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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)Pursuant to the grant of mining lease for associated minor mineral(s) on an application under rule 10, the applicant shall deposit the following amount as security for due observance of the terms and conditions of the lease:
Serial Number Area Amount of Security (INR)
(i) For mining lease up to 50 hectares 50.00 Lakh
(ii) For mining lease exceeding 50 hectares but notexceeding 75 hectares 75.00 Lakh
(iii) For mining lease exceeding 75 hectare 100.00 Lakh