Section 29(2) in The Mineral Concession Rules, 1960
(2)[ Every application for the surrender of a part of leasehold area in accordance with the provisions of sub-rule (1), shall be accompanied by a deposit of two hundred rupees for meeting the expenditure for the purpose of survey and demarcation of the area to be surrendered:Provided that the lessee shall deposit such further amount, not exceeding two hundred rupees, as may be demanded by the State Government for meeting any additional expenditure for the said purpose within one month from the date of demand of such deposit:Provided further that where the whole or any part of the amount deposited has not been expended, it shall be refunded to the lessee] [ Inserted by G.S.R. 1332, dated 28.11.1974.] [within two months from the date of the completion of the work of survey and demarcation of the area to be surrendered.] [ Inserted by G.S.R. 952, dated 2.7.1977.]
