Section 31H in The Karnataka Minor Mineral Concession Rules, 1994
31H. Payment to be made.
(1)The person whose tender or offer or bid is accepted provisionally shall within fifteen days of such acceptance is announced, make a deposit of the amount equal to the tender or offer or bid which is provisionally accepted. The earnest money deposit paid, along with tender or at the auction shall be adjusted against the amount payable.(2)If the payment as required by sub-rule(1) is not paid, the provisional acceptance of the tender or offer or bid shall stand cancelled, the earnest money shall be forfeited and the Director may either accept provisionally the next highest tender or offer or bid or grant the lease afresh in such manner as the State Government may direct.(3)In the later case, the grant shall be at the rise of the defaulter who shall not be entitled to any excess amount realised but shall he liable for the losses sustained by the State Government. The Director shall be entitled in assess such loss and recover it from the defaulter as if it were an arrear of land revenue. A defaulter shall not b e entitled to submit tender or offer or bid at the auction held under sub-rule(2).
