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[Section 56]
[Entire Act]
State of Haryana - Subsection
Section 56(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
| SerialNumber | Period of delay | Rate of Interest applicable |
| (i) | If paid within a period of 7 days from theduedate: | A grace period of up to 7 days is allowedwithout any interest; |
| (ii) | If paid after 7 days but up to 30 days of thedue date: | 15% on the amount of default for the period ofdefault including the grace period; |
| (iii) | If paid after 30 days but within 60 days of thedue date: | 18% on the amount of default for the period ofdefault including the grace period; |
| (iv) | Delay beyond 60 days of the due date | Termination of the lease/ contract and theentire outstanding amount would berecoverable along withinterest calculated at the rate of twenty one percent for theentire period of default. |