Section 19(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)Where the Government accords its approval to the renewal of a mining lease, the annual dead rent shall be increased by an amount of twenty five percent over the amount of dead rent payable in the last year of the original lease grant. Further, future increase in such dead rent, on the expiry of each block of three years, shall be regulated on the same terms and conditions as applicable in the case of any mining lease granted on the first occasion;Provided that in case the lessee makes an application for surrender of part area of the lease, it shall not result in any prorated reduction of the dead rent and the rate of dead rent payable and applicable for the entire area at the time of such application shall remain intact.
