Section 9(4) in The Mineral Concession Rules, 1960
(4)The grant of clearance certificate under clause (d) of sub-rule (2) of rule 9 shall not discharge the holder of such certificate from the liability to pay the mining dues which may subsequently be found to be payable by him under the Act or the rules made thereunder.] [ Inserted by G.S.R. 1117, dated 23.5.1970.]
