Section 22(2) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(2)Every bidder of mineral concession shall file required documents before public auction cum tender as notified by the State Government in this regard from time to time including.(a)Clearance Certificate in respect of mining dues, such as royalty or dead rent and surface rent as obtained from competent officer.(b)An affidavit stating that the applicant has-(i)Filed up-to-date income tax return.(ii)Paid the income tax assessed on his total income.(c)Amount equivalent to 10[ten percent] of auction amount as security which shall be adjusted with the last installment of auction amount if the mining leaseholder is not otherwise defaulter in payment. In case of unsuccessful bidder the security deposit shall be refunded by the Collector.
