Section 56(26) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(26)A mineral concession may contain and provide for such additional conditions as the Government may deem necessary with regard to the following:-(i)payment of dead rent, royalty, contract money, Mines and Mineral Development, Rehabilitation and Restoration Fund, and the interest payable on delayed payments or any other dues;(ii)particulars of the receipt heads of the Government to which the payments are to be credited;(iii)payment of rent for use of the surface area and compensation for damage to the landowner in respect of land covered under the lease/contact;(iv)felling of trees, pumping of ground-water, if any;(v)payment of water charges;(vi)restriction of surface operations in any area prohibited by any authority;(vii)notice by the mineral concession holder for surface occupation;(viii)facilities to be given by the mineral concession holder to another mineral concession holder for working of other minor mineral(s) in the area or the adjacent area;(ix)entering and working in any reserved or protected forest area;(x)reclamation/ restoration and securing of the pits, shaft and other areas affected by mining, pumping of the ground water;(xi)reporting of accidents and use of explosives;(xii)indemnity to the Government against any third party claims;(xiii)mineral to be stacked, weighed and dispatched;(xiv)applicability of the provisions of all other statutes/ rules framed by the Central and the State Governments;(xv)maintenance of sanitary conditions in the mining area;(xvi)development & conservation of the minerals, and environment & ecology of the area;(xvii)forfeiture of property left after termination/ expiry of the mineral concession;(xviii)delivery of possession of lands and mines on surrender, expiration or premature termination of the mineral concession;(xix)powers to take possession of plant, machinery, premises and mines in the event of war or emergency; and(xx)termination of a mineral concession for non-compliance of terms and conditions of the grant and agreement;(xxi)any other special conditions may be imposed in the interest of scientific mining, mineral conservation and mineral development, as may be found expedient by the Director or an officer authorised by him.
