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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)The lessee/ contractor shall deposit the annual dead rent (in case of lease) or contract money, as the case may be, in respect of the minor minerals as per following table:
Serial Number Value of Annual dead rent/Contract money Periodicity of payment
(i) Up to Rs. 10.00 Lakh Entire annual amount in advance afteradjustment of the amount deposited along with the Security
(ii) Above Rs.10.00 lakh and up to Rs. 50.00 lakh In four quarterly instalments in advance on the1st of April, 1st of June, 1st of September and 1st of Decemberof the year
(iii) Above Rs. 50.00 lakh In monthly instalments in advance