Section 13 in Chhattisgarh Minor Mineral Rules, 2015
13. Security Deposit.
- The Licensee shall, before the deed referred to in rule 14 is executed, deposit as security a sum of rupees ten thousand for first five hectares, or part thereof and thereafter rupees two thousand for every additional hectare, or part thereof, in the form of National Saving Certificate or a Fixed Deposit Receipt of a Nationalised Bank/Scheduled Bank duly pledged in favour of the Collector of the concerned District.
