Section 10(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)Each application under sub-rule (2) above shall be accompanied with a nonrefundable fee of Rs. 1,000/- per hectare of lease area or part thereof, subject to a minimum of Rs. 1,00,000/- and shall be accompanied with the following documents namely:(i)a valid certificate of clearance of mining dues in respect of such major mineral lease or any other mineral concession held by the applicant, and the firm or company in which such applicant may be a partner or director, in the State from the Director or any other Officer authorised by him in this behalf;(ii)in case of a firm or a company or association of persons, a valid clearance certificate shall have to be submitted in respect of the firm, or association of persons or company as well as other firms in which partners in the applicant firm are partners or directors:Provided that the grant of a clearance certificate shall not discharge the holder(s) of such certificate from the liability to pay the mining dues which may subsequently be found to be payable by such applicant under the Act or rules made thereunder.(iii)where any injunction has been issued by a court of law or any other competent authority staying the recovery of any such outstanding mining dues or income tax, non-payment thereof shall not be treated as a disqualification for the purpose of granting or renewing the said mining lease;(iv)an affidavit stating that the applicant has filed up-to-date income-tax returns, paid the income-tax assessed or on self-assessment as provided in the Income Tax Act, 1961.
