Section 33D(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)[ Where mining lease is granted through auction or tender, 25% of the bid/tender amount shall be deposited within three days of provisional selection of bidder/tenderer, remaining 75% amount shall be deposited before execution of lease deed. If the bidder/tenderer fails to deposit 25% amount within time, mentioned above the earnest money deposited by him shall be forfeited and if he fails to deposit 75% amount as mentioned above, the 25% amount deposited by him shall be forfeited and application shall be rejected.] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012]
