Section 51(7) in The Karnataka Minor Mineral Concession Rules, 1994
(7)Immediately on the acceptance and confirmation of the bid, the bidder shall remit the entire bid amount on the spot and obtain a receipt. It shall thereafter be the responsibility of the bidder to arrange for protection and transport of the auctioned mineral. However, the bidder shall, within fifteen days from the date of confirmation of auction, arrange to remove the minor mineral well-outside the area (outside the survey number) where the sale was conducted.
