Section 78 in Gujarat Minor Mineral Concession Rules, 2017
78. Special provisions relating to minerals specified in Part B of the First Schedule to the Act.
- Notwithstanding anything contained in these rules:(1)if the holder of a mineral concession discovers any mineral specified in Part B of the First Schedule to the Act and not specified in such mineral concession, in the area granted under such mineral concession, the discovery of such mineral shall be reported in writing to the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad within sixty days from the date of discovery of such mineral;(2)the holder of such mineral concession shall not win or dispose of any mineral specified in Part B of the First Schedule to the Act unless a separate lease or license for the purpose has been obtained;(3)the quantities of any mineral specified in Part B of the First Schedule to the Act recovered incidental to such mining operations shall be collected and stacked separately and a report to that effect shall be sent to the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad every month for such further action by the lessee or permit holder as may be directed by the Atomic Minerals Directorate for Exploration and Research.
