Section 14 in Bihar Minor Mineral Concession Rules, 1972
14. Security deposit.
- The applicant shall, before execution of the lease deed, deposit as security for the due observance of the terms and conditions of the lease, a sum equal to the annual dead rent [at the maximum rate] [Inserted by S.O. 305 dated 26.3.1985.] fixed for the lease or a sum of Rs. 1,000 whichever is [more] [Substituted by S.O. 305 dated 26.3.1985.], which shall be refundable to him after the expiry of the period of the lease, by the Competent Officer unless and until the same is withheld in part or in full by the Competent Officer for any cogent reason including non-payment of mining dues.
