Section 41 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
41. Conditions of mining lease.
- Every mining lease shall be subject to the following conditions:-(i)The provisions of rule 14, 15 and chapter 8 shall apply to all such cases with the modification that the word "Government" occurring in said rules shall be substituted by the word "lessor";(ii)The lease may contain such other conditions, not being inconsistent with the provisions of these rules, as may be agreed upon between the parties;(iii)The period for which a mining lease may be granted shall be ten years in the first instance;(iv)If the lessee makes any default in payment of royalty as required under rule 57(1) or commits a default or breach of any of the conditions of the lease, the lessor shall give notice to the lessee requiring him to pay the royalty or remedy the default or breach, as the case may be, within 30 days from the date of receipt of the notice and if the royalty is not paid or the default or breach is not remedied within such period, the lessor may, without prejudice to any proceedings that may be taken against the lessee, terminate the lease;(v)The lessee may surrender the lease at any time by giving not less than three calendar months notice in writing to the lessor after paying all outstanding dues to the lessor;(vi)The lessee shall furnish a bank guarantee of Rs. ten thousand per hectare to the lessor for due observance of the terms and conditions of the lease, before the execution of the lease deed.
