Section 26 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
26. Execution of Contract Agreement within ninety days.
(1)Where a mining contract is granted or renewed, the agreement deed shall be executed in Form 'MC-1' within a period of 90 days of the date of order of grant/ renewal of the contract and shall be duly registered;(2)If the contract agreement is not executed within the aforesaid period, the order sanctioning the contract shall be deemed to have been revoked and the 'advance contract money' and the 'security amount' deposited at the time of auction shall be forfeited to the Government:Provided that where the Director is satisfied that the LoI holder/ contractor is not responsible for the delay in the execution of the contract agreement, the Director may, for the reasons to be recorded in writing, permit the execution of the contract agreement deed beyond a period of 90 days but not exceeding 120 days of the expiry of the aforesaid period.(3)The LoI holder/contractor shall also furnish a solvent surety for a sum equal to the amount of the annual bid for execution of the agreement. In case the surety offered by the contractor(s) during the subsistence of the contract is not found solvent, the contractor(s) shall offer another solvent surety and a supplementary deed to this effect shall be executed.Chapter - 5 Grant of Mining or Quarrying Mineral disposal Permits
