Section 5(2) in Jharkhand Minor Mineral (Auction) Rules, 2017
(2)The Director, Mines/Deputy Commissioner shall, prior to issuance of the notice inviting tender with respect to mineral auction, identify and demarcate the area where a mining lease is proposed to be granted through auction and the area so demarcated shall be classified into forests land, land owned by the State Government and land not owned by the State Government.
