Section 14 in The Rajasthan Minor Mineral Concession Rules, 1986
14. Security deposits.
(1)The lessee shall be required to deposit a sum equal to one fourth of the annual dead rent as security in cash or in the form of [a Fixed Deposit Receipt of a Nationalized Bank or] [Inserted by Rajasthan Gazette Extraordinary dated 29/08/1996] National Saving Certificates or National Plan Certificate or any other form of securities which may be notified by the Government for the due performance of the term of the lease agreement. The Certificate [or the Fixed Deposit Receipt] [Inserted by Rajasthan Gazette Extraordinary dated 29/08/1996] shall be pledged with Mining Engineer/Assistant Mining Engineer, having jurisdiction over the area under lease.(2)[ Whenever the dead rent of a mining lease is enhanced as per provisions of these rules, the lessee shall deposit a further sum so as to make the total security deposit equal to one fourth of the enhanced dead rent within 60 days of such enhancement.] [Added by Rajasthan Gazette Extraordinary dated 12/08/1994]
