Section 56(7) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(7)Any default in payment of the due instalments of dead rent, royalty, contract money, contribution to the Fund beyond a period of seven days from the due date would entail:(i)issue of a notice by the Mining Officer-in-charge requiring the mineral concession holder to clear the default immediately and stating that in case the due amount is not paid within a period of thirty days of the due date, his mining operations would be suspended;(ii)If the concession holder fails to deposit the due amount within a period of thirty days of the due date along with interest applicable thereon, the Mining Officer-incharge shall direct the concession holder to suspend his mining operations and stop any despatch of mineral from the concession area till such time the default is cleared;(iii)The order of suspension issued under (ii) above shall, inter alia, include a show cause notice for termination of the lease or contract or permit along with forfeiture of security in the event of continuation of default for a period of thirty days from the date of order of suspension. The concession holder shall also be liable to pay the dues for such suspension period;(iv)The Director may revoke the suspension of mining operations in case the concession holder deposits at least fifty percent of the due amount with an undertaking to pay the balance amount within a period of three months along with interest, concurrent with the instalments payable during this period;(v)If the concession holder fails to deposit the amount of default within a period of sixty days from the due date, the Mining Officer-in-charge shall recommend the matter to the Director for termination of the lease/ contract/ permit. The order of suspension of mining operations and the ban on despatch of mineral from the area would remain in force throughout such default period;(vi)The Director may terminate the mineral concession, with or without forfeiture of the whole of the security deposit or part thereof, as deemed appropriate, in such cases without any further opportunity.
