Section 52(2) in Bihar Minor Mineral Concession Rules, 1972
(2)Every bidder of mining lease shall file the following documents five days before the auction:-(i)Clearance Certificate in respect of mining dues, such as royalty or dead rent and surface rent as obtained from Competent Officer.(ii)Every application shall be accompanied by an affidavit stating that the applicant has:-(a)Filed up-to date Income Tax return.(b)Paid the Income Tax assessed on his total income.(iii)Deposited the amount equivalent to [10 (Ten) percent] of auction amount as security, which shall be adjusted with the last instalment of auction amount if the mining lease holder is not otherwise defaulter in payment. In case of unsuccessful bidder the security deposit shall be refunded by the Collector within two months after the grant of quarry lease.
