Section 11 in Jharkhand Minor Mineral (Auction) Rules, 2017
11. Upfront payment for mining lease.
(1)An amount equal to 0.50% of the value of estimated resources shall be the upfront payment.(2)The upfront payment shall be payable to the Director, Mines/Deputy Commissioner in three installments of ten percent; ten percent; and eighty percent as specified in the tender document and shall be adjusted in full against the amount paid under sub-rule (3) of rule 8 of these rules within the first five years of commencement of production of mineral as specified in the tender document.
