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

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State of Haryana - Subsection

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

(iii)[ The letter of intent holder/contractor/ lessee shall deposit the balance amount of Bid Security i.e. equal to fifteen percent of the annual bid amount before the commencement of mining operations or before expiry of period allowed, which shall ordinarily not be more than twelve months, from the date of issuance of letter of intent, whichever is earlier: [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).]

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State of Haryana - Subsection

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