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State of Haryana - Section

Section 61 in The Punjab Minor Mineral Concession Rules, 1964

61. [ Acquisition of land of third parties and compensation thereof. - In case of a land in respect of which minor mineral rights vest in the Government, the contractor/lessee shall offer to pay compensation to an occupier or owner of the surface of the land wherefrom the minor mineral will be raised, as also the land required for use as access to the mine/quarry, stacking of minerals and purposes subsidiary thereto, for any damage or injury which may arise from the proposed mining or quarrying operations of the contractor/lessee, and if the said occupier or owner refuses his consent to the exercise of the rights and powers reserved to the Government and demised to the contractor/lessee, the contractor/lessee shall report the matter to [Assistatn Mining Engineer/Mining Officer posted in the district] [Substituted by Haryana Government Notification No. GSR. 138/CA.67/57/S.15/Amd.(1)/76, dated 21.5.1976.] concerned who shall request the collector of the district concerned] to direct the occupier or the owner to allow the contractor/lessee, to enter the said land and to carry on such mining or quarrying operations as may be necessary for the working of the mine/quarry, on deposit with the Collector in advance, of the following amount as tentative compensation subject to its final fixation by the Collector in accordance with the principles of the Land Acquisition Act, 1894 :-

(a)ten per cent of the annual contract/lease money for the land comprising the mine/quarry; and(b)a sum at the rate of one rupee per square yard in the case of arable land and ten paise per square yard in the case of waste land, per year for the land to be used for access to the quarry/mine, stacking of minerals and other subsidiary purposes. The contractor/lessee shall use the shortest possible route for access to the quarry/mine. If the amount of final compensation works out to be more than the tentative amount of compensation already deposited, the contractor/lessee shall deposit immediately on demand by the Collector, the additional amount of compensation. If however the amount of final compensation works out to be less than the amount already deposited by the contractor/lessee, the excess amount shall be refunded to him].[First Schedule] [Substituted by Haryana Government Notification No. GSR.94/CA67/1957/S.15/99, dated 16.9.1999.]Rates of Royalty(See rule 20 and 28A)
1 Building Stones, Masonary Stones including boulder, Shingleetc. Rs. 24.00 per tonne
2 Lime Stone and Lime Kankar Rs. 60.00 per tonne
3 Marble -  
  (i) used for lime burning Rs. 22.00 per tonne
  (ii) dressed carved, and rough and marble slabs Rs. 215.00 per tonne
  (iii) Marble chip, (fire) powder Khand ash and ballast Rs. 26.00 per tonne
  (iv) Coarse powder of not more than plus 20 mesh Rs. 14.00 per tonne
  (v) Kumari marble Rs. 108.00 per tonne
4 Bajri Rs. 16.00 per tonne
5 Jhajra stone road metal and ballast Rs. 24.00 per tonne
6 Brick earth Rs. 200.00 per tonne
8 Bentenite Rs. 200.00 per tonne
9 Ordinary clay Rs. 2.00 per tonne
10 Ordinary sand used for non-industrial purposes -  
  (i) Ordinary sand associated with silicas and Rs. 60.00 per tonne
  (ii) Ordinary sand deposited due to alluvial action Rs. 20.00 per tonne
11 Slab stone when used for building material Rs. 4.00 per tonne
12 Slate when used for building material Rs. 160.00 per tonne
13 Granite block Rs. 200.00 per tonne
14 Saltpetre -  
  (a) Baring earth (a) Rs. 200.00 per tonne
  (b) Crude (semi-refined) (b) Rs. 2,000 per tonne
15 All other minor minerals not hereinafter specified 20 per cent of the value at value at pits mouth subject to aminimum of Rs. 8.00 per tonne.
[Second Schedule] [Substituted by Haryana Government Notification No. GSR.94/CA67/1957/S.15/99, dated 16.9.1999.][See rule 21(1)(iii)]
Rate of dead rent Rate per hectare per annum
All minor minerals Rs. 1000.
Third ScheduleRates of Royalty (Chargeable by the Contractor/Contractors from the Local Cultivators)[See rule 34][Form A] [Omitted by Haryana Government Notification No. SO110/C.A.67/1957/S.15/2001 dated 6.8.2001.][Form B] [Omitted by Haryana Government Notification No. SO110/C.A.67/1957/S.15/2001 dated 6.8.2001.]Form 'C'[See rule 10A]Application for Grant/Renewal of Mining LeaseReceived at----------(Place at)---------(hour)----------on the------------day of--------.
Here affix Court fee stamp
From________________________________________________ThroughToThe___________________________ Dated the ________________ 19I. I/We beg to apply for a mining lease for _______ for a term of ________ years over hectares of land in the area specified in the Schedule.II. A sum of Rs. [5,000] [Substituted for 'Rs. 2000' by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.] as application fee payable under rule 10A of the Punjab Minor Mineral Concession Rules, 1964 has been deposited in the Government treasury and the receipted challan therefor is enclosed.III. The required particulars are given below :-Particulars
(1)Name of applicant individual/s firm, company or society.
(2)Nationality of the individual/s or place of registration or incorporation of firm, company or society.
(3)Profession of individual/s nature of business of firm or company and place of Business.
(4)Address of the individual/s firm, company or society.
(5)Whether the application is for a fresh lease or for renewal of a lease previously granted.
(6)Minor Mineral for which the applicant intends to mine.
(7)Period for which the original lease is required.
(8)Approximate quantity of minor mineral expected to be raised during the first year.
(9)Manner in which the minor mineral raised is to be utilised --
(a)for manufacture
(b)for sale,
(c)any other purpose.
In case of manufacture, the industries in connection with which it is required, should be specified.
(10)A description, illustrated by a map or plan (in triplicate) showing as accurate as possible the situation, boundaries and area of the land in respect of which the lease is required and where the area is unsurveyed, the location of the area should be shown by some permanent physical features, i.e., road, tanks, etc.
(11)A statement showing all the areas within the jurisdiction of the Government-
(i)already held by me/us in my/our names/names (and jointly with others) under quarrying leases specifying the names of minor minerals.
(ii)already applied for but not yet granted, and
(iii)applied for simultaneously or being applied for in other districts of this State, is appended
Note. - No application will be held to be complete for purposes of priority unless it furnishes correctly the particulars required by paragraphs I, II and III and is properly signed and stamped.
(12)Period for which renewal of mining lease required.
(13)Whether renewal is applied for the whole or part of the lease held.
(14)In case the renewal applied for is only for part of the lease held :-
(a)the area applied for renewal__
(b)description of the area applied for renewal__
(c)Map (in triplicate) of the lease held with area applied for renewal clearly marked on it (attached).
(15)Means by which the minor mineral is to be raised, i.e., by hand labour or mechanical or electric power.
(16)Any other particulars which the applicant wishes to furnish.