Section 10 in Jharkhand Minor Mineral (Auction) Rules, 2017
10. Grant of Mining Lease.
(1)The preferred bidder shall submit the first installment being ten percent of the upfront payment as per rule 11.(2)Upon receipt of the first instalment of the upfront payment, the Director, Mines/Deputy Commissioner shall issue a letter of intent to the preferred bidder.(3)The preferred bidder shall be considered to be the "successful bidder" upon,-(a)continuing to be in compliance with all the terms and conditions of eligibility;(b)payment of the second instalment being ten per cent. of the upfront payment;(c)furnishing performance security as specified in rule 12;(d)satisfying the conditions with respect to Mining Plan specified in Jharkhand Minor Mineral Concession Rules, 2004 as amended from time to time.(e)satisfying such other conditions as may be specified by the Director, Mines/Deputy Commissioner with the prior approval of the State Government.(4)The successful bidder shall sign the Mine Development and Production Agreement with the Deputy Commissioner upon obtaining all consents, approvals, permits, no-objections and the like as may be required under applicable laws for commencement of mining operations.(5)The successful bidder shall pay the third installment being eighty percent of the upfront payment subsequent to execution of the Mine Development and Production Agreement and upon such payment the Deputy Commissioner shall grant a mining lease to the successful bidder.(6)The Mining Lease Deed shall be executed by the Deputy Commissioner within thirty days of the date of completion of the conditions specified in sub-rule (5) and shall be subject to the provisions of the Act and the rules made thereunder.(7)The mining lease shall be for minerals found in the area pursuant to exploration/reserve estimated prior to the auction:Provided that where, subsequent to the auction, any new mineral is discovered, then the holder of mining lease shall follows the provisions of the Jharkhand Minor Mineral Concession Rules, 2004 as amended from time to time for inclusion of such new mineral in the Mining Lease Deed.(8)Where, prior to the auction or subsequent to the auction, presence of minor mineral is established or discovered, such minor minerals shall be dealt in accordance with such rules made/to be made by the State Government under section 15.(9)The date on which a duly executed Mining Lease Deed is registered shall be the date of commencement of the mining lease.
