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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(1)(xviii) in The Bombay Minor Mineral Extraction Rules, 1955

(xviii)In case of breach by the lessee or his transferee or assignee of any of the conditions specified in clause (i), (ii), (iii), (iv), (v), (vi), (vii), (viii), (ix), (x), (xi), [(xi-A), (xii), (xiv), or (xx)] [Substituted by G.N. of 27.1.1968.] of this rule, the Competent Officer shall give notice in writing to the lessee asking him to remedy the breach within [thirty days] [Substituted by G.N. of 9.11.1984.] from the date of the notice, and if the breach is not remedied within such period, the competent officer may determine the lease. In case of breach by the lessee or his transferee or assignee of any other condition of the lease, the competent officer may require the lessee to pay a penalty not exceeding an amount equivalent to twice the amount of the annual dead rent.