Section 17(1)(c) in The Mineral (Auction) Rules, 2015
(c)the tender document issued by the State Government, shall contain,-(i)geological report specifying particulars and estimated quantities of all minerals discovered in the area during exploration pursuant to Minerals (Evidence of Mineral Contents) Rules, 2015; and(ii)revenue survey details of the area identified, demarcated using total station and differential global positioning system divided into forest land, land owned by the State Government, and land not owned by the State Government;