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State of Haryana - Section

Section 15 in The Punjab Minor Mineral Concession Rules, 1964

15. Boundaries below the surface.

- Boundaries of the area covered by a mining lease shall run vertically down-wards below the surface towards the centre of the earth.[16. Security Deposit. - The applicant shall, after the grant of mining lease to him, deposit security in the following manner for due observance of the terms and conditions of lease. He shall also offer one surety equal to the amount of security] [Substituted by Haryana Government Notification No. GSR 91/CA67/57/S.19/99, dated 9.9.1999.] :-
  Area   Rate
1 For mining leases upto 50 hectares __ Rs. 5 lacs.
2 For mining leases exceeding 50 hectares but not exceeding 75hectares. __ Rs. 7.5 lacs.
3 For mining leases exceeding 75 hectares __ Rs. 10 lacs.".
[16A. Refund of security. - On such date as the Government may elect within twelve calendar months after the determination of mining lease or any renewal thereof, the amount of the security deposit paid in respect of the mining lease and then remaining in deposit with the Government and not required to be applied for any purposes mentioned in the mining lease shall be refunded to the lessee(s). No interest shall run on the security deposit.] [Rule 16-A inserted by Notification No. G.S.R. 239, dated 27.9.1965.][17. Transfer of mining lease. - The lessee, may, with the previous sanction of the Government, assign, sublet or transfer his lease or any right, title or interest therein, to any person] [the words 'holding a valid certificate of approval' omitted by Haryana Government Notification No. SO110/C.A.67/1957/S.15/2001 dated 6.8.2001.], on payment of a fee of Rs. 100 to the Government.