Section 21(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)If the lease deed is not executed within the aforesaid period, the order sanctioning the mining lease shall be deemed to have been revoked and the 'advance dead rent' and 'security amount' deposited at the time of auction shall stand forfeited:Provided that where the Director is satisfied that the LoI holder/ lessee is not responsible for the delay in the execution of the lease deed, the Director may, for reasons to be recorded in writing, permit the execution of the lease deed beyond a period of ninety days but not exceeding one hundred twenty days of the expiry of the aforesaid period.
