Section 7 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
7. Application for grant or renewal of mining lease.
- An application for grant or renewal of mining lease shall be made to the State Geologist in Form-`C' in triplicate and shall contain the following particulars:-(a)(i)if the applicant is an individual, his name, nationality, profession and residence; and(ii)if the applicant is a partnership firm, a company or an association or body of individuals, whether incorporated or not, its name, nature and place of business and place of registration or incorporation;(b)name of the minor mineral(s) for which the applicant intends to obtain the lease;(c)revenue record with Map (Tatima) of the area applied for mining lease, the period for which the lease is required and the purpose for which the extracted minor minerals are to be used; correct description, illustrated by a revenue map or plan showing the situation, boundaries and area of the land in respect of which the lease is required;(d)certified copy of statement from the department showing dues outstanding, if any, against the applicant;(e)in the case of private land not occupied by the applicant an affidavit to the effect that applicant has obtained surface rights or consent of the concerned land owner(s) for carrying out the mining operation;(f)an undertaking in respect of Income Tax Clearance;(g)in case of proposal for setting up of mineral based Industry, a Technical report indicating the feasibility of proposal;(h)[ non-refundable fee as specified in the First Schedule] [Substituted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].(ii)Certificate of Approval in Form-`B'.Note: - The application for mining lease shall be valid for a period of three years from the date of its receipt, which however may be extended further by the Director or any officer authorized in this behalf, where he is satisfied that the applicant is not responsible for the delay in completion of the requisite formalities.
