Section 19 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
19. Decision on the application for renewal of mining lease.
(1)An application for renewal of a mining lease shall be decided by the Government within a period of six months of the receipt of complete application in all respects keeping in view the following parameters:-(i)the lessee has complied with all the terms and conditions of the original lease grant and other permissions for undertaking mining operations;(ii)the mining operations under the original lease grant have been carried out in a scientific manner;(iii)The mine out area has been restored/reclaimed/rehabitated as per the progressive mine closure plan;(iv)the lessee has not defaulted in submission of all details with regard to the production, payment of mining dues in time and has not been found wanting in taking adequate measures for the labour safety;(v)the lessee has not been penalised for non-compliance of the environmental safeguards, or for any other reason, including suspension of the mining operations, for whatsoever reasons, during the original lease period;(vi)substantial investment has been made by the lessee in the development of mine, plant and machinery with a long term perspective and optimal benefit of the same could not have been derived during the original lease period; and(vii)such other matters as may be considered necessary by the Government.(2)The Government may reduce the area of mining lease at the time of renewal for reasons to be recorded in writing:Provided that the reduction in the area of the mining lease shall not result in any prorated reduction in the dead rent.(3)Where the Government accords its approval to the renewal of a mining lease, the annual dead rent shall be increased by an amount of twenty five percent over the amount of dead rent payable in the last year of the original lease grant. Further, future increase in such dead rent, on the expiry of each block of three years, shall be regulated on the same terms and conditions as applicable in the case of any mining lease granted on the first occasion;Provided that in case the lessee makes an application for surrender of part area of the lease, it shall not result in any prorated reduction of the dead rent and the rate of dead rent payable and applicable for the entire area at the time of such application shall remain intact.
