Section 19 in Gujarat Minor Mineral Concession Rules, 2010
19. Security for quarry lease.
- The person in whose favour a quarry lease is granted shall, before the lease deed referred to in rule 10 is executed, deposit as security for due observance of the terms and conditions of the lease,-(a)for quarrying sand, kankar, gravel and ordinary clay minor mineral, a sum of rupees one thousand per hectare or part thereof, subject to the maximum of rupees ten thousand;(b)for quarrying minor minerals other than sand, kankar, gravel and ordinary clay minor mineral, a sum of rupees two thousand five hundred per hectare or part thereof, subject to the maximum of rupees twenty-five thousand:Provided that the Competent Authority may refund the security deposit to the lease holder, on application made within sixty days by him, in a case where the quarry lease is surrendered or the period of the lease has expired and no renewal thereof has been applied for, if the deposit is not required to be applied to any of the other purposes mentioned in these rules.Provided further that if the security deposit is not refunded to the lease holder within the period mentioned in the lease deed, the Government shall pay simple interest at the rate payable on Saving Bank Account by a Nationalized Bank from time to time, from the date of expiry of the period mentioned in the lease deed.
