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State of Punjab - Section

Section 27 in The Punjab Minor Mineral Concession Rules, 1964

27. Acquisition of land of third parties and compensation thereof. - In case the occupier or owner of the lands refuses his consent to the exercise of the rights and powers reserved to the Government and demised to the Contractor/Contractors under these presents, the Contractor/Contractors shall report the matter to the Government who shall ask the Collector of the district concerned to direct the occupier or owner to allow the Contractor/Contractors to enter the said land and to carry out such operation as may be necessary for working the mine, on payment, in advance, of such compensation to the occupier or owner by the Contractor/Contractors, as may be fixed by the Collector under the Land Acquisition Act, 1894.

IN WITNESS WHEREOF these presents have been executed in the manner hereunder appearing the day and year first above written.
Signature of Contractor/Contractors For and on behalf of the Governor of Punjab
Witness - Witness -
1 1
2 2
[Form 'M'] [See Legislative Supplement Part III, dated 16.9.1977.](See Rule 53)In exercise of the powers, conferred by rule 43 of the Punjab Minor Mineral Concession Rules, 1964, read with Punjab Government Order No. _________, dated ______, I, __________ hereby certify that a sum of Rs. _____(Rupees _________) (in words) is recoverable as arrears of land revenue from _______ on account of the following in respect of lease or contract of _______ deposits village(s) _______ in ________ District:-
  Rs.
(i) Royalty/dead rent . . .
(ii) Surface Rent . . .
(iii) Contract money . . .
Total . . .
   
Place Signature of the Issuing
   
Dated Authority with Designation.
[Form 'N'] [See Legislative Supplement Part III, dated 16.9.1977.](See Rule 54-B)Return of Actual Production of Minor Minerals during The MonthName of owner of mine/quarry _____________________month of Production _____________________Year 19Full address _____________________
Serial No. Opening stock on the 1st day of the month to which the returnpertains (MTs) Output of minerals during the month (in MTs) Total (in MTs) Details of despatch during the month Closing stock on the last day of the month Calculation of royalty
1 2 3 4 5 6 7
             
Certified that the above statements are true to the best of my knowledge and belief and are based on the records maintained in mine/quarry.No.Date and PlaceSignatureOwner/Partner/Director/Agent/ManagerForm 'O'[See Rule 54(c)]Order of AssessmentDistrict in which the mine/quarry is situated _______________ Assessment case No. ______________ of _______________ 19____.