Section 21 in Rajasthan Minor Mineral Concession Rules, 2017
21. Execution of mining lease.
(1)The grantee shall deposit fees for map rupees one thousand and annual dead rent, security deposit, performance security, balance minimum guaranteed premium and requisite non judicial stamp papers within three month from the date of receipt of the order of grant for execution of the lease deed.(2)The lease deed shall be executed in Form - 6 within three months from the date of receipt of order of grant and the Mining Engineer concerned shall sign the agreement on behalf of the Governor as required under Article 299 of the Constitution of India.(3)The lease deed shall be got registered at the office of sub-registrar and grantee shall return original lease dead to the Mining Engineer or Assistant Mining Engineer concerned within a period of two months from the date of [execution.] [Substituted 'registration' Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).](4)If the grantee fails to comply with the provisions of sub-rule (1), (2) and (3) within stipulated time period, the competent authority shall revoke the sanction order and forfeit premium amount, security deposit and performance security deposited by the grantee:Provided that if the grantee fails to complete the formalities mentioned in sub-rule (1), (2) and (3) within stipulated time period and applies for time extension before revocation of the order of grant, the competent authority may allow such period subject to maximum of one year for completion of formalities and execution of the lease deed on payment of late fee at the rate of nine percent of annual dead rent for every month of delay or part thereof.Provided further that in case lease deed is not executed or registered deed is not submitted within specified period and grantee is not bonafidely responsible for the delay, and apply for extension of time, the competent authority may allow such period subject to maximum of one year for execution of the lease deed without payment of late fee.Provided also that where period of delay for execution of lease deed exceeds one year due to any reason and revocation order has not been issued, the Director may allow further period for completion of formalities and execution of the lease deed on an application submitted by the grantee with payment of late fee at the rate of fifteen percent of annual dead rent for every month of delay or part thereof.Provided also that where period of delay for execution of lease deed exceeds one year and grantee is not bonafidely responsible for the delay and revocation order has not been issued, the Director may allow further period for completion of formalities and execution of the lease deed on an application submitted by the grantee without payment of late fee.(5)Notwithstanding anything contained in sub-rule (4), where the execution or registration of lease deed could not be completed due to any reason which is not on account of bonafide lapse of the grantee, sanction may be revoked by the competent authority after taking prior approval of the Director and in such case any amount of dead rent, minimum guaranteed premium, performance security and security deposited by grantee shall be refunded.(6)The currency of lease shall be from the date of registration of the lease deed unless otherwise stated.(7)The Mining Engineer or Assistant Mining Engineer concerned shall intimate the competent revenue authority to enter the mining lease area as mineral bearing area in the revenue record.
