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State of Haryana - Section

Section 23 in The Punjab Minor Mineral Concession Rules, 1964

23. Right to determine lease.

- The lessee may determine the lease at any time by giving not less than six calendar months' notice in writing to the Government after paying all outstanding dues of the Government.[B. Grant of Permits] [Substituted by Haryana Government Notification No. G.C.R.60/C.A. 67/57/S.15/89, dated 10-7-1989 for the words 'Grant of Short term Permits'.][[24. Grant of quarrying permits. - [(1) Notwithstanding anything contained in these rules, the Director or any other officer authorised by him in this behalf, may grant permit in Form 'K' for any specified [land not leased out or given on the contract] [Clause (1) substituted by Haryana Government Notification No. G.S.R. 148/C.A. 67/57/S.15/98 dated 29th December 1998.] to anybody within the limits of the State of Haryana for any minor mineral for a period not exceeding thirty days under any one permit on payment of such royalty as shown in the first schedule to these rules.] [Rule 10-A added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.]
(2)In case the number of persons applying for the grant of a permit in respect of any quarry is more than one, the person who offers to excavate the largest quantity of mineral shall be given the permit :Provided that the grant of such permit may be refused for reasons to be recorded in writing :[Provided that quarrying permits in form 'K1' shall be issued for a period of two years in case of brick earth, minr mineral, used for the manufacture of bricks by brick kiln owners on payment of fixed royalty specified in column 2 for different categories of brick kilns given in Column I of the following table :-Table
Category of brick kiln Annual royalty (Rs.)
1 2
A. (Brick Kiln of capacity 28 ghoris or more of Kachibricks). [12,000] [Substituted by Haryana Notification No. GSR94/CA67/1957/S.15/99 dated 16.9.1999.]
B. (Brick kiln of capacity 22 to 27 ghoris of kachi bricks). [10,000] [Substituted by Haryana Notification No. GSR94/CA67/1957/S.15/99 dated 16.9.1999.]
C. (Brick kiln of capacity below 22 ghoris of kachi bricks). [8,000] [Substituted by Haryana Notification No. GSR94/CA67/1957/S.15/99 dated 16.9.1999.]
D. (Brick kiln not fired during the year in which stock inand outside the kiln as on the 1st day of April does not exceedfive lakhs of bricks of all categories). [25,00] [Substituted by Haryana Notification No. GSR94/CA67/1957/S.15/99 dated 16.9.1999.]
Note :- In case of closure of a brick kiln, the brick kiln owner shall inform the General Manager/Mining Officer, District Industries Centre concerned in writing within thrity days of the closure of the kiln or 31st March next, whichever is earlier. Such brick kiln shall be placed in category 'D' from the next year only if the stock of all types of bricks in our outside the kiln at the close of the year does not exceed five lack bricks.Explanation. - "Ghori" is a vertical column of bricks of width equalling the length of a brick separated from the next similar vertical column by a distance of about 4 inches to 5 inches, and "number of ghoris" is the number of vertical columns of bricks capable of being accommodated between the inner and outer wall of the vesel of a brick kiln along its width.] [Substituted vide Haryana Notification No. G.S.R. 60/C.A. 67/57/S. 15/89, dated 10th July, 1989.]