Section 26 in The Punjab Minor Mineral Concession Rules, 1964
26. Conditions on which the quarrying permit shall be granted
:- (a) Every quarrying permit granted under these rules shall contain a condition that the depth of the pit below the surface shall not exceed [twenty feet in virgin areas where mining operation to some depth have not been carried out; provided that mining operation is done by forming benches so that their height does not exceed nine feet, and the width of the bench is not less than the height of the bench] [Substituted for the words 'three feet' by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.].(b)Any quarrying permit granted under these rules may contain such other conditions as the officer granting the permit may deem necessary in regard to the following:(1)The limit, mode and place of payment of rates and royalties;(2)Compensation of damage to the land covered by the permit;(3)Felling of trees;(4)Restriction of surface operations in any area, prohibited by any authority;(5)Entering and working in any reserved or protected forest;(6)Reporting all accidents;(7)Indemnity to Government against claim of third parties;(8)Period within which the minor mineral shall be extracted and removed and delivery of possession over lands on the expiry of such period or on removal of the quantity of the minor mineral for which the permit is valid;(9)[ Deposits of security in the relevant head of account for the fulfillment of the Conditions of the permit] [See Legislative Supplement Part III, dated 22.4.1966.].(10)[ Release of security by the authority issuing permit after having satisfied that the permit holder has fulfilled all the conditions of the permit satisfactorily.] [Punjab Notification No. GSR 213/CA 67/57/515 Amd 2(651), dated 2.9.1965.](c)[ In case the permit holder has not been able to remove, for any reason whatsoever, the whole or any part of the mineral for which he obtained permit, he shall not be entitled to claim the refund of royalty or any part thereof.] [Inserted vide Haryana Government Notification No. GSR35/CA 65/57/S. 15, dated 20.7.1977.]
