Section 33B(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)Provisionally selected bidder/tenderer may replace the security amount demand drafts/banker's cheque by Fixed Deposit Receipts of any Nationalized/Scheduled bank drawn in favour of the concerned Mining Engineer/Assistant Mining Engineer. Such Fixed Deposit Receipts shall be made from the bank account of the provisionally selected bidder/tenderer and valid for a period of at least 2 years, before the execution of the contract. In such case the earnest money shall be adjusted against monthly/quarterly installments of the contract as the case may be.
