Section 18(8) in The Mineral (Auction) Rules, 2015
(8)A Mine Development and Production Agreement shall be executed between the State Government and the holder of Composite Licence if the holder of a Composite Licence-(a)continues to comply with the terms and conditions of eligibility;(b)pays the second instalment being ten per cent. of the upfront payment;(c)furnishes the enhanced performance security as specified in sub-rule (2) of rule 19;(d)satisfies the conditions specified in clause (b) of sub-section (2) of section 5 with respect to a mining plan;(e)obtains all consents, approvals, permits, no-objections and the like as may be required under applicable laws for commencement of mining operations; and(f)satisfies such other conditions as may be specified by the State Government with the prior approval of the Central Government.
