Section 3H in The Rajasthan Minor Mineral Concession Rules, 1986
3H. Security deposit.
- The grantee shall before the deed referred to in sub-rule (1) of rule 3-J is executed, deposit as security for the due observance of the terms and conditions of the licence, a sum of rupees ten thousand for first 5.00 hectare or part thereof and thereafter Rs.2000/- for every additional one hectare or part thereof, in the form of National Saving Certificate or a Fixed Deposit Receipt of a Nationalized Bank/Scheduled Bank duly pledged in favour of the concerned Assistant Mining Engineer/Mining Engineer.
