Section 8(4) in Gujarat Minor Mineral Concession Rules, 2017
(4)Upon fulfilment of the conditions specified in sub-rule (3), the successful bidder shall pay the second instalment being eighty per cent of the upfront payment within thirty days and upon such payment the Government shall issue a written order for grant of quarry lease. The Government shall have the right to appropriate the performance security provided by the successful bidder in the event that the successful bidder fails to pay the second instalment within the prescribed period of thirty days.
