Section 28(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The District Magistrate shall declare the highest bid/offer of concerned e-tender/ e-auction/e-tender-cum-e-auction and a letter of intent shall be issued to the person whose bid or offer is accepted which shall include-(i)The successful bidder shall immediately deposit 25 per cent of the amount of bid as security for execution of the lease deed and due observance of the terms and conditions of the lease and an equal amount as first instalment of royalty within two working days. The amount of earnest money will be adjusted into the first instalment amount.(ii)The amount payable for the first year will be determined by multiplying Mineral quantity mentioned in the environment clearance certificate with the rate obtained in the e-tender/eauction.(iii)For the subsequent years the amount payable will be increased at the rate of ten per cent on the preceding year's payable amount.(iv)The amount of e-tender/e-auction shall be determined for river bed mineral such as sand, morrum, bajri-boulder as mentioned in the fifth schedule and for other mineral as mentioned in the fourth schedule.(v)Demarcation of an area granted under lease shall be done in accordance with the provisions of Rule 17 and boundary pillars shall be fixed in accordance with Rule 35 and maintenance thereof shall be done in accordance with the said rule.(vi)The conditions of lease shall be mentioned.
