Section 17(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)Every application for renewal of a mining lease shall be accompanied with a non-refundable fee of Rs. 1,000/- per hectare or part thereof, subject to a minimum of Rs. 1,00,000/-. Besides, the application shall be accompanied with the following supporting documents:-(i)a valid clearance certificate for payment of mining dues on all accounts (such as royalty or dead rent or contract money or the Fund, and the surface rent payable to the landowners under the Act or the rules made thereunder, in respect of the original mining lease or any other mineral concession held by him in the State from the Director or an authorised officer;(ii)in case of a firm or a company or association of persons, a valid clearance certificate shall have to be submitted in respect of the firm, company or association of persons as well as the other firms in which partners in the applicant firm are partners or directors:Provided that the grant of a clearance certificate shall not discharge the holder(s) of such certificate from the liability to pay the mining dues which may subsequently be found to be payable by such applicant under the Act or rules made thereunder.(iii)where any injunction has been granted by a court of law or any other competent authority, staying the recovery of any such outstanding mining dues or income tax, non-payment thereof shall not be treated as a disqualification for the purpose of renewing the said mining lease;(iv)a declaration stating that the applicant has filed up-to-date income-tax returns, paid the income-tax assessed on him, or on the basis of self-assessment, as provided in the Income Tax Act, 1961 on the project.
