.-(1) An applicant for a prospecting license shall, before the deed referred to in sub-rule (1) of rule 15 is executed, deposit as security for the due observance of the terms and conditions of the license [a sum of two thousand five hundred rupees] [ Substituted by G.S.R. 21(E), dated 11.1.2002 (w.e.f. 11.1.2002).] in respect of the every square kilometre or part thereof for which the license is granted.(2)Any deposit made under sub-rule (1), if not forfeited under these rules, shall be refunded to the applicant as soon as the report referred to in rule 16 is submitted.
