Section 31(3) in Andhra Pradesh Minor Mineral Concession Rules, 1966
(3)In case of leases for minor minerals useful for road metal ballast serving as a captive source for a crusher unit the renewal may be granted as long as crushing unit is in operation.](xv)If the seigniorage fee or dead rent payable by the lessee is not paid within three months next after the date fixed in the grant or otherwise for its payment, the Deputy Director or any Officer authorised by him, may after giving an opportunity to the defaulter, enter upon the area under lease or permit and distrain all or any of the mineral or the movable property belonging to him and standing on the land, and may order for the sale of the property distrained or so much of it as will suffice to cover the arrears due to the Government together with all costs and expenses occasioned by the non-payment thereof and may also determine the lease or permit ;(xvi)In the case of any breach on the part of the lessee of any covenant or condition contained in the grant, the Deputy Director, may, after giving an opportunity to the defaulter, determine the lease [*] [Omitted by G.O.Ms.No. 147, I & C, date 5-3-1982.] and take possession of the premises under lease [*] [Omitted by G.O.Ms.No. 147, I & C, date 5-3-1982.] and forfeit the security deposit ;(xvii)On the determination of a lease or permit for violation of condition (iii), (xv) or (xvi), all sums paid by the lessee by way of deposit shall be adjusted towards the amounts, if any, due to the Government and any further dues remaining unpaid shall become recoverable from the lessee.(xviii)The Deputy Director may, in consultation with the Government determine the lease, if it is considered by him necessary to do so in the public interest after giving two calendar months notice in writing ;(xix)[ Any minor mineral extracted from the quarry and not removed by the lessee before the date of expiry of the determination of the lease or permit may be dispatched within 30 days or extended period granted by the Government from the date of such expiry or determination after paying dead rent and seigniorage fee and any other sums which may be due. If the lessee does not remove the extracted mineral from the leased area within the permitted and extended period mentioned above it shall be the property of the Government and the Assistant Director may sell it in public auction.] [Substituted by G.O.Ms.No. 315, I & C, date 2-8-1994, w.e.f. 8-8-1994.](xx)[ When the quarry lease is granted by public auction the lessee shall pay the quarrying fee or lease amount in the manner prescribed in these rules.] [Inserted by G.O.Ms.No. 457, I & C, date 12-8-1986.](xxi)[ (a) The lessee shall follow and effect the provisions of Labour Laws pertaining to the employment, payment of wages and other welfare measures to the Labour who are employed in quarries and mines. [Added by G.O.Ms.No. 117, I & C, date 16-11-2011.](b)The lessee further shall take all precautionary measures in conducting mining operations as per the relevant stipulations made under Mettalliferrous Mines Regulations, 1961.(c)If the lessee violates the provisions as stipulated above, necessary action shall be taken for cancellation of the lease after obtaining the information from the concerned departments after giving an opportunity.]
