.-An applicant for a mining lease, shall, before the deed referred to in rule 31 is executed, deposit as security for the due observance of the terms and conditions of the lease [ten thousand rupees] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).].[33. Survey of the area leased - When a mining lease is granted by the State Government, arrangements shall be made by the State Government at the expense of the lessee for the survey and demarcation of the area granted under the lease and the survey of the area leased is to be conducted by the Total Station and Differential Global Positioning System.] [ Inserted by G.S.R. 634, dated 30.3.1963.]
