Section 59 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
59. Consequences of any noncompliance or violation of the terms and conditions of the grant of a mineral concession.
(1)In case the mineral concession holder fails to (a) undertake mining in a scientific and systematic manner, or (b) undertakes mining in violation of environmental safeguards, or (c) fails to deposit the due amount of dead rent, royalty, contract money or any other amount due to the Government under these rules, or (d) fails to comply with any of the terms and conditions of grant of the mineral concession agreement or other conditions imposed by any other State/ Central agency at the time of granting permission/ approval for undertaking mining activity, or (e) fails to comply with any other directions issued during the subsistence of the mineral concession, the Director or an officer authorised by him shall have the right to suspend the mining operations or prematurely terminate the lease/ contract along with forfeiture of part or full amount of security after following the prescribed procedure;(2)As a measure of recovery of any outstanding amount towards mining dues from a defaulting mineral concession holder, the Director or an officer authorized by him shall be competent to enter upon the said premises and detain all or any of the mineral or moveable property therein till the concession holder makes the payment of outstanding amount. If the concession holder fails to make the payment within a period of ten days, such officer may order disposal and sale of the detained material and such property to the extent it covers the recovery of the outstanding dues and all costs and expenses incurred on this account.(3)Where a mineral concession is prematurely terminated for breach of any of the conditions subject to which the mineral concession is granted, the Director or an officer authorised by him may also order forfeiture of the quarried material lying in the concession area and on passing of such an order, such mineral shall become the absolute property of the State.
