Section 4(1) in The Haryana Minerals (Vesting of Rights) Rules, 1979

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State of Haryana - Subsection

Section 4(1) in The Haryana Minerals (Vesting of Rights) Rules, 1979

(1)The Director shall furnish to the Collector of the district concerned every year in the month of April, a statement in the form given below along with an extract from the notification issued under section 3 relevant to the mineral bearing land to which the statement pertains :-Particular of Mineral Bearing Land given on Lease or Contract

District	Tehsil	Village	Quarry (Specify name of quarry)	Period of operation of quarry	Area exploited (Give Khasra/rectangle numbers	Amount of royalty/contract paid from 1st April or fromcommencement of contract, whichever is later, to the following31st March	Period of contract	Total amount payable for the year ending on 31st March
1	2	3	4	5	6	7	8	9

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State of Haryana - Subsection

Section 4(1) in The Haryana Minerals (Vesting of Rights) Rules, 1979