Section 11(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)The lessee may, furnish the above security by depositing the amount in the appropriate head of the department or in the form of a Bank Guarantee or Fixed Deposit Receipt in favour of the Director or any officer authorised in this behalf. The Bank Guarantee/ Fixed Deposit Receipt shall be valid for a period of six months beyond the period of lease.
