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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2)(i) in The U.P. Minor Minerals (Concession) Rules, 1963

(i)The successful bidder shall immediately deposit 25 per cent of the amount of bid as security for execution of the lease deed and due observance of the terms and conditions of the lease and an equal amount as first instalment of royalty within two working days. The amount of earnest money will be adjusted into the first instalment amount.