Section 45 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
45. Prohibition of premium.
- No person granting or transferring a mining lease or any right, title or interest therein, shall charge or pay any premium in addition to the expenditure incurred by him in lieu of surface rent, dead rent or royalty payable under these rules or such proportionate part of such rent or royalty as is payable in respect of such right, title or interest.
