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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(3)Any minor mineral concession, granted on an application under sub-rule (1) above, shall entail payment of royalty/ dead rent for such minor mineral at the rates specified in the 1st Schedule and the 2nd Schedule respectively.