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State of Haryana - Section

Section 4 in The Haryana Minerals (Vesting of Rights) Rules, 1979

4. Furnishing of statement of Collector.

(1)The Director shall furnish to the Collector of the district concerned every year in the month of April, a statement in the form given below along with an extract from the notification issued under section 3 relevant to the mineral bearing land to which the statement pertains :-Particular of Mineral Bearing Land given on Lease or Contract
District Tehsil Village Quarry (Specify name of quarry) Period of operation of quarry Area exploited (Give Khasra/rectangle numbers Amount of royalty/contract paid from 1st April or fromcommencement of contract, whichever is later, to the following31st March Period of contract Total amount payable for the year ending on 31st March
1 2 3 4 5 6 7 8 9
                 
(2)The Director shall along with the statement mentioned in sub-rule (1) deposit in cash with the Collector, the amount indicated in column (2) of such statement for payment to the persons interested.