Section 24 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
24. Decision on the application for renewal of Mining Contract.
(1)The application for renewal of a mining contract shall be decided on satisfaction of the competent authority with regard to the following:(i)The contractor has complied with all the terms and conditions of the contract agreement and other permissions for undertaking mining operations;(ii)The mining operations under the original contract grant have been carried out in a scientific manner;(iii)The mined out area has been restored/ reclaimed/ rehabilitated as per the progressive mine closure plan;(iv)The contractor has not been in default of submission of any returns with regard to the production, payment of contract money in time and has not been found wanting in taking adequate measures for the labour safety;(v)The contractor has not been penalised in any manner, including suspension of the mining contract, for whatsoever reasons, during the original contract period;(vi)Substantial investment has been made by the contractor in the development of mine and plant & machinery with a long term perspective and optimal benefit of the same could not have been derived during the original contract period; and(vii)Such other matters as may be considered by the Government.(2)The Government may reduce the area of contract at the time of renewal for reasons to be recorded in writing.(3)Where the Government accords its approval to the renewal of a contract, the annual contract amount shall be increased by an amount of 25% over the amount of contract money payable in the last year of the original contract grant. Further, future increase in such contract amount, on the expiry of each block of three years, shall be regulated on the same terms and conditions as applicable in the case of any contract granted on the first occasion.
