Section 101 in Chhattisgarh Minor Mineral Rules, 2015
101. - Revenue Receipt (Refundable)
(2)The applicant shall also submit the surety bond duly executed in Form-X or a bank guarantee for an amount equal to two years of Dead Rent:Provided that in case of a Co-operative Society/Association the provision of sub-rule (2) may be waived by the Competent Authority.(3)Deposit made under sub-rule (1), if not forfeited under these rules and no other dues are outstanding against the Lessee, shall be refunded by the Collector on the expiry of the lease or its determination whichever is earlier.
