Section 10(3) in The Mineral (Auction) Rules, 2015
(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 specified in clause (b) of sub-section (2) of section 5 with respect to a mining plan; and(e)satisfying such other conditions as may be specified by the State Government with the prior approval of the Central Government.
