Section 22(3) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(3)Payment of bid amount.-The bid amount shall be deposited in yearly basis in equal installments and each installment shall be deposited sixty days before the completion of one year from the date of execution of the lease during the first year followed by the same procedure in the consecutive years.Provided that leases executed before the commencement of this rule shall continue to deposit yearly instalments before 31st January of every year.Provided further that notwithstanding repugnant in these Rules or otherwise the settlee shall pay extra royalty for the quantity of mineral extracted and dispatched in excess of the quantity equivalent to bid amount.
