Section 15(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)On such date as the Government may fix within twelve calendar months after the expiry of mining lease, the amount of the security deposit paid in respect of mining lease shall be refunded to the lessee(s), if there is no violation of terms and conditions of lease deed.
