Section 25(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)[ In case the occupier or owner of the land refuses his consent to the exercise of the rights and powers reserved to the Government and transferred under the permit, the holder shall report the matter to the Collector of the district concerned who shall direct the occupier or the owner to allow the permit holder to enter the said land and to carry on such mining or quarrying operations as may be necessary for the working of the mine/quarry, on deposit, with the Collector, in advance, a sum equal to ten per cent of the amount of royalty paid under the permit, as tentative compensation, subject to its final fixation by the Collector in accordance with the principles laid down in the Land Acquisition Act, 1894] [Inserted by Haryana Government Notification No. G.S.R.135/CA.65/57/S.15/Amd(2), dated 20.7.1977.].Every application shall be accompanied by a fee of Rs. 10. Where the application for a quarrying permit is refused, the fee shall be refunded.
