Section 52(2)(iii) in Bihar Minor Mineral Concession Rules, 1972

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State of Bihar - Subsection

Section 52(2)(iii) in Bihar Minor Mineral Concession Rules, 1972

(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.

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State of Bihar - Subsection

Section 52(2)(iii) in Bihar Minor Mineral Concession Rules, 1972