1) in Gujarat Minor Mineral Concession Rules, 2017
(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.
