Section 29 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
29. Conditions of mining lease.
- Every mining lease granted pursuant to rule 27 shall be subject to such conditions as may be agreed upon in writing between the grantor of the lease and the lessee:Provided that the lessee shall be obligated to:(a)comply with the provisions of the rules made under section 18;(b)comply with the provisions of Chapter V regarding preparation of a mining plan and system of certification;(c)operate the mine in accordance with the mining plan; and(d)provide the State Government with a security deposit of the value of rupees five lakhs per hectare, as security for ensuring compliance with the mine closure plan.
