Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(10)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(10)(b) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(b)provide a performance security to the State Government in the form of a bank guarantee as per the format specified in Schedule IV or as a security deposit, for an amount equivalent to 0.50% of the value of estimated resources, which performance security may be invoked by the State Government as per the terms and conditions of Mine Development and Production Agreement and the mining lease deed. The performance security shall be adjusted every five years so that it continues to correspond to 0.50% of the reassessed value of estimated resources;