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[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

State of Haryana - Subsection

Section 55(3)(v) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(v)[ Wherever a letter of intent holder fails to deposit the balance fifteen percent amount towards security as prescribed under sub-rule (3)(iii) above, and/or fails to execute the agreement after the issue of letter of intent, the same shall be deemed to have been revoked and the ten percent amount deposited by him towards „initial bid security? shall stand forfeited; [Substituted by Haryana Notification No.S.O. 85/C.A. 67/1957/S. 15 and 23C/2018, dated 22.11.2018 (w.e.f. 20.6.2012).]