Section 14 in The Minerals (Transfer of Mining Lease Granted Otherwise than through Auction for Captive Purpose) Rules, 2016
14. The Bank is liable to pay the guaranteed amount or any part thereof under this bank guarantee only and only if the State serves upon the Bank a written claim or demand on or before the Expiry Date.
Dated the [day] day of [month] [year].In witness whereof the Bank, through its authorised officer, has set its hand and stamp.___________________________(Signature)___________________________(Name and Designation)(Bank Stamp)
