Section 26(10) in The Punjab Minor Mineral Concession Rules, 1964
(10)[ Release of security by the authority issuing permit after having satisfied that the permit holder has fulfilled all the conditions of the permit satisfactorily.] [Punjab Notification No. GSR 213/CA 67/57/515 Amd 2(651), dated 2.9.1965.](c)[ In case the permit holder has not been able to remove, for any reason whatsoever, the whole or any part of the mineral for which he obtained permit, he shall not be entitled to claim the refund of royalty or any part thereof.] [Inserted vide Haryana Government Notification No. GSR35/CA 65/57/S. 15, dated 20.7.1977.]
