Section 16 in The Punjab Minor Mineral Concession Rules, 1964
16. Penalty for default. - In case of default in the due observance of the terms and conditions of the contract or in payment of the contract money on the due date, the contract may be terminated by the Government by giving one month's notice, with forfeiture or security deposit as also the instalment, paid in advance, if any.
[The contractor shall deliver the possession of the quarry/mine to the mining officer/District Industries Officer concerned within seven days of the receipt of the order of termination of contract] [Inserted by Haryana Government Notification No. GSR. 138/CA.67/57/S.15/Amd.(1)/76, dated 21.5.1976.].
