Section 33(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)While no security shall be required to be deposited in this case, the Irrigation Department shall deposit the amount of applicable royalty in respect of the mineral disposed off. The manner and mode of deposit of the applicable royalty shall be decided mutually by the Mines & Geology Department and the Irrigation Department in consultation with the Finance Department of the State Government through an executive order.Provided that all consolidated accounts in this behalf shall be settled by the Irrigation Department by the close of the financial year, failing which no fresh permits may be granted by the Director during the ensuing financial year till full and final settlement of all payments for the preceding financial year are made and settled.
