Section 19(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(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.
