Section 19 in The Punjab Minor Mineral Concession Rules, 1964
19. Lease to be executed within 3 months.
- Where a mining lease is sanctioned, the lease deed in Form 'F' shall be executed within three months of the order sanctioning the lease and if the lease is not executed within the aforesaid period, the order sanctioning the lease shall be deemed to have been revoked and the application fee [advance dead rent and security amount deposited at the time of auction] [Inserted by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.] shall be forfeited to the Government :Provided that where the [Director] [Substituted for the Goods 'Government' by GSR48/CA67/57/S.15/85, dated 31.5.1985.] is satisfied that the applicant for the lease is not responsible for the delay in the execution of the lease deed, the [Director] [Substituted for the word 'Government' by GSR48/CA67/57/S.15/85, dated 31.5.1985.] may permit the execution of the lease deed after the expiry of the aforesaid period of three months.[19A. Mining plan. - (1) Every lessee shall prepare a mining plan along with mine closure plan and shall not commence mining operation in the area except in accordance with the mining plan approved by the authorized officer.(2)The owner, agent, mining engineer or manager of every mine shall review the mining plan as prescribed in sub-rule (1) and shall submit scheme of mining for the next five years, of the lease, to the authorized officer for approval :Provided that if the remaining period of lease is less than five years, the scheme of mining along with mine closure plan, shall be submitted for such remaining period.(3)Where the mining operations have already been undertaken in the existing mining leases before the commencement of these rules, the holder of such mining lease shall also submit a mining plan along with mine closure plan within a period of thirty days from the commencement of these rules for approval before the authorized officer, who may approve the same as such or with such modification as he deems fit within a period of forty-five days, from the date of receipt of such application for approval of mining scheme.(4)A holder of a mining lease desirous of seeking modifications in the approved mining plan as are considered expedient, the interest of safe and scientific mining, conservation of minerals, or for the protection of environment, shall apply to the authorized officer in this behalf setting forth the intended modifications and explaining the reasons for such modifications.(5)If no decision is conveyed within a period of forty five days, the mining plan or modified mining plan or mining scheme, as the case may be, shall be deemed to have been provisionally approved and such approval shall be subject to the final decision whenever communicated :Provided that the lessee shall furnish financial assurance, amounting to Rs. 15,000/- per hectare of the mining lease area put to use for mining and allied activities. However minimum amount of financial assurance shall be one lakh rupees.] [Rule 19-A added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.]
