Section 113 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
113. Recovery of Government dues as arrears of land revenue.
- Any rent, royalty, fee, contract money or other sum due to the Government or penalty imposed under these rules or under the terms and conditions of the mining lease or contract or permit and remaining unpaid, shall constitute a first charge on the assets of a mineral concession the holder or the surety furnished under these rules and shall be recoverable as arrears of Land Revenue.
