Section 3(2) in The Haryana Minerals (Vesting of Rights) Rules, 1979

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State of Haryana - Subsection

Section 3(2) in The Haryana Minerals (Vesting of Rights) Rules, 1979

(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 - Subsection

Section 3(2) in The Haryana Minerals (Vesting of Rights) Rules, 1979