Section 28(5) in The Punjab Minor Mineral Concession Rules, 1964
(5)[ The contractor may determine the contract at any time by giving not less than three calendar months notice in writing to the Government after paying all outstanding dues of the Government :Provided that the security deposited at the time of auction shall be forfeited] [Added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.].[28A. Discovery of minor mineral. - If any minor mineral not specified in the lease/contract is discovered in the already leased/contracted area, the lessee/contractor shall report the discovery of such mineral without any delay to the Government and shall not win or dispose off without obtaining the permission of the Director or any other officer authorized by him in this behalf who may grant him such permission in Form K for the disposal of certain quantity of such newly discovered minor mineral for a period not exceeding thirty days, at one time, on payment of such advance royalty of such quantity at such rate as specified in the First Schedule and other amounts as specified in Form 'K'. The royalty payable on the newly discovered mineral shall be in addition to the dead rent/royalty/contract money for the mineral already granted on lease/contract :Provided that in case lessee/contractor further applies for disposal of such mineral, and the Director or any other officer authorized by him is satisfied that such minor mineral is still available in the area, he may further grant subsequent permission :Provided further that the grant of such permit may be refused for reasons to be recorded in writing :Provided further that lessee/contractor shall carry out mining operations in the area as per provisions of lease deed/contract agreement executed, in Form 'F', or Form 'L', as the case may be.] [Rule 28-A added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.]
