Section 19A in The Punjab Minor Mineral Concession Rules, 1964
19A. [ Right to determine contract. - 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.]
