Section 30(2) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(2)The financial assurance shall be submitted in one of the following forms to the officer authorised by the Government in this behalf, or any amendment to it :(a)Letter of Credit from any Scheduled Bank;(b)Performance or surety bond;(c)Trust Fund build up through annual contributions from the revenue generated by mine and based on expected amount sum required for abandonment of mine; or(d)any other form of security or any other guarantees acceptable to the officer.
