Section 31B(6) in The Karnataka Minor Mineral Concession Rules, 1994
(6)Every tender shall be accompanied by an earnest money deposit of an amount equal to on year's dead rent for the area covered under notification. Such earnest money deposit shall be made in the form of Demand Draft drawn on scheduled Bank in favour of the Government of Karnataka, payable at Bangalore. Tenders not be considered, accompanied by such earnest money deposit shall not be considered.
