Section 6(2) in The Haryana Minerals (Vesting of Rights) Rules, 1979
(2)Every such notice shall be in the form as given in sub-rule (3), and shall require all persons interested to appear personally or through an agent before the Collector at a time and place mentioned therein (such time not being earlier than thirty days after the date of issue of notice) and to file a claim showing the nature of their respective interest and their claim to the amount on the basis of such interest and objection, if any :Provided that the Collector may entertain such claim, after the expiry of the period prescribed in this sub-rule, if he is satisfied that the person interested was prevented by sufficient cause from submitting the claim by the prescribed date.
