Section 10(3) in Jharkhand Minor Mineral (Auction) Rules, 2017
(3)The preferred bidder shall be considered to be the "successful bidder" upon,-(a)continuing to be in compliance with all the terms and conditions of eligibility;(b)payment of the second instalment being ten per cent. of the upfront payment;(c)furnishing performance security as specified in rule 12;(d)satisfying the conditions with respect to Mining Plan specified in Jharkhand Minor Mineral Concession Rules, 2004 as amended from time to time.(e)satisfying such other conditions as may be specified by the Director, Mines/Deputy Commissioner with the prior approval of the State Government.
