Section 10(10) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(10)On grant or renewal of the minor mineral lease under this rule, a separate lease deed shall be executed in the prescribed Form ML-1 within the period as provided under rule 21 of these rules:Provided that for execution of lease deed, the security amount, as prescribed under rule 11 of these rules, shall be deposited.
