Section 23(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)The contractor shall submit an application to the Director for renewal of the mining contract eighteen months prior to the date of expiry of contract period in the prescribed Form MC-2, containing complete details of the mineral excavated, royalty paid, mineral reserves available, details of explorations undertaken, if any, along with the details of the areas reclaimed/ restored, the sites of overburden, restoration works undertaken etc. The details regarding compliance of other statutory requirements such as Environmental Clearance, Safety provisions as per Mines Act, 1952 and the rules and regulations framed thereunder etc. shall also be provided;
