Section 19 in Rajasthan Minor Mineral Concession Rules, 2017
19. Security deposit.
(1)Security deposit shall be deposited before execution of the deed in the form of fixed deposit receipt of nationalized bank or scheduled bank or national saving certificate and duly pledged in favour of the Mining Engineer or Assistant Mining Engineer concerned or any other form of securities notified by the Government for the due observance of the terms and conditions of the mineral concession.(2)The amount of security deposit shall be, -(i)an amount equal to one fourth of the annual dead rent for mining lease; and(ii)an amount equal to one fourth of the annual licence fee for quarry licence.(3)The holder of mining lease or quarry licence shall deposit within sixty days from the date of enhancement of dead rent or licence fee, as the case may be, a further sum so as to make the total security deposit as mentioned in clause (i) and (ii) of sub-rule (2).(4)Any major mineral declared as minor mineral, lessee of such mineral shall deposit difference amount of security deposit within six months from the date of commencement of these rules to make their total security deposit as mentioned in clause (i) of sub-rule (2).(5)The security deposited shall be refunded by the competent authority after successful completion of the lease or licence period, if not forfeited under these rules.
