Section 23(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)Every application for renewal of a mining contract shall be accompanied with a non-refundable fee of Rs. 1,000/- per hectare or part thereof, subject to a minimum of Rs. 1,00,000/- along with the following supporting documents:(i)a valid clearance certificate from the Director or any officer authorized by him in this behalf regarding payment of mining dues on all accounts (such as royalty or dead rent or contract money or Fund and surface rent payable to the landowners under the Act or the rules made thereunder) in respect of the original contract or any other mineral concession held by him in the State;(ii)in case of a firm or a company or association of persons, a valid clearance certificate shall have to be submitted in respect of the firm, company or association of persons as well as the other firm in which the partners in the applicant firm are partners or directors:Provided that the grant of a clearance certificate shall not discharge the holder(s) of such certificate from the liability to pay the mining dues which may subsequently be found to be payable by such applicant under the Act or rules made thereunder.(iii)where any injunction has been granted by a court of law or any other competent authority, staying the recovery of any such outstanding dues, non-payment thereof shall not be treated as a disqualification for the purpose of renewal the said mining contract;(iv)a self-declaration stating that the applicant has filed up-to-date income-tax returns, paid the income-tax assessed on him or on self-assessment as provided in the Income Tax Act, 1961 on the project.
