Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 6 in The Haryana Minerals (Vesting of Rights) Rules, 1979

6. Public notice.

(1)On receipt of the information mentioned in rules 4 and 5 the Collector shall cause public notice to be given at convenient places on or near the mineral bearing land concerned and shall also have a copy thereof affixed at the Panchayat Ghar.
(2)Every such notice shall be in the form as given in sub-rule (3), and shall require all persons interested to appear personally or through an agent before the Collector at a time and place mentioned therein (such time not being earlier than thirty days after the date of issue of notice) and to file a claim showing the nature of their respective interest and their claim to the amount on the basis of such interest and objection, if any :Provided that the Collector may entertain such claim, after the expiry of the period prescribed in this sub-rule, if he is satisfied that the person interested was prevented by sufficient cause from submitting the claim by the prescribed date.
(3)The notice mentioned in sub-rule (2) shall be in the form given below :-Notice for Filing Claims on Account of Minerals Acquired by Government"Whereas the State Government by notification No. _________ dated ________, published in Haryana Government Gazette, dated ____________, has acquired the right to the minerals in the land specified below under section 3 of the Haryana Minerals (Vesting of Rights) Act, 1973, all persons interested are hereby called upon to attend personally or through an agent at ____ on the ______ at ______ O'clock to file a claim
(place) (date) (time)
showing the nature of their respective interest in such minerals and their claim to the amount on the basis of such interest and their objections, if any. The claim shall be in writing and signed by the claimant or his agent :-Particulars of the Mineral Bearing Land Demised By Government
District Tehsil Village with Hadbast No. Area with Khasra/Rectangle numbers belonging to the claimantand exploited during the year ending on 31st March_____, Name of the mineral in respect of which mining lease/contractgranted Period of contract/lease with name of contractor/lessee Total amount payable to him or payable for the year ending on31st March ______
1 2 3 4 5 6 7
             
This notice is issued under rule 6(2) of the Haryana Mineral (Vesting of Rights) Rules, 1979.Dated ___________,Collector
(4)The Collector shall also serve a notice to the same effect on the owner and occupier of such land and on all such persons known or believed to be interested or their agents authorised to receive service on their behalf, within the revenue district in which such land is situated.Where the person on whom notice is to be served cannot be found, a copy of such notice shall, in addition to any other manner of service, be affixed in a conspicuous place of business of such person or be delivered to some adult member of his family.
(5)In case any person so interested resides outside the revenue district in which such land is situated and has no such agent, [the notice under registered cover] [Substituted by Haryana Gazette GSR 56/CA 48/73/S. 8/Amd. (1)/82 dated 19.4.1982.] shall be sent to him at his last known residence or address.
(6)The Collector may also require any such person to make or deliver to him at time and place mentioned, such time not being earlier than thirty days after the date of requisition a statement containing, so far as may be practicable, the names of every other person possessing any interest in the mineral bearing land or any part thereof as a co-proprietor, sub-proprietor, mortgagee, or otherwise and of the nature of such interest.