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 11 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

11. Security Deposit.

(1)Pursuant to the grant of mining lease for associated minor mineral(s) on an application under rule 10, the applicant shall deposit the following amount as security for due observance of the terms and conditions of the lease:
Serial Number Area Amount of Security (INR)
(i) For mining lease up to 50 hectares 50.00 Lakh
(ii) For mining lease exceeding 50 hectares but notexceeding 75 hectares 75.00 Lakh
(iii) For mining lease exceeding 75 hectare 100.00 Lakh
(2)The lessee may, furnish the above security by depositing the amount in the appropriate head of the department or in the form of a Bank Guarantee or Fixed Deposit Receipt in favour of the Director or any officer authorised in this behalf. The Bank Guarantee/ Fixed Deposit Receipt shall be valid for a period of six months beyond the period of lease.
(3)No interest, whatsoever, shall be payable on the security deposited in cash in the accounting head of the Department or furnished by way of a Bank Guarantee.