Section 9(1) in Jharkhand Minor Mineral (Auction) Rules, 2017
(1)Subject to the provisions of rule 5, the Director, Mines/Deputy Commissioner shall issue a notice inviting tender, at least in three daily News Paper and on the State Government Website to commence the auction process and such notice shall contain brief particulars regarding the area under auction, including:-(a)particulars of the area identified and demarcated shall be divided into forces land, land owned by the State Government, and land not owned by the State Government.(b)estimated mineral resources and brief particulars regarding evidence of mineral contents with respect to all minerals in the area as provided by Director, Geology.
