Section 7th in Gujarat Minor Mineral Concession Rules, 2017
7th. Floor, Udhyog Bhavan, Sector 11,
Gandhinagar,Gujarat - 382011 /District Collector,Collector Office,Concern District] [Delete whichever is inapplicable.]WhereasA. [Name of the [Successful Bidder/ holder of letter of intent] [Delete whichever is inapplicable.]] incorporated in India under the Companies Act, 2013 with corporate identity number [CIN of the [Successful Bidder/ holder of letter of intent] [Delete whichever is inapplicable.]], whose registered office is at [address of registered office], India and principal place of business is at [address of principal place of business, if different from registered office] Or [an individual who is citizen of India, having income tax permanent account number [number], residing at [address]] (the "[Successful Bidder/ LOI Holder] [Delete whichever is inapplicable.]") is required to provide an unconditional and irrevocable bank guarantee for an amount equal to INR [figures] (Indian Rupees [words]) as a performance security valid until [date of expiry of performance bank guarantee] ("Expiry Date").B. The Performance Security is required to be provided to [the Commissioner of Geology and Mining / the District Collector] [Delete whichever is inapplicable.], (the "State") for discharge of certain obligations [under the Tender Document dated, [date] with respect to auction of [particulars of auction] and the quarry lease deed to be executed between the State and the Successful Bidder/ with respect to the quarry lease deed to be executed between the State and the LOI Holder] [Delete whichever is inapplicable.] (collectively the "Deed.)We, [name of the bank] (the "Bank") at the request of the [Successful Bidder/ LOI Holder] [Delete whichever is inapplicable.] do hereby undertake to pay to the State an amount not exceeding INR [figures] (Indian Rupees [words]) ("Guarantee Amount") to secure the obligations of the [Successful Bidder/ LOI Holder] [Delete whichever is inapplicable.] under the Deed on demand from the State on the terms and conditions contained herein.Now Therefore, the Bank hereby issues in favour of the State this irrevocable and unconditional payment bank guarantee (the "Guarantee") on behalf of the [Successful Bidder/ LOI Holder]9 in the Guarantee Amount:
