Section 55(3) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(3)The participants in the auction shall at the time of auction submit the following amount/documents to the auction committee :-(a)earnest money not less than Rs. 1.50 lacs or 15% of the minimum bid amount whichever is higher in the shape of CDR pledged to Officer Incharge of the District ;(b)an affidavit stating that no dues of the Department are outstanding against the bidder or partners of the firm/Directors of the Company or their family members, as the case may be ;(c)power of attorney or resolution passed by the Board of Directors in case intending bidder is a Partnership Firm or Company or Society, as the case may be ;(d)Income Tax Clearance Certificate/Income Tax Return as provided in Income Tax Act, 1961.
