Section 10 in The Punjab Minor Mineral Concession Rules, 1964
10. [ Grant of mining lease by auction. [Substituted by Haryana Government Notification No. SOI53/CA67/1957/S.13, dated 9.10.2001.]
(1)Notwithstanding any thing contained in these rules, any minor mineral deposit may be granted on mining lease for a period of seven years by public auction.(2)The annual dead rent shall be determined by the highest bid offered in the auction and such dead rent shall be subject to enhancement upto 50% after the expiry of three years lease period.(3)Immediately after the completion of the auction, the highest bidder shall deposit 25% of the highest bid as security and dead rent for one month in advance.(4)After the acceptance of the highest bid and on execution of the mining lease deed or commencement of mining operation, whichever is earlier, the lessee shall be liable to pay monthly dead rent in advance by 7th of the every month which shall be adjusted against the royalty payable for that month by 7th of next month:Provided that the lessee shall be liable to pay the dead rent or royalty in respect of each minor mineral, whichever is higher.(5)Other terms and conditions of the lease shall be in accordance with rule 21 of the said rules.(6)The procedure relating to publication of auction notice in Haryana Government Gazette, publicity to auction through newspapers conducting of auction as contained in clauses (i), (ii), (iii), (v) and (vi) of Sub-rule (2) of Rule 30 of the said rules shall also apply to the auctions for grant of mining leases of minor minerals.(7)In case any major mineral for which no lease has been given, is incidentally extracted while extracting minor minerals by the lessee, such major mineral shall be the property of the Government and lessee shall be under an obligation to stack and store it and maintain its proper record in accordance with the directions of the Director or an officer authorised by him.(8)In case it is detected that lessee has disposed off incidentally extracted major mineral referred to in Sub-rule (7) above in whole or part thereof or failed to maintain the record of stored mineral he shall be liable to penalties as specified in Sub-sections (1), (4) and (5) of Section 21 of the Mines and Minerals (Development and Regulation) Act, 1957 and determination of mining lease in term of clause (XVI) of Sub-rule (1) of Rule 21 of the said rules.][10A. Grant of mining lease on application in certain cases. -(1)Notwithstanding the manner of granting lease for minor mineral(s) provided under rule 10 above, where the Letter of Intent for grant of mining lease or mining leases for major mineral(s) under the Mines and Minerals (Development and Regulation) Act, 1957 and the Mineral Concession Rules, 1960, has been sanctioned prior to substitution of rule 10 of these rules vide Haryana Government, Mines and Geology Department, notification No. S.O. 153/CA/67/1957/S.15/2001, dated 9th October, 2001, and it is considered expedient by the Government, in the interest of harmonious, systematic mining and development of minerals to grant mining lease of minor mineral(s) available in the same area to the lessee of major mineral(s), then lessee shall submit an application for the grant of mining lease for minor mineral(s) in Form 'C'.
