Section 20 in Rajasthan Minor Mineral Concession Rules, 2017
20. Performance Security.
(1)The performance security shall be in the form of fixed deposit receipt of nationalized bank or scheduled bank or national saving certificate and duly pledged in favour of the Mining Engineer or Assistant Mining Engineer concerned or bank guarantee of nationalized bank or scheduled bank in favour of the Mining Engineer or Assistant Mining Engineer concerned as specified in Form -5 or any other form of securities notified by the Government for due observance of the performance of the mineral concession.(2)The amount of performance security deposit shall be. -(i)a sum equal to annual dead rent for mining lease; and(ii)a sum equal to annual licence fee for quarry licence.(3)The existing lessee or quarry licencee shall deposit performance security equivalent to the dead rent or annual licence fee, as the case may be, to the Mining Engineer or Assistant Mining Engineer concerned within six months from the date of commencement of these rules.(4)The performance security shall stand revised proportionately, at the time of enhancement of the dead rent or quarry licence fee and the lessee or quarry licencee shall submit the difference of performance security within a period of sixty days.(5)The performance security shall be adjusted against departmental dues of the concession holder on expiry or surrender or cancellation of the lease or licence, if any, otherwise it shall be refunded by the competent authority.
