Section 19(5) in The Punjab Minor Mineral Concession Rules, 1964
(5)If no decision is conveyed within a period of forty five days, the mining plan or modified mining plan or mining scheme, as the case may be, shall be deemed to have been provisionally approved and such approval shall be subject to the final decision whenever communicated :Provided that the lessee shall furnish financial assurance, amounting to Rs. 15,000/- per hectare of the mining lease area put to use for mining and allied activities. However minimum amount of financial assurance shall be one lakh rupees.] [Rule 19-A added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.]
