Section 3 in The Haryana Minerals (Vesting of Rights) Rules, 1979

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State of Haryana - Section

Section 3 in The Haryana Minerals (Vesting of Rights) Rules, 1979

3. Liability of pay.

(1)The Government shall be liable to pay to every person interested such amount as shall be payable under section 4.

(2)The Director shall collect [-] [The words 'collate' omitted vide Haryana Government Notification No. SO 32/A.A.48/1973/S8/2002 dated 5th April 2002.] and tabulate the information in early April every year in of the form given below :-Particulars of Mineral Bearing Land Given on Lease or Contract

District	Tehsil	Village	Quarry (Specify name of the mineral)	Period of operation of quarry	Area exploited Give Khasra/Rectangle Numbers	Amount of royalty/contract paid from 1st April or fromcommencement of lease/contract which ever is later, to thefollowing 31st March
1	2	3	4	5	6	7

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State of Haryana - Section

Section 3 in The Haryana Minerals (Vesting of Rights) Rules, 1979

3. Liability of pay.