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Union of India - Act

The Mineral Conservation and Development Rules, 2017

UNION OF INDIA
India

The Mineral Conservation and Development Rules, 2017

Rule THE-MINERAL-CONSERVATION-AND-DEVELOPMENT-RULES-2017 of 2017

  • Published on 27 February 2017
  • Commenced on 27 February 2017
  • [This is the version of this document from 27 February 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Mineral Conservation and Development Rules, 2017Published vide Notification No. G.S.R. 169(E), dated 27th February, 2017Last Updated 14th August, 2019Ministry of MinesG.S.R. 169(E). - In exercise of the powers conferred by section 18 of the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957), and in supersession of the Mineral Conservation Development Rules, 1988, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely: -

Chapter I
Preliminary

1. Short title and commencement.

(1)These rules may be called the Mineral Conservation and Development Rules, 2017.
(2)These rules shall come into force on the date of their publication in the Official Gazette.

2. Applicability.

- These rules shall apply to all minerals, except -
(i)petroleum and natural gas;
(ii)coal, lignite and sand for stowing; and
(iii)minor minerals:
Provided that the State Government may by notification extend the application of any of the provisions of these rules, with such modification as may be deemed necessary and appropriate, to minor minerals:Provided further that the powers and responsibilities to be exercised by the Central Government or the Indian Bureau of Mines in respect of minerals other than minor minerals shall be exercisable by the State Government or State Directorate of Mining and Geology (by whatever named called) or any other authority subordinate to the State Government as may be notified by the State Government while extending the application of these rules to minor minerals.

3. Definitions.

(1)In these rules, unless the context otherwise requires,-
(a)"abandonment of mine" means the final closure of a mine, either whole or part thereof, when the mineral deposits within the mine or part thereof have been fully extracted or when the mining operations thereon have become uneconomic;
(b)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957);
(c)"authorized officer" means - (i) an officer of the Indian Bureau of Mines duly authorised in writing by the Controller General, Indian Bureau of Mines; or (ii) an officer authorised in this behalf by the State Government to perform the functions under these rules; or (iii) an officer of the Atomic Minerals Directorate for Exploration and Research authorized in writing by the Director, Atomic Minerals Directorate for Exploration and Research, to perform the functions under these rules in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016;
(d)"beneficiation" means processing of minerals or ores for the purpose of upgrading the quality, purity or assay grade of the desired product by removing unwanted constituents like gangue minerals or tailings;
(e)"calibrated lump ore" means the sized ore that is obtained after screening or crushing of the run-of-mine ore;
(f)"Chief Controller of Mines" means the Chief Controller of Mines of the Indian Bureau of Mines;
(g)"competent authority" means the competent authority referred to in rule 10;
(h)"Controller General" means the Controller General of the Indian Bureau of Mines;
(i)"Controller of Mines" means the Controller of Mines of the Indian Bureau of Mines;
(j)"cores" means the samples of sub-surface rocks or mineralised zone obtained during drilling of boreholes;
(k)"development" means the driving of an opening to or in an ore-body or seam or removing overburden or unproductive or waste materials as preparatory to mining or stoping;
(l)"environment" and "environmental pollution" shall have the same meanings as assigned respectively to them in the Environment (Protection) Act, 1986 (29 of 1986);
(m)"final mine closure plan" means a plan for the purpose of decommissioning, reclamation and rehabilitation of a mine or part thereof after cessation of mining and mineral processing operations, that has been prepared in the manner specified in the standard format and guidelines issued by the Indian Bureau of Mines or the Director, Atomic Minerals Directorate for Exploration and Research in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016;
(n)"final mine closure" means steps taken for reclamation and rehabilitation of a mine or part thereof commencing from cessation of mining or processing operations in a mine or part thereof;
(o)"financial assurance" means the security or guarantee furnished by the holder of a mining lease in accordance with rule 27;
(p)"Form" means a Form set forth in the Schedule;
(q)"geologist" means a person appointed by the holder of a mineral concession to perform the duties of a geologist under these rules;
(r)"mining engineer" means a person appointed by the holder of a mineral concession to perform the duties of a mining engineer under these rules;
(s)"mineral rejects" include all the excavated materials that do not constitute useful material, which may be rejected either on the basis of grade or size;
(t)"progressive mine closure plan" means a progressive plan for the purpose of providing protective, reclamation and rehabilitation measures in a mine or part thereof that has been prepared in the manner specified in the standard format and guidelines issued by Indian Bureau of Mines or the Director, Atomic Minerals Directorate for Exploration and Research in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, from time to time;
(u)"Regional Controller" means the Regional Controller of Mines of the Indian Bureau of Mines;
(v)"schedule" means the schedule annexed to these rules;
(w)"section" means a section of the Act;
(x)"shaft" means a vertical or inclined way or opening leading from the surface to workings below ground or from one part of the workings below ground to another and includes an incline;
(y)"stoping" means making any underground excavation other than development working made for the purpose of winning ores or minerals and includes extraction or splitting or reduction of pillars or blocks of minerals;
(z)"temporary discontinuance" means the planned or unplanned suspension of mining operations in a mine or part thereof and where the operations are likely to be resumed not earlier than one hundred and twenty days; and
(za)"year" means the twelve months period beginning from the first day of April and ending on the thirty-first day of March of the following year.
(2)Words and expressions used but not defined herein shall have the same meaning as assigned to them in the Act or the rules made thereunder.

Chapter II
Reconnaissance and Prospecting Operations

4. Scheme of reconnaissance or prospecting.

(1)Every holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease, shall submit to the Controller General and Regional Controller or the authorised officer a scheme of reconnaissance or prospecting, as the case may, within a period of sixty days from the date of execution of the permit or licence, indicating the manner in which he proposes to carry out the reconnaissance or prospecting operations in the area covered under the permit or licence.
(2)The scheme of reconnaissance or prospecting shall be prepared in the format as may be specified by the Indian Bureau of Mines from time to time:Provided that in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, the scheme of reconnaissance or prospecting shall be prepared in the format as may be specified by the Director, Atomic Minerals Directorate for Exploration and Research.

5. Modification of scheme of reconnaissance or prospecting.

(1)A scheme of reconnaissance or prospecting prepared and submitted under rule 4 may be modified at any time on geological considerations by the holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease or as directed by the Controller General and Regional Controller or the authorised officer, as the case may be, during continuance of the reconnaissance or prospecting operations.
(2)Any modification carried out under sub-rule (1) shall be intimated to the Controller General and Regional Controller or the authorised officer, as the case may be, by the holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease within a period of thirty days of carrying out such modification.

6. Reconnaissance or prospecting operations to be carried out in accordance with scheme of reconnaissance or prospecting.

- Every holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease shall carry out the reconnaissance or prospecting operations in accordance with the scheme submitted under rule 4 or with such modifications, if any, as provided under rule 5 or as directed by the the Controller General and Regional Controller or the authorised officer.

7. Intimation about reconnaissance and prospecting operations.

- Every holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease shall send to the Regional Controller or authorised officer and the State Government, an intimation in Form A of the Schedule about the commencement of reconnaissance or prospecting operations, as the case may be, so as to reach them within a period of fifteen days of such commencement.

8. Inspection.

(1)The holder of a prospecting license or prospecting license-cum-mining lease shall allow any authorised officer to examine at any time, the accounts maintained by him and shall furnish to the authorised officer, such information and returns as the authorised officer may require.
(2)The holder of a prospecting license or prospecting license-cum-mining lease shall also allow any authorised officer to inspect any prospecting operations carried on by him including the core logs and samples generated during the prospecting operations.

9. Reports to be submitted by holder of a reconnaissance permit or prospecting license or prospecting license cum mining lease or any other authorised agency.

(1)Every holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease shall submit to the Regional Controller or the authorised officer, as the case may be, and to the State Government, a yearly report along with Form B of the Schedule so as to reach him within forty-five days after the expiry of twelve months from the date of execution of the relevant prospecting licence deed or the expiry of the prospecting licence or prospecting license-cum-mining lease, whichever is earlier.
(2)The format of the reporting under sub-rule (1) shall be specified by the Indian Bureau of Mines:Provided that in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, the format of reporting shall be specified by the Director, Atomic Minerals Directorate for Exploration and Research.
(3)Every agency authorised under the second proviso to sub-section (1) of section 4 shall submit to the State Government and the authorised officer, as the case may be, a yearly report in Form B of the Schedule so as to reach him within fortyfive days after the expiry of twelve months from the date of commencement of prospecting operations by such agency.
(4)In case the prospecting operations are abandoned, the report along with Form B of the Schedule shall be submitted within a period of thirty days from the date of such abandonment.
(5)The authorised officer, upon receipt of a request made by the holder of a prospecting licence or prospecting licence-cum-mining lease in this regard, shall keep the specified portions of the geological report or data confidential for a period of two years from the date of expiry of the mineral concession, or abandonment of operations or termination of the mineral concession, whichever is earlier.

Chapter III
Mining Operations

10. Competent Authority.

(1)The Controller General or an officer of Indian Bureau of Mines authorised in writing by the Controller General shall be the competent authority to take decisions with respect to a mining plan approved by any officer of the Indian Bureau of Mines, pursuant to clause (b) of sub-section (2) of section 5.
(2)The State Government shall be the competent authority to approve a mining plan required for grant of a mining lease, prepared and certified in accordance with the system established by the State Government pursuant to the proviso to clause (b) of sub-section (2) of section 5 and approved by the Central Government:Provided that the Controller General or an officer of Indian Bureau of Mines authorised in writing by the Controller General shall be the competent authority to take decisions with respect to monitoring and implementation of such mining plans approved by the State Government.
(3)The Director, Atomic Minerals Directorate for Exploration and Research or an officer of the Atomic Minerals Directorate for Exploration and Research authorised in writing by the Director, Atomic Minerals Directorate for Exploration and Research shall be the competent authority to take decisions with respect to a mining plan pursuant to clause (b) of sub-section (2) of section 5, in respect of minerals specified in Part B of the First Schedule to the Act, where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016.

11. Mining operations under mining lease.

(1)No holder of a mining lease shall commence or carry out mining operations in any area except in accordance with the mining plan approved, modified or reviewed by the Indian Bureau of Mines or prepared and certified in accordance with the system established by the State Government pursuant to the proviso to clause (b) of sub-section (2) of section 5 or approved by the competent authority of the Atomic Minerals Directorate for Exploration and Research, in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016.
(2)If the mining operations are not carried out in accordance with the approved or certified mining plan or any information contained in the mining plan is found to be incorrect, misleading or non-compliant with applicable laws including these rules, the competent authority may by order, suspend all or any of the mining operations and permit continuance of only such operations as are required to restore the conditions in the mine as envisaged under the approved or certified mining plan or modified mining plan, for the purpose of restoration to the extent possible:Provided that the lessee shall be informed in writing about the violation and if the violation is not rectified within a period of forty-five days, a show cause notice shall be issued asking reasons why the mining operations should not be suspended and, further, if no satisfactory reply is received within a period of thirty days, the mining operations shall be suspended:Provided further that the competent authority may revoke the suspension after compliance by rectifying the violation pointed out in this regard.
(3)Every approved mining plan shall be subjected to review and updation in every five years as per provision of sub-rule (1) of rule 17 of the Minerals (Other than Atomic and Hydro Carbon Energy Minerals) Concession Rules, 2016:Provided that the review and updation of the approved mining plan every five years shall be as per the norms as specified by the Atomic Minerals Directorate for Exploration and Research, in respect of minerals specified in Part B of the First Schedule to the Act, where the grade of such atomic minerals is below the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016.
(4)The holder of a mining lease shall submit the mining plan to the competent authority for review at least one hundred and eighty days before the expiry of five years period for which it was approved on the last occasion, for mining operations for a period of five subsequent years.

12. Prospecting and mining operations.

(1)The prospecting and mining operations shall be carried out in such a manner so as to ensure systematic development of mineral deposits, conservation of minerals and protection of the environment.
(2)The prospecting licence or prospecting licence-cum-mining lease holder shall carry out exploration as per the norms provided in the Minerals (Evidence of Mineral Contents) Rules, 2015:Provided that the exploration norms shall be specified by the Atomic Minerals Directorate for Exploration and Research, in respect of minerals specified in Part B of the First Schedule to the Act.
(3)The holder of a mining lease shall carry out detailed exploration (G1 level) over the entire potentially mineralised area under the mining lease, within a period of five years from the date of opening of the mine after execution of such mining lease.
(4)In the case of existing mining leases detailed exploration (G1 level) over the entire potentially mineralised area under the mining lease shall be carried out within a period of five years from the date of commencement of these rules.
(4A)[ In case of mining leases covered under sub-section (6) of section 8A of the Act where the date of expiry of the period of such lease is on 31st March, 2020, the holders of such mining lease shall carry out General Exploration (G2) over the entire mineralised area under the mining lease before the 1st day of April, 2019 and for this purpose,-
(a)submit to State Government and the Indian Bureau of Mines, within forty five days of issue of this notification, a modified mining plan in accordance with the provisions of the Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016 for completion of General Exploration (G2) over the entire mineralised area under the mining lease as required under clause (a) of rule 5 of the Minerals (Evidence of Mineral Contents) Rules, 2015, in such manner that the plan for exploration is completed before 1st April, 2019, and such plan shall be approved by the Indian Bureau of Mines within thirty days of its submission, with or without any modification;
(b)prepare and submit to the State Government and the Indian Bureau of Mines, a Geological Study Report as required under clause (b) of rule 5 of the Minerals (Evidence of Mineral Contents) Rules, 2015, within one month after completion of exploration work:
Provided that the depth of exploration to be proposed in the modified mining plan for open cast mining shall be up to 300 meters or up to discontinuance of ore body, whichever is earlier, and in case of underground mines, the depth of exploration shall be decided by the Indian Bureau of Mines on case to case basis at the time of approval of such plan, depending upon the geological set up of the area:Provided further that the State government shall conduct periodical technical audit of approved modified plan either by itself or through an agency nominated by it and in case lease holder fails to perform his duties as so specified, the State Government may, after giving the lease holder an opportunity of being heard, take such action for enforcing compliance, as it deems fit.] [Inserted by Notification No. G.S.R. 289(E), dated 27.3.2018 (w.e.f. 27.2.2017).]
(5)The sampling of drill cores or chips, pit samples and trench samples shall be done for the entire mineralised portion at regular intervals, preferably meter wise or less, and chemical analysis for the major radical shall be done for all the samples.
(6)Mineral resources shall be estimated periodically based on exploration carried out and the resources shall be estimated up to the threshold value of the mineral, as may be notified by Indian Bureau of Mines, from time to time and the updated resources shall be furnished in the Review of the Mining Plan at the interval of five years.
(7)Indian Bureau of Mines shall review the threshold values of minerals periodically in consultation with the stake holders.

13. Open cast working.

(1)In open cast workings, the benches formed shall be so arranged that the benches in ore or mineral and overburden are separate so as to avoid mixing of waste with the ore or minerals.
(2)The benches in overburden shall be kept sufficiently in advance so that their workings do not interfere with the working of ore or minerals.
(3)Orientation of the workings and sequence of mining operations shall be such that different grades of ore or minerals can be obtained simultaneously for blending with a view to achieve optimum recovery of ore or minerals from the deposit.

14. Separate stacking of non-saleable minerals.

(1)All the non-saleable or un-usable minerals or ores above the threshold value of the mineral, as may be notified by Indian Bureau of Mines from time to time, or otherwise shall be stacked separately on the ground earmarked for the purpose:Provided that in case of beach sand mineral deposits comprising of Ilmenite, Rutile, Zircon, Monazite, Sillimanite, Garnet, Leucoxene, etc., sufficient precautions shall be taken to separate and stack the waste sand or tailings from the associated minerals in order to avoid mixing of waste sand with the associated minerals.
(2)The mineral or ore stock above the limit specified in the threshold values of minerals or otherwise, shall be properly maintained indicating the quantity and quality of all such material stacked, and the month-wise inventory of such materials shall be updated:Provided that in respect of minerals specified in Part B of the First Schedule to the Act, the mineral or ore stock, irrespective of the grade of such atomic minerals whether it is above or below the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016 shall be properly maintained indicating the quantity and grade of all such material stacked, and the month-wise inventory of such materials shall be updated and sent to the Atomic Minerals Directorate for Exploration and Research and the Indian Bureau of Mines and the concerned State Government.Provided further that the lessee shall be required to maintain a month-wise inventory of the accurate material quantity of monazite and other prescribed substances extracted, starting from run of mine to stock yard, which shall be furnished to the Atomic Minerals Directorate for Exploration and Research and the Indian Bureau of Mines and the State Government on a monthly basis.
(3)The overburden and waste material obtained during mining operations shall not be allowed to be mixed with the materials as specified in sub-rule (1).
(4)The ground selected for dumping of overburden, waste material, the sub-grade or non-saleable ores or minerals shall be proved for absence or presence of underlying mineral deposits before it is brought into use for dumping.

15. Underground mining operations.

(1)Underground mining operations shall be carried out in such a way so as to achieve optimum ore or mineral recovery.
(2)The method of underground development of the deposit shall be planned in accordance with the method of stoping, which shall be selected with due consideration of the geology of the deposit and geo-technical properties of the ore and the adjoining rocks.
(3)The size of development openings, size of blocks and pillars shall be such that the workings remain stable during the development and stoping stages and between such stages.
(4)The stoping practices shall be such as to cause minimum disturbance to the surface.
(5)In case of a doubt as to the optimum ore or mineral recovery under sub-rule (1) or the method of underground development under sub-rule (2), or size of openings, blocks or pillars under sub-rule (3) or the stoping practices under sub-rule (4), it shall be referred to the Chief Controller of Mines for decision.
(6)The Chief Controller of Mines may order such investigations and tests to be carried out as are considered necessary before arriving at a decision on any matter referred to him under sub-rule (5).
(7)As far as practicable the complete width of the ore or mineral body shall be worked:Provided that the Chief Controller of Mines may permit in writing, leaving of certain portions in underground if it is necessary for support or protection to the mine workings.

16. Sub-grade minerals to be brought to surface.

(1)All the sub-grade ore or minerals wherever obtained from underground workings shall be brought to the surface instead of leaving or packing them underground, which shall be stacked separately at the earmarked place.

17. Prohibition of reduction of blocks.

- All the blocks formed in underground workings shall be regular in size and shape and once a block is formed, it shall not be split or reduced in size until the stage of commencement of stoping:Provided that the Chief Controller of Mines may permit reduction in the size of blocks on an application in writing made by the holder of the mining lease giving reasons for doing the same.

18. Beneficiation studies to be carried out.

(1)If the Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, having due regard to the nature of mining operations and grade of ore or mineral is of the view that the sub-grade ore or mineral contains certain recoverable product, he may direct the holder of the mining lease to get the beneficiation investigations carried out from a laboratory accredited by National Accreditation Board for Testing and Calibration or an International Organization for Standardization laboratory approved by the Indian Bureau of Mines or the Atomic Minerals Directorate for Exploration and Research.
(2)The report of the beneficiation investigations so carried out under sub-rule (1) shall be submitted to the Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, immediately after the investigation is over.
(3)In a mine having a beneficiation plant, feed products and tailings shall be regularly sampled and analysed at suitable intervals and records of the same maintained:Provided that the Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, may require the sampling and analysis to be done at any other interval than in practice from a laboratory accredited by National Accreditation Board for Testing and Calibration or an International Organization for Standardization laboratory approved by the Indian Bureau of Mines or the Atomic Minerals Directorate for Exploration and Research:
(4)The Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, may carryout periodic process audit of the beneficiation plants to assess the possibility of further improvements in the beneficiation process.

19. Machinery and plant.

(1)Where heavy earth moving machinery is used in mines, the holder of a mining lease shall maintain log books duly authenticated by the manager or mining engineer of such mines in respect of each machine showing date-wise account of hours worked, hours not worked, reasons for non-working, consumption of fuel or energy and lubricants and output of the machine during the corresponding working hours.
(2)The summary of operation of each machine shall be recorded in the log book at the end of each month bringing out the percentage availability and percentage utilisation of the machine, average hourly performance and average fuel or energy consumption per hour.
(3)The log books may be maintained in electronic form or in hard copy and shall be made available to the authorised officer on demand.

20. Notice for opening of mine.

(1)The holder of a mining lease shall send to the authorised officer, as the case may be, an intimation in Form C of the Schedule of the opening of a mine so as to reach them within fifteen days of such opening, which shall be accompanied with a copy of the approved mining plan, in case the mine is being opened after a lapse of five years period from the date of approval of the mining plan.

21. Abandonment of mines.

(1)The holder of a mining lease shall not abandon a mine during the subsistence of the lease except with the prior permission in writing of the authorised officer, as the case may be.
(2)The holder of a mining lease shall send to the authorised officer, as the case may be, a notice in Form D of the Schedule of his intention to abandon a mine so as to reach them at least ninety days before the intended date of such abandonment, which shall be accompanied by plans and sections on a scale as specified in rule 31 setting forth accurately the work done in the mine up to the time of submission of the notice including the measures envisaged for the protection of the abandoned mine or part thereof, the approaches thereto and the environment:Provided that the authorised officer, as the case may be, may require the plans and sections to be prepared on any other suitable scale.
(3)The authorised officer, as the case may be, may by an order in writing made before the proposed date of abandonment, prohibit abandonment or allow it to be done with such conditions as he may specify in the order.
(4)The holder of a mining lease shall not abandon a mine unless a final mine closure plan duly approved by the competent authority, is implemented, and for this purpose, the lessee shall be required to obtain a certificate from the authorised officer, as the case may be, to the effect that protective, reclamation and rehabilitation work in accordance with the final mine closure plan or with such modifications as approved by the competent authority have been carried out before abandonment of mine.
(5)The holder of a mining lease shall continue to be liable to provide the financial assurance and pay for any expenditure over and above the performance security incurred by the State Government towards protective reclamation and rehabilitation measures in the leased area of the mining lease.

22. Mine Closure Plan.

(1)Every mine shall have mine closure plans, which shall be of two types; namely:-
(i)a progressive mine closure plan; and
(ii)a final mine closure plan.
(3)Every holder of a mining lease shall take steps to prepare mine closure plans as per the guidelines and format given by the Indian Bureau of Mines from time to time:Provided that where the State Government has set up a system for preparation, certification and monitoring of mining plan pursuant to the proviso to clause (b) of sub-section (2) of section 5, such guidelines and formats shall be prescribed by the State Government:Provided further that in respect of minerals specified in Part B of the First Schedule to the Act, where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, such guidelines and formats shall be prepared in the format as may be specified by the Director, Atomic Minerals Directorate for Exploration and Research.

23. Submission of progressive mine closure plan.

- The holder of a mining lease shall submit to the competent authority a progressive mine closure plan as a component of the mining plan, at the time of submission, modification and review of the mining plan.

24. Submission of final mine closure plan.

(1)The holder of a mining lease shall submit a final mine closure plan to the competent authority for approval two years prior to the proposed closure of the mine.
(3)The competent authority shall convey his approval or refusal of the final mine closure plan within ninety days of the date of its receipt to the holder of the mining lease.

25. The modification of mine closure plan.

(1)The holder of a mining lease desirous of seeking modifications in the approved mine closure plan, shall submit to the competent authority for approval setting forth the intended modifications and explaining the reasons for such modifications.
(3)The competent authority may approve the modifications as submitted under clause (1), or approve with such alterations as he may consider expedient.

26. Responsibility of holder of a mining lease.

(1)The holder of a mining lease shall have the responsibility to ensure that the protective measures including reclamation and rehabilitation works have been carried out in accordance with the approved mine closure plan or with such modifications as approved by the competent authority.
(2)The holder of mining lease shall submit to the competent authority a yearly report as per the format specified by the Indian Bureau of Mines, before 1st day of July every year setting forth the extent of protective and rehabilitative works carried out as envisaged in the approved mine closure plan, and if there is any deviation, reasons thereof:Provided that where the State Government has set up a system for preparation, certification and monitoring of mining plan pursuant to the proviso to clause (b) of sub-section (2) of section 5, such format shall be prescribed by the State Government:Provided further that in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, such format shall be prescribed by the Director, Atomic Minerals Directorate for Exploration and Research.

27. Financial assurance.

(1)A financial assurance shall be furnished by the holder of the mining lease, for due and proper implementation of the progressive mine closure plan contained in the mining plan or the final mine closure plan, as the case may be, which shall be an amount of three lakh rupees for Category 'A' mines and two lakh rupees for Category 'B' mines, per hectare of the mining lease area put to use for mining and allied activities: Provided that the minimum amount of financial assurance to be furnished under sub-rule (1), shall be ten lakh rupees for Category 'A' mines and five lakh rupees for Category 'B' mines:Provided further that the provisions of sub-rule (1) shall not be applicable for a mining lease granted through the auction or the mining lease granted under the provisions of clause (b) or clause (c) of sub-section (2) of section 10A, wherein the Mine Development and Production Agreement has been signed between the lessee and the State Government.
(2)Where financial assurance is required to be furnished by the holder of the mining lease under sub-rule (1), such amount of financial assurance shall be submitted to the authorised officer, as the case may be, in the form of a bank guarantee in the format specified by the Indian Bureau of Mines:Provided that where financial assurance has already been furnished before the commencement of these rules, an amount equal to the difference between the financial assurance due as on the date of notification of these rules and the financial assurance already furnished, shall be furnished to the authorised officer, as the case may be, within a period of ninety days from the date of notification of these rules:Provided further that the holder of a mining lease shall be required to enhance the amount of financial assurance with the increase in the area of mining and allied activities:Provided also that where a leaseholder undertakes reclamation and rehabilitation measures as part of the progressive closure of mine, the amount so spent shall be reckoned as sum of the financial assurance already spent by the leaseholder and the total amount of financial assurance, to be furnished by the lessee, shall be reduced to that extent.
(3)Release of financial assurance shall be effective upon the notice given by the lessee for the satisfactory compliance of the provisions contained in the final mine closure plan and certified by the authorised officer, as the case may be.
(4)If the authorised officer, as the case may be, has reasonable grounds for believing that the protective, reclamation and rehabilitation measures as envisaged in the progressive mine closure plan contained in the approved mining plan or the final mine closure plan, in respect of which financial assurance was furnished, has not been or will not be carried out in accordance with the mining plan or the final mine closure plan, either fully or partially, the authorised officer, as the case may be, shall give the lessee a written notice of his intention to issue the orders for forfeiting the sum assured at least thirty days prior to the date of the order to be issued.
(5)Within thirty days of the receipt of notice referred to in sub-rule (4), if no satisfactory reply has been received in writing from the lessee, the authorised officer, as the case may be, shall pass an order for forfeiting the surety amount and a copy of such order shall be endorsed to the concerned State Government.
(6)Upon the issuance of order by the authorised officer, as the case may be, the concerned State Government may realise the bank guarantee provided or obtained as financial assurance for the purpose of performance of protective, reclamation, rehabilitation measures and shall carry out those measures, or appoint an agent to do so.

28. Notice of temporary discontinuance of work in mines and obligations of lease holders.

(1)Subject to the provisions of section 4A, the holder of a mining lease shall send to the authorised officer, as the case may be, and the State Government a notice in Form E when the mining or mineral processing operations in the mine or part thereof are discontinued for a period exceeding ninety days so as to reach them within one hundred and twenty days from the date of such temporary discontinuance.
(2)Where the discontinuance takes place as a result of the occurrence of a natural calamity beyond the control of the holder of a mining lease or in compliance with any order or directions issued by any statutory authority established under any law in force or any tribunal or a court, a notice shall be submitted to the authorised officer, as the case may be, within a period of fifteen days of such discontinuance in Form-E.
(3)During the temporary discontinuation of a mine or part thereof, it shall be the responsibility of the holder of a mining lease to-
(a)comply with the reasonable prohibitive measures to restrict access for unauthorised entry;
(b)provide protective measures to potentially danger sources of electrical and mechanical installations, and the mine openings or workings and all other structures;
(c)ensure that all contaminated effluents are controlled and all physical, chemical, biological monitoring programmes are continued;
(d)ensure that all rock piles, over burden piles and stock piles and tailings, and other water impoundment structure are maintained in stable and safe conditions.

29. Intimation of reopening of a mine.

- The holder of a mining lease shall send to the authorised officer, as the case may be, and the State Government an intimation in Form C of the Schedule of reopening of a mine after temporary discontinuance, so as to reach them within fifteen days from the date of such reopening.

30. Stoping of vein, etc.

(1)No stoping shall be commenced, conducted or carried out except with prior permission in writing of the competent authority.
(2)The holder of a mining lease shall send to the authorised officer, as the case may be, and the State Government a notice in Form F of the Schedule intimating his intention to commence the stoping of any vein, lode, reef or mineral deposit, so as to reach them at least sixty days before the date of commencement of such operations.
(3)Such notice shall be accompanied by plans and sections on a scale of not less than 1 cm = 10 meters showing the details of the block proposed to be stoped, the manner of stoping and the mineralised and barren zones indicating estimated percentages recovery from stopes:Provided that the authorised officer, as the case may be, by an order in writing and subject to such conditions as he may specify therein, permit or require the plans and sections to be prepared on any other suitable scale.
(4)The authorised officer, as the case may be, may by an order made before the proposed date of commencement of stoping operations, prohibit the stoping or allow it to be done under such conditions as may be specified in such order.

Chapter IV
Plans and Sections

31. General requirements about plans and sections.

(1)Every plan or section prepared or submitted in accordance with the provisions of these rules shall-
(a)show the name of the mine and of the holder of the mining lease and the purpose for which the plan or section is prepared;
(b)show the true north or the magnetic meridian and the date of the letter;
(c)show a scale of the plan at least twenty-five centimeters long and suitably sub-divided;
(d)unless otherwise provided, be on a scale having a representative factor of -
(i)1:500 in case of mines having small-scale workings;
(ii)1:2000 in case of mines having large open cast working and also in case of surface plans of large leasehold areas; and
(iii)1:1000 in other cases:
Provided that the competent authority may, by an order in writing and subject to such conditions as he may specify therein, permit or require the plans to be prepared on any other suitable scale;
(e)be digitally prepared in the format as may be specified by the Indian Bureau of Mines.
(2)The conventions provided under the Metalliferous Mines Regulations, 1961, shall be used in preparing all plans and sections required under these rules.
(3)The plans and sections shall be accurate within such limits of error as the Controller General may specify by a general or special order.
(4)The plans and sections required under these rules shall be maintained up to date within three months in case of category 'A' mines as referred to in clause (a) of sub-rule (2) of rule 55, and within twelve months in the case of any other mine.

32. Types of plans and sections.

(1)The holder of a mining lease shall keep the following digitally prepared plans and sections, namely:-
(a)a surface plan showing location and number of the boundary pillars along with its latitude and longitude values, every surface feature within the mining lease boundaries, such as building, telephone, power transmission line, water pipeline, tramline, railway, road, river, water-course, reservoir, tank, bore-hole, shaft and incline opening, opencast working, dumps and dumping ground, the waste land, forest, sanctuaries, agricultural land and grazing land and subsidence on the surface beneficiation plants, tailing ponds and other workings within the lease;
(b)a surface geological plan of the area of leasehold showing-
(i)all the lithological units exposed in the area, in the pits, trenches and in any other openings made for prospecting and mining operations showing contact between lithological units;
(ii)structural details like strike, dip, fold, fault, plunge of ore body;
(iii)location of prospecting pits, trenches, boreholes and any other openings made for prospecting or mining operations;
(iv)existing mine workings, dumps, stacks of ore;
(v)section lines at regular intervals from one boundary to the other of the lease;
(vi)contour at not more than ten metres interval;
(vii)exploration limits such as G1, G2, G3 and G4 as per the United Nations Framework Classification;
(c)a transverse section or sections of the workings through the shaft or shafts and main adits indicating clearly the strike and dip of the vein, lode, reef, mineral bed or deposit at different points, and such sections of the strata sunk or driven through in the mine or proved by boreholes, as may be available;
(d)a longitudinal mine section or sections showing a vertical projection of the mine workings including outlines of all stoped out areas, where a reef, vein, lode or mineral bed or deposit or part thereof has dip exceeding thirty degrees from the horizontal plane:
Provided that, with the permission in writing of the competent authority and subject to such conditions as he may specify therein, such sections may be prepared in relation to any other suitable plane;
(e)an underground plan, applicable for underground mines, showing-
(i)the position of the workings of the mine below ground;
(ii)every borehole and shaft (with depth), drive, cross-cut, winze, raise, excavation (stoped ground) and every tunnel and air passage connected therewith;
(iii)every pillar or block of mineral left for the support of any structure on the surface; and underground magazines, if any;
(iv)the general strike of the veins, lodes, reefs and mineral beds or deposits;
(v)the position of every dyke, fault and other geological disturbance with the amount and direction of throw.
(2)Whenever the underground plan referred to in clause (e) of sub-rule (1) is brought up-to-date, the then position of the workings shall be shown by a dotted line drawn through the ends of the workings, and such dotted line shall be marked with the date of the last survey:Provided that the competent authority may, by an order in writing and subject to such conditions as he may specify therein, approve any other method of showing the up-to-date position of the workings of the mine.
(3)Where different reefs, lodes, veins or mineral beds or deposits overlie or run parallel to one another, the workings of each reef, lode, vein or mineral bed or deposit shall be shown on separate plan or longitudinal section or sections:Provided that if two reefs, lodes, veins or mineral beds or deposits are so situated in relation to each other that the parting between workings made therein is less than ten meters at any place, such workings shall also be shown on a combined plan or longitudinal section, as the case may be, in different colours.
(4)The plans kept under clauses (a) and (e) of sub-rule (1) shall also show the settled boundary of the mining lease, or where the boundary is in dispute, the boundaries claimed by the holder of the mining lease and by the holders of the mining lease adjacent to the disputed boundary:Provided that where it is not possible to show the complete boundary of leasehold on the same plan an additional key plan on any other suitable scale showing such boundaries and the outline of the workings shall also be maintained.
(5)The holder of a mining lease shall keep the following, namely:-
(a)a key plan on a scale of 1: 50,000 incorporating the following:
i. an administrative surface map showing the boundary of the mining lease, and the adjoining area lying preferably within five kilometres thereof;ii. contours at not more than twenty meters intervals;iii. natural drainage system such as rivers, streams, nalahs, water reservoirs, ponds, lakes, irrigation dams and canals;iv. roadways and railways;v. places of historical and archaeological importance, monuments, places of worship, pilgrimage and of tourist interest;vi. forests with tree density, sanctuaries, wastelands, agricultural lands, grazing lands;vii. boundaries of all villages and towns with their population;viii. predominant wind direction;ix. any other relevant features:Provided that where topographical map is classified as restricted, the particulars referred to in items (i) to (ix) shall be incorporated in the key plan to the extent available in the administrative surface maps;
(b)an environment plan of the area of mining lease inclusive of the adjoining area within five hundred meters of the boundary of a lease area on 1: 5000 scale incorporating the following:
(i)an administrative surface map showing the boundary of the mining lease;
(ii)contour lines at five meters intervals;
(iii)all features indicated in sub-clauses (iii) to (viii) of clause (a) above;
(iv)area occupied by mine workings, area deforested, area covered by dump with the height of the dump, processing plant, surface building, workshop, mining township;
(v)area reclaimed and area afforested, location of protective barriers, check dams erected to contain solid and liquid effluents generated by prospecting, mining, beneficiation or metallurgical operations carried out in the mine;
(vi)all pumping stations and the courses of discharge of mine water;
(vii)any other relevant features:
Provided that the particulars with regard to items (ii), (iv) and (v) shall be applicable only up to sixty meters beyond the boundary of lease area.
(6)The competent authority may, by an order in writing, require such additional details to be shown on the plans and sections required to be kept under these rules or the preparation and maintenance of such plans and sections showing such details and on such scale and within such time as he may specify in the order.
(7)The competent authority may, by an order in writing, require the holder of a mining lease to provide him within such time, such plans and sections, or tracings thereof, as he may specify in the order.

33. Copies of plans and sections to be submitted.

- The holder of a mining lease shall, on or before the 30th day of June every year submit to the authorised officer, as the case may be, and the State Government, a digital copy along with a print copy of the surface geological plans and sections maintained under rule 32.

34. Preparation of plans.

(1)All digitally prepared plans, sections and print copies thereof kept at the mine shall be suitably indexed.
(2)Every plan, section or part thereof prepared under these rules shall carry thereon a certificate for its correctness and shall be signed by the mining engineer with date:Provided that the geological plans and sections shall be certified and signed by the geologist employed under rule 55.
(3)Every copy of a plan and section or part thereof submitted or maintained under these rules shall bear a reference to the original plan or section from which it was copied and shall be certified thereon by the holder of the mining lease to be a true copy of the original plan or section.

Chapter V
Sustainable Mining

35. Sustainable mining.

(1)Every holder of a mining lease shall take all possible precautions for undertaking sustainable mining while conducting prospecting, mining, beneficiation or metallurgical operations in the area.
(2)Every holder of a mining lease shall monitor his mining and allied activities as per the notified template of star rating in the format prescribed in this behalf by the Indian Bureau of Mines from time to time, and shall submit online its selfassessment report before the 1st day of July every year for the previous financial year, alongwith the soft copy (in the standard format), of high resolution satellite images obtained from CARTOSAT-2 satellite LISS-IV sensor on the scale of cadastral map, as on the 31st day of March for that financial year, covering the mining lease and an area of two kilometres. from the lease boundary, to the Regional Controller or the authorised officer of the Indian Bureau of Mines.
(3)The confirmation of the star rating may be done by the authorised officer of the Indian Bureau of Mines through inspection.
(4)[ The Regional Controller or the authorised officer of the Indian Bureau of Mines may suspend the mining operations in those mines where at least three star rating has not been achieved within a period of four years with effect from the 27th February, 2017 or four years from the date of commencement of mining operations, as the case may be, after giving a show cause notice of forty-five days, to qualify for star rating]; [Substituted by Notification No. G.S.R. 570(E), dated 13.8.2019 (w.e.f. 27.2.2017).]
(5)The suspension shall be revoked only after verification through inspection of compliance of the star rating requirement specified in sub-rule (4) that the mine qualifies for [three star rating] [Substituted 'four star rating' by Notification No. G.S.R. 570(E), dated 13.8.2019 (w.e.f. 27.2.2017).]:Provided that in respect of minerals specified in Part B of the First Schedule to the Act, where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, the action for confirmation and compliance of star rating as provided in sub-rules (3), (4) and
(5)shall be taken by the authorised officer of the Atomic Minerals Directorate for Exploration and Research.

36. Removal and utilisation of top soil.

(1)Every holder of a prospecting licence, prospecting license-cum-mining lease or a mining lease shall, wherever top soil exists and is to be excavated for prospecting or mining operations, remove it separately.
(2)The top soil so removed shall be utilised for restoration or rehabilitation of the land which is no longer required for prospecting or mining operations or for stabilising or landscaping the external dumps.
(3)Whenever the top soil is unable to be utilised concurrently, it shall be stored separately for future use.

37. Storage of overburden, waste rock, etc.

(1)Every holder of a prospecting licence, prospecting license cum mining lease or a mining lease shall take steps so that the overburden, waste rock, rejects and fines generated during prospecting and mining operations or tailings, slimes and fines produced during sizing, sorting and beneficiation or metallurgical operations shall be stored in separate dumps.
(2)The dumps shall be properly secured to prevent escape of material therefrom in harmful quantities which may cause degradation of environment and to prevent causation of floods.
(3)The site for dumps, tailings or slimes shall be selected as far as possible on impervious ground to ensure minimum leaching effects due to precipitations.
(4)Wherever possible, materials such as waste rock and overburden shall be back-filled into the mine excavations with a view to restoring the land to its original use as far as possible.
(5)Wherever back-filling of waste rock in the area excavated during mining operations is not feasible, the waste dumps shall be suitably terraced and stabilized through vegetation or otherwise.
(6)The fines, rejects or tailings from mine, beneficiation or metallurgical plants shall be deposited and disposed in a specially prepared tailings disposal area such that they are not allowed to flow away and cause land degradation or damage to agricultural field, pollution of surface water bodies and ground water or cause floods.

38. Precaution against ground vibrations.

- Whenever any damage to public buildings or monuments is apprehended due to their proximity to the mining lease area, the holder of the mining lease shall carry out scientific investigations so as to keep the ground vibrations caused by blasting operations within safe limit.

39. Control of surface subsidence.

- Stoping in underground mines shall be so carried out as to keep surface subsidence under control.

40. Precaution against air pollution.

- Every holder of prospecting licence or a mining lease shall take all possible measure to keep air pollution due to fines, dust, smoke or gaseous emissions during prospecting, mining, beneficiation or metallurgical operations and related activities within permissible limits.

41. Discharge of toxic liquid.

(1)Every holder of prospecting licence, prospecting licence cum mining lease or a mining lease shall take all possible precautions to prevent or reduce the discharge of toxic and objectionable liquid effluents from mine, workshop, beneficiation or metallurgical plants, tailing ponds, into surface water bodies, ground water aquifer and useable lands, to a minimum.
(2)The effluents referred to in sub-rule (1) shall be suitably treated, if required, to conform to the standards laid down in this regard.

42. Precaution against noise.

- The holder of prospecting licence, prospecting license cum mining lease or a mining lease shall take all possible measure to control or abate noise arising out of prospecting, mining, beneficiation or metallurgical operations at the source so as to keep it within the permissible limits.

43. Permissible limits and standards.

- The standards and permissible limits of all pollutants, toxins and noise referred to in rules 40, 41 and 42 shall be such as may be notified by the concerned authorities under the provisions of the relevant laws for the time being in force.

44. Restoration of flora.

- Every holder of prospecting licence, prospecting license cum mining lease or a mining lease shall carry out prospecting or mining operations, as the case may be, in accordance with applicable laws and in such a manner so as to cause least damage to the flora of the area held under prospecting licence, prospecting license cum mining lease or mining lease and the nearby areas.

Chapter VI
Notices and Returns

45. Monthly and annual returns.

(1)The holder of a mining lease, or any person or company engaged in trading or storage or end-use or export of minerals mined in the country, shall cause himself to be registered online with the Indian Bureau of Mines as per application specified in Form K of the Schedule and the registration number so allotted by the Indian Bureau of Mines shall be used for all purposes of online reporting and correspondence connected therewith.
(2)For the purpose of registration under sub-rule (1), the holder of a mining lease, or any person or company engaged in trading or storage or end-use or export of minerals, shall apply for registration in electronic form, within one month from the date of registration of the lease deed or before the commencement of trading operation or storage or end-use or export of minerals, as the case may be.
(3)The Indian Bureau of Mines shall allot and record the registration number in the register referred to in sub-rule (4).
(4)The Indian Bureau of Mines shall maintain an online register giving details of the holder of a mining lease, or any person or company engaged in trading or storage or end-use or export of minerals, as the case may be, as registered under the provisions of these rules, which shall be made available to the general public for inspection on demand, and also posted on the website of the Indian Bureau of Mines.
(5)The holder of a mining lease shall submit online returns in respect of each mine to the Regional Controller or any other authorised official of the Indian Bureau of Mines in the following manner, namely:-
(a)a daily return which shall be submitted through in electronic form through the application developed by the Indian Bureau of Mines, by 1800 hours of the third day following the day of reporting, which may be edited before the time deadline provided in this regard;
(b)a monthly return which shall be submitted before the tenth day of every month in respect of the preceding month in electronic form along with a signed print copy of the same if it is not digitally signed, in the respective form as indicated below:-
i. for all minerals except copper, gold, lead, pyrite, tin, tungsten, zinc, precious and semi-precious stones, in Form F1 of the Schedule;ii. for copper, gold, lead, pyrite, tin, tungsten and zinc, in Form F2 of the Schedule; andiii. for precious and semi-precious stones, in Form F3 of the Schedule;
(c)an annual return which shall be submitted before the 1st day of July each year for the preceding financial year in electronic form, along with a signed print copy of the same if it is not digitally signed, in the respective Form as indicated below:-
(i)for all minerals except copper, gold, lead, pyrite, tin, tungsten, zinc, precious and semi-precious stones, in Form G1 of the Schedule;
(ii)for copper, gold, lead, pyrite, tin, tungsten and zinc, in Form G2 of the Schedule;
(iii)for precious and semi-precious stones, in Form G3 of the Schedule:
Provided that in the case of abandonment of a mine, the annual return shall be submitted within one hundred and fifty days from the date of abandonment.
(6)Any person or company engaged in trading or storage or end-use or export of minerals, shall submit online to the Indian Bureau of Mines and concerned State Government, where the said person or company is sourcing the minerals, the returns in electronic form, along with a print copy of the same if it is not digitally signed, in the following manner, namely:-
(a)a monthly return which shall be submitted before the tenth day of every month in respect of the preceding month in Form L of the Schedule;
(b)an annual return which shall be submitted before the first day of July of each year for the preceding financial year in Form M of the Schedule.
(7)If it is found that the holder of a mining lease or the person or company engaged in trading or storage or end-use or export of minerals, as the case may be, has submitted incomplete or wrong or false information in daily or monthly or annual returns or fails to submit a return within the date specified; then,-
(a)in the case of mining of minerals by the holder of a mining lease, the Regional Controller of Mines may advise the State Government to,-
(i)order suspension of all mining operations in the mine and to revoke the order of suspension only after ensuring proper compliance;
(ii)take action to initiate prosecution under these rules;
(iii)recommend termination of the mining lease, in case such suppression or misrepresentation of information indicates abetment or connivance of illegal mining;
(b)in the case of trading or storage or end-use of minerals, the State Government, where the person or company engaged in trading or storage or end-use of minerals is sourcing the minerals, shall order suspension of-
(i)trading licence (by whatever name it is called);
(ii)all transportation permits issued to such person or company for mineral transportation (by whatever name it is called);
(iii)storage licence for stocking minerals (by whatever name it is called);
(iv)permits for end-use industry of minerals (by whatever name it is called); as the case may be, of such person or company engaged in trading or storage or end-use of minerals, and may revoke the order of suspension only after ensuring proper compliance;
(c)in the case of export of minerals, the Directorate General of Foreign Trade shall order suspension of permits for carrying out such exports of minerals of such person or company engaged in export of minerals, and may revoke the order of suspension only after ensuring proper compliance:
Provided that the holder of a mining lease or the person of company engaged in trading of storage or end user or export of minerals, as the case may be, referred to in clause (a), (b) and (c) above, shall be informed in writing about the violation and if the violation is not rectified within a period of forty-five days, a show cause notice shall be given asking reasons why the mining operations should not be suspended and, further, if no satisfactory reply is received within a period of thirty days, the mining operations may be suspended.
(8)In case of mining of minerals by the holder of a mining lease, the-
(a)sale value is the gross amount payable by the purchaser as indicated in the sale invoice, where the sale transaction is on an arms' length basis and the price is the sole consideration for the sale, excluding taxes, if any.
Explanation. - For the purpose of computing sale value, no deduction from the gross amount shall be made in respect of royalty, payments to the District Mineral Foundation and payments to the National Mineral Exploration Trust;
(b)ex-mine price of mineral grade or concentrate shall be,-
(I)where export has occurred, the total of, sale value on free-on-board (F.O.B) basis, less the actual expenditure incurred beyond the mining lease area towards -
(i)transportation charges by road;
(ii)loading and unloading charges;
(iii)railway freight (if applicable);
(iv)port handling charges or export duty;
(v)charges for sampling and analysis;
(vi)rent for the plot at the stocking yard;
(vii)handling charges in port;
(viii)charges for stevedoring and trimming;
(ix)any other incidental charges incurred outside the mining lease area as notified by the Indian Bureau of Mines from time-to-time, divided by the total quantity exported;
(II)where domestic sale of mineral has occurred, the total of sale value of the mineral, less the actual expenditure incurred towards loading, unloading, transportation, rent for the plot at the stocking yard, charges for sampling and analysis and any other charges beyond mining lease area as notified by the Indian Bureau of Mines from time-to-time, divided by the total quantity sold;
(III)where sale has occurred, between related parties and is not on arms' length basis, then such sale shall not be recognised as a sale for the purposes of this rule and in such case, sub-clause (IV) shall be applicable;
(IV)where the sale has not occurred, the average sale price published monthly by the Indian Bureau of Mines for that mineral grade or concentrate for a particular State:
Provided that if for a particular mineral grade or concentrate, the information for a State for a particular month is not published by the Indian Bureau of Mines, the last available information published for that mineral grade or concentrate for that particular State by the Indian Bureau of Mines in the last six months previous to the reporting month shall be referred, failing which the latest information for all India for the mineral grade or concentrate, shall be referred;
(V)the per unit cost of production in case of captive mines.
(9)In case of trading or storage or end-use or export of minerals, for purpose of filing of returns, the value of the mineral grade or concentrate shall be,-
(a)where sale of the mineral grade or concentrate has occurred and the sale transaction is on an arms' length basis and the price is the sole consideration for the sale, the sale value of the mineral grade or concentrate recorded in the invoice;
(b)where sale has not occurred, the product of average sale price published monthly by the Indian Bureau of Mines for a particular mineral grade or concentrate for a particular State and the quantity dispatched or procured:
Provided that if for a particular mineral grade or concentrate, the information for a State for a particular month is not published by the Indian Bureau of Mines, the last available information published for that mineral grade or concentrate for that particular State by the Indian Bureau of Mines in the last six months previous to the reporting month shall be referred, failing which the latest information for all India for the mineral grade or concentrate, shall be referred.
(10)If more than one mineral is produced from the same mine, return shall be submitted along with the relevant parts of the specified forms for each mineral separately.
(11)In case of temporary discontinuance of mining or suspension of mining, or temporary discontinuance or suspension of trading or storage or end-use or export of minerals, the holder of a mining lease, or the person or company engaged in trading or storage or end-use or export of minerals, as the case may be, shall submit return in the specified form for the mineral for which return had been submitted earlier and furnish relevant particulars, inclusive of "Nil" information, if any.
(12)In case ownership of the mine or the trading or storage or end-use or export company changes during the reference period, separate returns shall be filed by each owner for the respective periods of ownership.
(13)For the purpose of regulation of transportation of minerals, all persons and companies owning trucks or any other motorised vehicle used for transportation of mineral by road or through water way shall be required to be registered with the Directorate of Mining and Geology or the Department handling mining matters in the State Government, and the lessee shall maintain trip-sheets (either in the form of written record or on computers) of the vehicles, the nature and weight of mineral and the approximate time of the trip and its destination.

46. Notice of certain appointments.

- The holder of the prospecting licence or prospecting license cum mining lease or the mining lease shall,-
(a)when any new appointment of an agent, mining engineer, geologist or any person is made under sub-rule (1) of rule 55; or
(b)when the employment of any such person is terminated or any such person leaves the said employment; or
(c)when any change occurs in the address of any such person, within fifteen days from the date of such appointment, termination, leaving or change in address, give a notice in Form H of the Schedule to the authorised officer, as the case may be.

47. Notice of shaft sinking and boreholes.

- The holder of a mining lease or the holder of a prospecting licence or prospecting license cum mining lease shall send an intimation in Form I of the Schedule to the authorised officer, as the case may be, within fifteen days after the commencement of any of the following operations, namely:-
(a)the sinking of trial shaft or borehole to a depth exceeding ten meters from the surface; or
(b)the extension of an existing shaft or borehole to a depth exceeding ten meters; or
(c)the sinking of a new shaft or boreholes commencing from underground workings:
Provided that the authorised officer, as the case may be, may permit such intimation to be given collectively within such extended period as may be specified by him.

48. Records of shafts and boreholes.

(1)The holder of a mining lease or the holder of a prospecting licence or prospecting license-cum-mining lease shall keep a record in Form-J of all shafts or boreholes and shall retain such records and preserve the samples of the strata passed through for a period of not less than twelve months after the completion of the work or abandonment thereof:Provided that the records of boreholes and shafts exceeding one hundred metres length shall not be destroyed except with the prior approval of the authorised officer, as the case may be.

49. Change in name of mine to be notified.

- The holder of a mining lease shall send a notice in Form C of the Schedule to the State Government and the authorized officer, as the case may be, of any change in the name of the mine within thirty days of such change.

50. Notice of transfer of prospecting licence-cum-mining lease or mining lease.

- Every holder of a prospecting licence-cum-mining lease or a mining lease who transfers the mineral concession or any right, title or interest thereof, in accordance with the provisions of the Act or the rules made thereunder, to any other person, shall, within thirty days of the date of such transfer, send an intimation thereof in Form N of the Schedule to the Controller General and the authorised officer, as the case may be.

51. Notice of amalgamation of mining lease.

- Without prejudice to the provisions of the Act or any rules made thereunder or the terms and conditions of a mining lease, every holder of a mining lease shall, within thirty days of the date of amalgamation of mining leases carried out under rule 56 of the Minerals (Other than Atomic and Hydro Carbon Energy Minerals) Concession Rules, 2016 or in accordance with rule 33 of the Atomic Minerals Concession Rules, 2016, as the case may be, send an intimation thereof to the Regional Controller and the State Government and the authorised officer, as the case may be.

52. Transfer of records to transferees.

- When the ownership of a prospecting license-cum-mining lease or a mining lease is transferred as per provisions of Act or any rules made thereunder, the previous owner or his agent shall make over to the new owner or his agent within a period of seven days of the transfer of the ownership, borehole cores along with records and samples preserved, if any, all plans, sections, reports, registers and other records maintained in pursuance of the Act, rules or orders made thereunder, and all correspondence relevant thereto relating to the prospecting license-cum-mining lease or mining lease; and when the requirements of these rules have been duly complied with, both previous and the new owners or their respective agents shall forthwith send to the State Government and the authorised officer, as the case may be, a detailed list of borehole cores, plans, sections, reports, registers and other records that have been transferred.

53. Copies of notices or returns and reports to be submitted to State Government.

- The holder of a mining lease or a holder of a prospecting licence or prospecting license cum mining lease shall simultaneously submit a copy each of the notice or return or report required to be submitted under these rules to the State Government concerned in whose territory the mine or the prospecting area is situated, or to such authority as that Government may specify in this behalf.

54. Copies of notices and returns and reports to be maintained.

- The holder of a mining lease or a holder of a prospecting licence or prospecting license cum mining lease shall maintain the labour attendance register, production and dispatch register, royalty assessment register,-
(a)details of contribution made to District Mineral Foundation and National Mineral Exploration Trust;
(b)details of payments made to the State Government in terms of percentage of value of minerals dispatched as quoted in the bidding;
(c)details of expenditure incurred towards the mine closure activities, explosives consumption register, bore hole logs along with the chemical analysis reports, mineral analysis reports, sub-grade or mineral reject stack register along with the grade; and
(d)details of mining machinery and copies of all notices and returns, plans, sections and schemes submitted to the authorized officer or the State Government or the Regional Controller under these rules, at an office established in the area where mining or prospecting operations are carried on, and these shall be made available at all reasonable times to the authorised officer, as the case may be, for inspection.

Chapter VII
Employment of Geologists and Mining Engineers

55. Employment of geologists and mining engineers.

(1)For the purpose of carrying out reconnaissance, prospecting or mining operations in accordance with these rules,-

1. every holder of reconnaissance permit shall employ a whole-time geologist;

2. every holder of prospecting licence or a prospecting license cum mining lease shall employ a whole-time geologist and a part-time mining engineer;

3. every holder of a mining lease shall employ, in case of-

(iii)category 'A' mines, a whole-time mining engineer and a geologist;(iv)category 'B' mines, a part-time mining engineer and a part-time geologist:Provided that in the case of fully mechanised category 'A' mines, the mining engineers and geologists shall have minimum five years of professional experience of working in a supervisory capacity in the field of mining:Provided further that in case of category 'B' mines, a person employed in terms of the provisions of sub-rule (1) may be permitted to be employed in lieu of part-time mining engineer.
(2)For the purpose of these rules,-
(a)category 'A' mines means-
(i)such fully mechanised mines where the work is being carried out by deployment of heavy mining machinery for deep hole drilling, excavation, loading and transport; or
(ii)such mines where the number of average employment exceeds one hundred and fifty in all or seventy-five workings below ground, or mines where any of the mining operations like deep hole drilling, excavation, loading and transport is carried out with the help of heavy machinery;
(b)category 'B' mines means mines other than category 'A' mines:
Provided that if any doubt arises as to whether any mine is a category 'A' mine, it shall be referred to the Controller General for decision.Explanation. - For the purpose of this rule, the expression "average employment" means the average per day of the total employment of the mine during the preceding quarter (obtained by dividing the number of man days worked by the number of working days).
(3)The part-time mining engineer and geologist can be employed up to a maximum of six prospects or mines, provided that all such prospects or mines are located within a radius of fifty kilometres.
(4)If the holder of a reconnaissance permit, prospecting licence or a prospecting license cum mining lease or a mining lease is a geologist or mining engineer, he may appoint himself as the geologist or mining engineer for the purpose of sub-rule (1).
(5)If the manager of a mine is a mining engineer or a geologist he may appoint himself as a mining engineer or geologist for the purpose of sub-rule (1).
(6)A mining engineer or geologist employed by the holder of a prospecting licence or prospecting license cum mining lease or mining lease shall possess the qualifications specified below, namely:-
Geologist : A postgraduate degree in Geological Science orGeology or Applied Geology or Geo-exploration or MineralExploration granted by a University established or incorporatedby or under a Central Act, or a State Act, in India oreducational Institution established by an Act of Parliament ordeclared to be deemed university under the University GrantsCommission established under section 4 of the University GrantsCommission Act, 1956 (3 of 1956) or any equivalent qualification.
Mining Engineer : A degree in Mining Engineering granted by aUniversity established or incorporated by or under a Central Act,a Provincial Act or a State Act, including any institutionrecognised by the University Grants Commission established undersection 4 of the University Grants Commission Act, 1956 (3 of1956) or any equivalent qualification.

56. Duties of geologist.

(1)It shall be the duty of the geologist to conduct prospecting operations in accordance with the provisions of these rules.
(2)The geologist referred to in rule 55 shall -
(a)be responsible for periodic updating of minerals resources, maintenance of bore cores or samples and bore hole logs;
(b)plan for conservation of mineral resources and optimal utilisation of the minerals and ores in the mining leases;
(c)prepare a scheme of prospecting and carry out the investigation operation as per the scheme;
(d)prepare the necessary geological maps, plans and sections which are required to delineate the ore body;
(e)carry out petrological and mineralogical studies of host rock and mineralised zones;
(f)calculate ore reserves and its grade;
(g)be responsible for providing all the necessary information required for controlling the quality or grade of the minerals produced;
(h)maintain proper records of the prospecting operations and records of sinking of shafts and boreholes as provided under these rules;
(i)work out the appropriate method of sampling and ensure preparation of samples accordingly;
(j)maintain an assay plan in cases of underground workings;
(k)maintain all technical data for determining the shape and size of each stope block;
(l)update the reserve figures, grade-wise and category-wise at the end of every year in case of a working mine;
(m)identify the associated rocks and minerals and maintain proper records of the stacks of non-salable or subgrade ores and minerals produced;
(n)carry out all such orders and directions as may be given in writing under these rules by the Controller General or the authorised officer of the State Government and shall forward a copy of all such orders or directions to the holder of the prospecting licence or prospecting license-cum-mining lease or mining lease, as the case may be.

57. Duties of mining engineer.

(1)It shall be the duty of the mining engineer to take all necessary steps to plan and conduct mining operations so as to ensure conservation of minerals, systematic development of the mineral deposits and protection of environment in and around the mining lease area in accordance with these rules.
(2)The mining engineer shall be responsible for the preparation and maintenance of plans, sections, reports and schemes in accordance with these rules.
(3)The mining engineer shall be responsible for carrying out the study of the associated rocks and minerals, identifying them and stacking the various minerals produced separately.
(4)The mining engineer shall also carry out all such orders and directions as may be given in writing under these rules by the State Government or the Controller General or the authorised officer and shall forward a copy of such orders or directions to the holder of prospecting licence or prospecting license cum mining lease or the mining lease, as the case may be.
(5)The mining engineer shall ensure that there is sufficient provision of proper materials, appliances and facilities at all times at the mine for the purpose of carrying out the provisions of these rules and orders issued thereunder and where he is not the holder of the mining lease, he shall make requisition in writing to the holder of the mining lease for anything required for the aforesaid purpose.
(6)A copy of every requisition referred to in sub-rule (5) shall be recorded in a bound paged book kept for the purpose, and on receipt of such a requisition, the holder of the mining lease shall provide as soon as possible the materials and facilities requisitioned by the mining engineer.

Chapter VIII
Examination of Minerals and Issue of Directives

58. Power to issue directions.

(1)The holder of a mineral concession shall comply with such directions providing for systematic development of mineral deposits, conservation of minerals and for sustainable mining as the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, may issue from time to time.
(2)A copy of the proposed directions to be issued to any particular mine shall be sent by the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, to the holder of a mineral concession, and to the State Government concerned, and any comments received from the holder of a mineral concession and the State Government within thirty days of the date of service of the notice, shall be duly considered by him before issuing any such directions.
(3)General directions applicable to a class of mines shall be issued by the Regional Controller or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, with the previous approval of the Central Government in consultation with the State Government concerned.
(4)An order made under sub-rule (1) shall-
(a)in the case of an order of a general nature or affecting a class of persons, be notified in Official Gazette; and
(b)in the case of an order directed to a specified individual, be served on such individual by delivering or tendering it to that individual, or if it is not possible to be so delivered or tendered, by affixing it on the outer door or some other conspicuous part of the premises in which that individual lives, and a written report thereof shall be prepared and witnessed by two persons living in the neighborhood.

59. Examination of mineral deposits and taking of samples.

- The authorised officer, as the case may be, may examine any mineral deposit in any area under prospecting licence or prospecting license cum mining lease or mining lease and take samples there from at any time for the purposes of these rules.

60. Prohibition of deployment in certain cases.

- If any mine or part thereof, which in the opinion of the Chief Controller of Mines or the Controller of Mines or the Regional Controller of Mines poses a grave and immediate threat to the conservation of minerals or to environment or to the sustainable development of the mine, he may, by an order in writing to the holder of a mining lease, require him to take such measures as may be specified in the order and may prohibit, until the requirements as specified in the order are complied with to his satisfaction, the deployment of any person other than those required for compliance with the requirement of the order:Provided that in respect of minerals specified in Part B of the First Schedule to the Act, where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, the Director, Atomic Minerals Directorate for Exploration and Research shall issue orders in this regard.

Chapter IX
Revision and Penalty

61. Revision.

(1)Any person aggrieved by any order made or direction issued under these rules by any authorised officer excepting the State Government, as the case may be, may within thirty days of the communication of such order or direction, apply to the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, for a revision of the order or direction:Provided that any such application may be entertained after the said period of thirty days if the applicant satisfies the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, that he had sufficient cause for not making the application within time:Provided further that if any order made or direction issued by an officer subordinate to the Chief Controller of Mines, the application shall be made to the Chief Controller of Mines who shall deal with the application in the manner provided hereunder.
(2)Every order against which a revision application is preferred under sub-rule (1) shall be complied with pending receipt of the decision of the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research or the Chief Controller of Mines, as the case may be:Provided that the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research or the Chief Controller of Mines, as the case may be, may suspend the operation of the order against which the revision has been preferred, pending disposal of the revision application.
(3)On receipt of an application for revision under sub-rule (1), the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research or the Chief Controller of Mines, as the case may be, after giving a reasonable opportunity of being heard to the aggrieved person, may confirm, modify or set aside the impugned order.
(4)Any person aggrieved by any order made or direction issued by the Chief Controller of Mines may within thirty days of the communication of such order or direction, prefer an appeal to the Controller General as against the said order or direction:Provided that any such appeal may be entertained after the said period of thirty days, if the applicant satisfies the Controller General that he had sufficient cause for not making the application within time.
(5)On receipt of any such appeal under sub-rule (4), the Controller General may confirm, modify or set aside the order or direction made or issued by the Chief Controller of Mines or may pass such orders in relation to the applicant, as it may deem fit and such decision shall be final.
(6)Every order against which appeal is preferred under sub-rule (4), shall be complied with pending receipt of the decision of the Controller General:Provided that the Controller General may, on an application made by the applicant, suspend operation of the order or direction appealed against pending disposal of the appeal.
(7)Every application submitted under the provisions of this rule shall be accompanied by a bank draft for ten thousand rupees as application fee drawn on a scheduled bank in the name of 'Pay and Accounts Officer, Indian Bureau of Mines' payable at Nagpur or by way of a bank transfer to the designated bank account of the Indian Bureau of Mines:Provided that in case the application under sub-rule (1) is made to the Director, Atomic Minerals Directorate for Exploration and Research, the amount of ten thousand rupees shall be remitted as per the details specified by the Director, Atomic Minerals Directorate for Exploration and Research in this regard.

62. Penalty.

- Whoever contravenes any of the provisions of these rules shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five lakh rupees, or with both, and in the case of a continuing contravention, with additional fine which may extend to fifty thousand rupees for every day during which such contravention continues after conviction for the first such contravention:Provided that any offence punishable under these rules may either before or after the institution of the prosecution, be compounded by the person authorised under section 22 of the Act to make a complaint to the court with respect to that offence, on payment to that person, for credit to the Government, of such sum specified in this regard by the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, as the case may be:Provided further that in case of an offence punishable with fine only, such sum shall not exceed the maximum amount of fine which may be imposed for that offence:Provided also that where an offence is compounded under these rules, no proceeding or further proceeding, as the case may be, shall be taken against the offender in respect of the offence so compounded, and the offender, if in custody, shall be released forthwith.

Chapter X
Miscellaneous

63. Preservation of cores, etc.

(1)Every holder of a mineral concession and every agency authorised under the second proviso to sub-section (1) of section 4 shall preserve intact, until submission of the final geological report, all cores and specimens of different types of rocks and minerals obtained during drilling or sinking operations and shall arrange for them to be laid out in a serial order with identification marks, showing the progressive depth at which they are obtained.
(2)The State Government or the authorised officer, as the case may be, may, by an order in writing, require the holder of the mineral concession or the agency authorised under the second proviso to sub-section (1) of section 4 to preserve the cores or specimens of rocks and minerals obtained from specific boreholes or shafts in a specific manner or for any specific period or relax the provisions of this rule to such an extent as they may deem fit.
(3)No cores or samples generated and preserved as per sub-rule (1) and (2) above shall be destroyed without the prior permission in writing from the Chief Controller of Mines or the State Government or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be.
(4)The Geological Survey of India shall be the nodal agency for archiving drill cores at the National Core Repository and at the Regional Drill Core Repositories with suitable indexing and cataloguing.
(5)The Regional Drill Core Repositories shall function as satellites of the National Core Repository.
(6)The holder of a mineral concession or any other agency authorised under the second proviso to sub-section (1) of section 4 shall adhere to the procedure for preservation and submission of cores as provided in the manual issued by the Geological Survey of India from time to time and shall preserve the identified borehole cores to be collected by the Geological Survey of India, after completion of all the required studies at the time of submission of the final geological report.

64. Facilities for undertaking research or training.

- Every holder of a prospecting licence or a prospecting licencecum- mining lease or a mining lease shall afford all reasonable facilities to persons authorised by the authorised officer for the purpose of undertaking research or training in matters relating to mining or geology.

65. Submission of records or reports regarding research in geology or mining.

(1)Any person, institution or agency carrying on prospecting or mining operations related to any research in geology or mining, shall inform the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, within a period of thirty days of commencement of such research related operations, indicating briefly the aspects proposed to be covered under such research together with the name and address of the person, institution, or agency carrying out such research work and the expected duration of the research related operations.
(2)On completion of the said research work, a report describing the observations, analysis and conclusions reached as a result of the said research work shall be submitted to the Director General, Geological Survey of India for geology related research and to the Chief Controller of Mines or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, for mining research within thirty days of its completion.
(3)The authorities referred to in sub-rule (2) shall keep the information provided in the receipt confidential, and if required, the authorised officer may utilise the said information for general studies, planning or policy making purpose.
(4)The provisions of sub-rules (1) and (2) shall also apply mutatis mutandis to any agency of the Central Government or State Government carrying out the research work.

66. Territorial jurisdiction of Controller of Mines and Regional Controller.

- The Controller General may by a notification in the Official Gazette, prescribe the limits of the territorial jurisdiction of the Controller of Mines and the Regional Controller for purposes of these rules:Provided that the Director, Atomic Minerals Directorate for Exploration and Research in respect of minerals specified in Part B of the First Schedule to the Act, where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, may by a notification in the Official Gazette, prescribe the limits of the territorial jurisdiction of the authorised officer of the Atomic Minerals Directorate for Exploration and Research for the purposes of these rules.

67. Obligation to supply other information.

- The holder of a mineral concession shall furnish such information regarding his reconnaissance or prospecting operations or mining operations or any matter connected therewith as the authorised officer may require by an order in writing and the information shall be furnished within such time as may be specified in the such order.

68. Provisions of these rules to be applicable to Central Government and State Governments.

- The Central Government, the State Governments or its agencies carrying out prospecting or mining operations, as the case may be, without a mineral concession shall be bound by all the provisions of these rules in the same manner as they are applicable to holders of mineral concessions.

69. Exercise of powers.

(1)Any power granted under these rules to the Regional Controller may be exercised by the Controller of Mines.
(2)The powers granted to the Controller of Mines can be exercised by Chief Controller of Mines and the powers granted to the Chief Controller of Mines can be exercised by the Controller General:Provided that any power granted under these rules to an authorised officer of the Atomic Minerals Directorate for Exploration and Research may be exercised by the Director, Atomic Minerals Directorate for Exploration and Research, in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016.

70. Saving of Act 33 of 1962.

- Nothing in these rules shall affect the provisions of the Atomic Energy Act, 1962 ( 33 of 1962) and the rules made thereunder, in respect of minerals specified in Part B of the First Schedule to the Act.

71. Review of format and manuals.

- The Indian Bureau of Mines or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, shall revise or update, every three years or earlier, if required, after consultation with stakeholders, the formats of the scheme of reconnaissance, scheme of prospecting, mining plan and the mine closure plan provided by it.

Chapter XI
Geological Reports

72. Geological reports.

(1)Every agency authorised under the second proviso to sub-section (1) of section 4, shall submit a geological report and all geo-scientific data (geological, airborne geophysical, ground, geophysical and geochemical and any data collected for geological investigation purpose) collected during the course of the prospecting operations, to the Director General of the Geological Survey of India, the Controller General and the State Government before the thirtieth day of June of every year in respect of the work done during the previous year:Provided that in respect of minerals specified in Part B of the First Schedule to the Act, the agency shall submit the report to the Director, Atomic Minerals Directorate for Exploration and Research and the State Government in a format provided by the Atomic Minerals Directorate for Exploration and Research.
(2)The geological reports and geo-scientific data shall be submitted in hard copies and in digital form every year reckoned from the date of commencement of operations and shall include-
(a)geological data relating to exploration, such as raw data with location, geological map, structural data, sections, plans and anomaly maps;
(b)geophysical data (ground and aero-geophysical) relating to prospecting fields or engineering or ground water surveys, such as raw data with location, anomaly maps, sections, plans, contour maps and logging details;
(c)geochemical data relating to exploration, such as raw analytical data with location, anomaly and contour maps and sections; and
(d)detailed exploration results, style and nature of mineralisation, mineral resource and mineral reserve estimates and grade, and the necessary supporting documents relating to exploration results, mineral resources or mineral reserves of the area shall form a part of the report.
(3)The geological reports shall be prepared in a format to be specified by the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, so as to enable a complete assessment of the exploration progress and results and to ensure that the results of exploration are fully and clearly recorded for mineral development in the future.
(4)The geological reports under this Chapter shall be prepared by or under the direction of, and signed by a geologist under whose supervision exploration was carried out.

Chapter XII
Mining Regulation Portal

73. Mining regulation web portal.

- The Indian Bureau of Mines, in consultation with the State Governments, shall prepare a mining regulation web portal to bring information together the different aspects of the regulatory functions being undertaken by the Indian Bureau of Mines and the State Government or the authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, for implementation and compliance of the provisions of these rules.

74. Recording of regulatory functions.

- All aspects of regulatory functions being undertaken by the Indian Bureau of Mines or the State Government or the authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, for implementation and compliance of the provisions of these rules shall be recorded in standard process sheets or templates developed for these purposes, and the information in this regard shall be made available on the portal referred to in rule 73:Provided that access to the commercial information provided in the said web portal shall be so regulated that the information is accessible only by the holder of the mineral concession concerned, the Controller General, the Central Government, the State Government, the authorised officer and the administrator of the web portal.

75. Information source.

(1)Each information source shall have a dedicated area on the page for displaying information (a portlet).Explanation. - For the purposes of this rule, it is clarified that inspections carried out by the Indian Bureau of Mines or the State Government or an authorised officer of the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, and the response of the mine owner or manager to the inspection shall be construed as one information source.
(2)Identification of the different information sources, user categories, preparation of the standard process sheets or templates, configuring and customizing the presentation of the content and other details in this regard as well the role of the administrator for addition of information to the portal or deletion from the portal shall be decided by the Controller General in consultation with the Central Government.

Schedule

Form-A(See rule 7)(Notice of commencement of Reconnaissance or prospecting operations)Important Instructions for Filling the FormThis Form, duly filled in must reach the concerned authorities as prescribed within the rule, within fifteen days of the commencement of Reconnaissance or prospecting operations by online or Email.This should be sent to the Regional Controller in whose territorial jurisdiction the mineral concession falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.The form should be digitally signed by the concerned person.
1. Type of Mineral Concession --- Reconnaissance Permit  
    Prospecting Licence  
    Prospecting License-cum-Mining Lease  
2. IBM Registration Number {|
 
|}
3. Unique IBM Concession Number Reconnaissance Permit {|
 
|-||| Prospecting License|
 
|}
    Prospecting License-cum-Mining Lease {|
 
|}
4. Name of the mineral or minerals for which ReconnaissancePermit or prospecting license or prospecting license cum mininglease has been granted:
  (Information will be system generated. Linked with Entry 5 and6 of Form 'K'.)
5. Name and address of the permit holder or licensee:
  (Information will be system Generated. Linked with Entry 5 and6 of Form ‘K’.)
6. Particulars of Mineral Concession
  (Information will be system Generated. Linked with Entry 5 and6 of Form ‘K’.)
7. Location of the Mineral Concession
  (Information will be system Generated. Linked with Entry 5 and6 of Form ‘K’.)
8. Particulars of Geologist employed for the ReconnaissancePermit or Geologist and Mining Engineer employed for theProspecting Licenced area:
  (i) Name and address:  
 
  (ii) E-mail address: {|
 
|-|| (iii)| Phone Number and Mobile Number:|-||-|| (iv)| Qualification:||-|| (v)| Date of Appointment:|}
  (vi) Nature of Appointment: Whole Time
      Part Time
9. Date of commencement of Reconnaissance Operation orprospecting operations:  
  Place:  
  Date:  
    Signature
    Name in full:
  Designation: Owner - Geologist - Mining Engineer
Form - B[See rule 9(1), 9(3) and 9(4)](Progress Report of the Reconnaissance Operations or Prospecting Operations carried out for the year ........................)Important Instructions for Filling the Form• This Form, duly filled in must reach the concerned authorities within forty five days after expiration of twelve months from the date of execution of Reconnaissance Permit- Prospecting license deed or the expiry of Reconnaissance permit- prospecting licence or prospecting license cum mining lease, whichever is earlier or within the period of thirty days from the date of abandonment of Reconnaissance - prospecting operations by online or Email.• This should be sent to the Regional Controller in whose territorial jurisdiction the mineral concession falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.
1. Type of Mineral Concession --- Reconnaissance Permit  
    Prospecting Licence  
    Prospecting License-cum-Mining Lease  
2. IBM Registration Number {|
 
|}
3. Unique IBM Concession Number Reconnaissance Permit {|
 
|-||| Prospecting License|
 
|}
    Prospecting License-cum-Mining Lease {|
 
|}
4. Name of the mineral or minerals for which ReconnaissancePermit or prospecting license or prospecting license cum mininglease has been granted:
  (Information will be system generated. Linked with Entry 5 and6 of Form 'K'.)
5. Name and address of the permit holder or licensee:
  (Information will be system Generated. Linked with Entry 5 and6 of Form ‘K’.)
6. Particulars of Mineral Concession
  (Information will be system Generated. Linked with Entry 5 and6 of Form ‘K’.)
7. Location of the Mineral Concession
  (Information will be system Generated. Linked with Entry 5 and6 of Form ‘K’.)
8. Status of reconnaissance - prospecting operation    
  Please tick-mark the boxes whichever is applicable In Progress [ ]
    Completed [ ]
    Abandoned [ ]
9. If reconnaissance-prospecting operation iscompleted or abandoned, date of such completion or abandonment {|
 
|}
10. Total surface area covered by reconnaissance - prospecting work (hectares) as on date {|
 
|}
11. Reconnaissance survey work done
  (A brief description of the work involved along withparticulars of the machines and instruments used would be givenagainst each of the following items)
  (i) Regional Survey _______________________________
  (ii) Aerial-photo-geological work ________________________________
12. Geological Mapping including area covered and scale
  (i) Geophysical _____________________________
  (ii) Geochemical _____________________________
  (iii) Test drilling: Number, area of influence meterage and sampling _____________________________
  (iv) Nature and structure of the ore body _____________________________
  (v) Analysis of the ores or minerals _____________________________
13. Completion of prospecting work during the year:
14. (a) Pitting    
    (i) Number of pits   _______________
    (ii) Depth (metres) Average _______________
        Maximum _______________
        Minimum _______________
  (b) Trenching    
    (i) Number of trenches   _______________
    (ii) Length (metres) Average _______________
        Maximum _______________
        Minimum _______________
  (c) Drilling Surface Underground
    (i) Number of boreholes completed during the year. _____________ _____________
    (ii) Number of boreholes in progress, if any _____________ _____________
    (iii) Total annual drilling (metres) _____________ _____________
  (d) Particulars of drilling machines: Type Make Capacity Number of drills
             
  (e) Exploratory mining, if any:  
    (1) Number of levels ______________________________________________
    (2) Total development (metres) ______________________________________________
    (3) Mode of entry ______________________________________________
    (4) Quantity of ore produced with grade ______________________________________________
  (f) Number of samples analysed:  
    (1) Main constituent (please specify) ____________________________________
    (2) Complete analysis ____________________________________
15. If abandoned  
  (iii) Date of abandonment _______________________________
  (iv) Reasons for abandonment _______________________________
Note. - Please enclose a geological report describing the reconnaissance - prospecting operations undertaken so far along with the detailed geological plans and sections showing locations of (a) boreholes, (b) pits, (c) trenches, (d) shafts, (e) underground exploratory workings, (f) outcrops, (g) ore zones, (h) faults, (i) folds and other geological features.The Report shall contain in the borehole logs and interpretation and the inferences drawn as a result of the study of the geology of the area and the interpretation of the borehole cores, pits, trenches, assay data, reserves of ore and contain results of complete analysis of at least two representative samples of ore and the blocks proposed for mining operations. The report shall also contain the results of any beneficiation study carried out on the ores or minerals of the area.
Place:  
Date:  
  Signature
  Name in full:
  Designation: Owner-Geologist-Mining Engineer
Form - C(See rule 20, 29 and 49)(Notice of intimation of opening-reopening of mine-change in the name of mine)Important Instructions for Filling the Form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, within fifteen days of the opening or reopening and within thirty days in case of change in the name of mine, by online or Email.• This should be sent to the Regional Controller in whose territorial jurisdiction the mineral concession falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.The form should be digitally signed by the concerned person.
1. IBM Registration Number {|
 
|-| 2.| Mining Lease Code|
 
|-| 3.| Mine Code|
 
|}
4. Name of mine - Old name of mine (in case of change in name) {|
 
|}
5. Name and address of the lessee-owner
  (Information will be systemgenerated. Linked with Entry 3 of Form 'K'.)
6. Date of opening-reopening of mine {|
 
|-| 7.| In case of reopening, date of discontinuation|
 
|}
8. Particulars of the Mining Lease (ML)
  (Information will be system generated. Linked with Entry 4 ofForm 'K')
9. Location of the Mining Lease
  (Information will be system generated. Linked with Entry 4 ofForm 'K')
10. Name and address of previous owner
  if any and the date of abandonment of Mine
  {|
Name Address E-mail Mobile no.
       
|-| 11.| Name and address of Agent of Mine|-||
Name Address E-mail Mobile no.
       
|-| 12.| Particulars of Mining Engineer employed in the mine:|-|| (Information will be system Generated. Linked with Entry 8 and

9. of Form 'H'.)

|-| 13.| Particulars of Geologist employed in the mine|-|| (Information will be system Generated. Linked with Entry 8 and

9. of Form 'H'.)

|-| 14.| Particulars of Manager employed in the mine|-|| (Information will be system Generated. Linked with Entry 8 and

9. of Form 'H'.)

|}
15. Letter No. and date through which the mining plan wasapproved by the Indian Bureau of Mines or State Governmentconcerned {|
 
|}
Place:  
Date:  
  Signature
  Name in full:
  Designation: Owner-Geologist-Mining Engineer
Form - D[See rule 21(2)](Notice of intention of abandonment of mine or part of the mine)Important Instructions for Filling the Form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, within ninety days of the of the date of intention of abandonment, by online or Email.• This should be sent to the Regional Controller in whose territorial jurisdiction the Mining lease area falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.
1. IBM Registration Number {|
 
|-| 2.| Mining Lease Code|
 
|-| 3.| Mine Code|
 
|-| 4.| Name of Mine|
 
|}
5. Name and address of the lessee-owner
  (Information will be systemgenerated. Linked with Entry 3 of Form 'K'.)
6. Particulars of the Mining Lease (ML)
  (Information will be system generated. Linked with Entry 4 ofForm 'K')
7. Location of the Mining Lease
  (Information will be system generated. Linked with Entry 4 ofForm 'K')
8. Letter No. and date through which the FinalMine Closure plan was approved by the Indian Bureau of Mines orState Government concerned {|
 
|}
9. Date of abandonment {|
 
|}
10. Reasons for abandonment [Please tick whichever is applicable]
  i. Lack of demand  
  ii. Exhaustion of ore-mineral  
  iii. Un-economic operations  
  iv. Unable to obtain forest clearance  
11. Upto date Total Resources of Mineral(s) in Mining Leasearea (in tonne) as per UNFC:
  (A) Mineral Reserve
    (i) Proved Reserve (111)
    (ii) Probable Reserve (121 and 122)
  (B) Remaining Resources
    (i) Feasibility Mineral Resources (211)
    (ii) Pre Feasibility Mineral Resources (221 and 222)
    (iii) Measure Mineral Resources (331)
    (iv) Indicated Mineral Resources (332)
    (v) Inferred Mineral Resources (333)
    (vi) Reconnaissance Mineral Resources (334)
  (C) Total Resources(A + B) = .....................(tonnes)
12. Number of workers employed in the mine: Male Female
  (a) Company labour
  (b) Contract labour
  (c) Total
Place:  
Date:  
  Signature
  Name in full:
  Designation: Owner-Geologist-Mining Engineer
Form - E[See rule 28(1) and 28(2)](Notice of temporary discontinuance of mine)Important Instructions for Filling the Form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, within one hundred and twenty days of temporary discontinuance of work in the mine, by online or Email. If the discontinuance is due to natural calamity beyond the control of the lessee or Government Orders, this notice shall be sent within fifteen days of such occurrence by online or E mail.• This should be sent to the Regional Controller in whose territorial jurisdiction the Mining lease area falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.
1. IBM Registration Number {|
 
|-| 2.| Mining Lease Code|
 
|-| 3.| Mine Code|
 
|-| 4.| Name of Mine|
 
|}
5. Name and address of the lessee-owner
  (Information will be systemgenerated. Linked with Entry 3 of Form 'K'.)
6. Particulars of the Mining Lease (ML)
  (Information will be system generated. Linked with Entry 4 ofForm 'K')
7. Location of the Mining Lease
  (Information will be system generated. Linked with Entry 4 ofForm 'K')
8. Date of temporary discontinuance {|
 
|}
9. Reasons for temporary discontinuance [Please tick whichever is applicable]
  (i) Lack of demand  
  (ii) Non-availability of labour  
  (iii) Rains  
  (iv) Transport bottleneck  
  (v) Strike-Lockout  
  (vi) Operations becoming un-economic  
  (vii) Other reasons (specify)  
10. Probable date of re-opening of the mine {|
 
|}
Place:  
Date:  
  Signature
  Name in full:
  Designation: Owner - Geologist - Mining Engineer
Form - F[See rule 30(2)](Notice of commencement of stoping)Important Instructions for Filling the Form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, within sixty days before the commencement of stoping operations, by online or E mail.• This should be sent to the Regional Controller in whose territorial jurisdiction the Mining lease area falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.• Information in respect of items 8 and 9(a) should be accompanied by (i) underground composite plan, (ii) longitudinal section, (iii) geological-assay plan of the levels at which stoping is proposed including one level above and below, and (iv) transverse sections at reasonable intervals for the portion covered under (iii) above.
1. IBM Registration Number {|
 
|-| 2.| Mining Lease Code|
 
|-| 3.| Mine Code|
 
|-| 4.| Name of Mine|
 
|}
5. Name and address of the lessee-owner
  (Information will be systemgenerated. Linked with Entry 3 of Form 'K'.)
6. Particulars of the Mining Lease (ML)
  (Information will be system generated. Linked with Entry 4 ofForm 'K')
7. Location of the Mining Lease
  (Information will be system generated. Linked with Entry 4 ofForm 'K')
8. Section-pit number {|
 
|-|| (This is applicable in cases wherethe main mine is divided into more than onedistrict-section-pit.)|-| 9.| Date on which it is proposed to commence stoping|
 
|}
10. Extent of development in the mine:  
  (a) Number of shafts-inclines-and its width-depth-length _____________________________
  (b) Maximum depth and development _____________________________
  (c) Number of levels with their extent _____________________________
  (d) Total meterage of development _____________________________
  (e) Total number of blocks developed including the total tonnageand grade (excluding blocks already stoped out and alreadypermitted for stoping) _____________________________
11. Details of the blocks applied for stoping
  (a) Number and size of each block, their levels tonnage and grade _____________________________
  (b) Method of stoping to be adopted –  
    (i) A description of the method with stope preparation sequence ofoperation appropriate drawings to illustrate the and extraction _____________________________
    (ii) Rate of stoping contemplated in each block (monthly) _____________________________
    (iii) Estimated recovery from each block _____________________________
    (iv) Estimated dilution _____________________________
    (v) Estimated tonnage and grade of ore to be extracted _____________________________
12. Is this a first application for stoping for this mine?
  If not, the following details may be furnished  
  (i) Date of previous application(s) for stoping _____________________________
  (ii) Date and reference of permission or refusal by this department(mention blocks and their levels) _____________________________
  (iii) Have all the blocks for which stoping permissionwas granted, been stoped out?If not, mention the specificblocks that are remaining to be stoped out, indicating the stateof stoping operations therein: _____________________________
13. Rate of development and programme of forming additionalstope blocks simultaneously with the proposed stoping _____________________________
14. List of enclosures _____________________________
Place:  
Date:  
  Signature
  Name in full:
  Designation: Owner - Geologist - Mining Engineer
Form F1[See rule 45(5) (b) (i)]For the month of ________20Monthly Return[To be used for minerals other than Copper, Gold, Lead, Pyrites, Tin, Tungsten, Zinc and precious and semi-precious stones]To
(i)The Regional Controller of Mines
Indian Bureau of Mines_________Region,PIN:(Please address to Regional Controller of Mines in whose territorial jurisdiction the mines falls as notified from time to time by the Controller General, Indian Bureau of Mines under rule 62 of the Mineral Conservation and Development Rules, 1988)
(ii)The State Government
Part - I (General and Labour)
1. Details of the Mine:  
  (a) Registration number allotted byIndian Bureau of Mines(to give registration number of the Lessee- Owner)  
  (b) Mine Code(allotted by Indian Bureau of Mines )  
  (c) Name of the Mineral  
  (d) Name of Mine  
  (e) Name(s) of other mineral(s),if any, produced from the same mine  
  (f) Location of the Mine :  
    Village  
    Post Office  
    Tahsil-Taluk  
    District  
    State  
    PIN Code  
    Fax No. : E-mail :
    Phone No. : Mobile :
2. Name and address of Lessee-Owner (along with fax no. ande-mail):
    Name of Lessee-Owner  
    Address  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
3. Details of Rent- Royalty - Dead Rent- DMF -NMET amount paidin the month
  (i) Rent paid (Rs.)  
  (ii) Royalty paid (Rs.)  
  (iii) Dead Rent paid (Rs.)  
  (iv) Payment made to the DMF (Rs.)  
  (v) Payment made to the NMET (Rs.)  
4. Details on working of mine:  
  (i) Number of days the mine worked:  
  (ii) Reasons for work stoppage in the mine during themonth (due to strike, lockout, heavy rain, non-availability oflabour, transport bottleneck, lack of demand, uneconomicoperations, etc.) and the number of days of work stoppage foreach reason separately Reasons No of days
   
   
   
   
   
5. Average Daily Employment and Total Salary-Wages paid #:
Work place Direct Contract Total Salary-Wages (Rs.)
Male Female Male Female Direct Contract
Below ground            
Opencast            
Above ground            
Total            
# To include all employees exclusive to the mine and attached factory, workshop or mineral dressing plant at the mine sitePart-II (Production, Despatches and Stocks)(To be submitted separately for each mineral)(Unit of Quantity in Tonnes)

1. Type of ore produced:

(Applicable for Iron ore only; tick mark whichever is applicable)
(a)Hematite
(b)Magnetite

2. Production and Stocks of ROM ore at Mine-head

Category Opening stock Production Closing stock
(a) Open Cast workings      
(b) Underground Workings      
(c) Dump workings      

3.

(i)Grade-wise ROM ore despatches from mine head ($):
Grade of ROM@ Despatches from mine-head Ex-mine Price (Rs.)
     
($): Applicable for iron ore and chromite only. For other minerals data of dispatches to be reported in 3(ii)

3.

(ii)Grade-wise Production, Dispatches, Stocks and Ex-mine prices:
Grades** Opening stock at mine-head Production Despatches from mine-head Closing stock at mine-head Ex-mine price (Rs.-Tonne)
           

3.

(iii)In case the mineral is being pulverized in own factory, please give the following particulars (*):
Grade ** Total quantity of mineral Pulverized (intonnes) Total quantity of pulverized mineral produced(for each mesh size) Total Quantity of pulverized mineral soldduring the month
Mesh size Quantity (tonne) Mesh size Quantity (tonne) Ex-factory Sale value (Rs.)
             
             

3.

(iv)Average cost of pulverization (*) : Rs. _______ per tonne.
(*): Not applicable for Iron ore, Manganese ore, Bauxite and Chromite

4. Details of deductions made from sale value for computation of Ex-mine price (Rs.-Tonne)

  Deduction claimed # Amount (in Rs.- Tonne) Remarks
a) Cost of transportation(indicate loading station and distance from mine in remarks)    
b) Loading and unloading charges    
c) Railway freight, if applicable(indicate destination and distance)    
d) Port handling charges- export duty(indicate name of port)    
e) Charges for sampling and analysis    
f) Rent for the plot at Stocking yard    
g) Other charges(specify clearly)    
  Total (a) to (g)    
# Not applicable for captive dispatches and ex-mine sales

5. Sales- Dispatches effected for Domestic Purposes and for Exports:

Grade (^) Nature of Despatch(indicate whetherDomestic Sale or Domestic Transfer or Captive consumption orExport) For Domestic Purposes For export
Registration number as allotted by the IndianBureau of Mines to the buyer ## Consignee name ## Quantity Sale value (Rs.) Country Quantity F.O.B Value (Rs.)
                 
                 
                 
                 
(^): To indicate the grades of ores as mentioned below (see @ and **)## To indicate separately if more than one buyer.Note. - Mine owners are required to substantiate domestic sale value- FOB value for each grade of ore quoted above with copy of invoices (not to be submitted with the return; to be produced whenever required).

6. Give reasons for increase-decrease in production-nil production, if any, during the month compared to the previous month.

a)b)c)

7. Give reasons for increase-decrease in grade wise ex-mine price, if any, during the month compared to the previous month.

a)b)c)I certify that the information furnished above is correct and complete in all respects.
Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager
@Grades of ROM ore dispatched:
Mineral Grades
Iron ore a) Below 51%Fe ROM
b) 51% tobelow 55% Fe ROM
c) 55% tobelow 58% Fe ROM
d) 58% tobelow 60% Fe ROM
e) 60% tobelow 62% Fe ROM
f) 62% tobelow 65% Fe ROM
g) 65% andabove Fe ROM
Chromite a) Below 40%Cr2O3 ROM
b) 40% tobelow 52 % Cr2O3 ROM
c) 52% andabove Cr2O3 ROM
**Grades of minerals to be reported in the above tables are as given below. (If separate grades are not mentioned below, report the mineral name against grade):
Mineral Grades
Iron ore (i) Lumps:
  a) Below 51% Fe
  b) 51% to below 55% Fe
  c) 55% to below 58% Fe
  d) 58% to below 60% Fe
  e) 60% to below 62% Fe
  f) 62% to below 65% Fe
  g) 65% and above Fe
(ii) Fines:
  a) Below 51% Fe
  b) 51% to below 55% Fe
  c) 55% to below 58% Fe
  d) 58% to below 60% Fe
  e) 60% to below 62% Fe
  f) 62% to below 65% Fe
  g) 65% and above Fe
(iii) Concentrates
(iv) Calibrated Lump Ore (CLO)
  (Quantity already reported in Lumps should not be reportedagainst CLO)
  a) Below 62% Fe (CLO any size)
  b) 62% to below 65% Fe (5-18 mm size CLO)
  c) 62% to below 65% Fe (10-40 mm size CLO)
  d) 62% to below 65% Fe (CLO others)
  e) 65% and above Fe (5-18 mm size CLO)
  f) 65% and above Fe (10-40 mm size CLO)
  g) 65% and above Fe (CLO others)
Manganese Ore (i) Ore
  a) Below 25% Mn
  b) 25% to below 35% Mn
  c) 35% to below 46% Mn
  d) 46% and above Mn
  e) Dioxide ore
(ii) Concentrates
Bauxite (i) For use in alumina and aluminium extraction:-
  (Please also furnish the actual averages of the ore fallingwithin the following ranges of grades):
  a) Below 40% Al2O3
  b) 40% to below 45% Al2O3
  c) 45% to below 50% Al2O3
  d) 50% to below 55% Al2O3
  e) 55% to below 60% Al2O3
  f) 60% and above Al2O3
(ii) For use other than alumina and aluminium metal extraction
  a) Cement
  b) Abrasive
  c) Refractory
  d) Chemical
Chromite (i) Lumps
  a) Below 40% Cr2O3
  b) 40% to below 52 % Cr2O3
  c) 52% and above Cr2O3
(ii) Fines
  a) Below 40% Cr2O3
  b) 40% to below 52 % Cr2O3
  c) 52% and above Cr2O3
(iii) Concentrates
Asbestos a) Amphibole
b) Chrysotile
Fluorite-Fluorspar a) 80% and above CaF2
b) 70% to below 80% CaF2
c) 30% to below 70% CaF2
d) Below 30% CaF2
Graphite a) With 80% or more fixed carbon
b) With 40 % or more fixed carbon but less than 80% fixed carbon
c) With 20% or more fixed carbon but less than 40% fixed carbon
d) With less than 20% fixed carbon
Kyanite a) 40% and above Al2O3
b) Below 40% Al2O3
Limestone a) LD Grade (less than 1.5% silica content)
b) SMS
c) BF
d) Chemical
e) Cement
Rock Phosphate-Phosphorite a) Above 30% P2O5
b) Above 25% to 30% P2O5
c) Above 20% to 25% P2O5
d) Upto 20% P2O5
Form F2[See rule 45(5) (b) (ii)]For the month of ________20Monthly Return[To be used for minerals Copper, Gold, Lead, Pyrites, Tin, Tungsten and Zinc]To
(i)The Regional Controller of Mines
Indian Bureau of Mines_________Region,PIN:(Please address to Regional Controller of Mines in whose territorial jurisdiction the mines falls as notified from time to time by the Controller General, Indian Bureau of Mines under rule 62 of the Mineral Conservation and Development Rules, 1988)
(ii)The State Government
Part - I (General and Labour)
1. Details of the Mine:  
  (a) Registration number allotted byIndian Bureau of Mines(to give registration number of the Lessee- Owner)  
  (b) Mine Code(allotted by Indian Bureau of Mines )  
  (c) Name of the Mineral  
  (d) Name of Mine  
  (e) Name(s) of other mineral(s),if any, produced from the same mine  
  (f) Location of the Mine :  
    Village  
    Post Office  
    Tahsil-Taluk  
    District  
    State  
    PIN Code  
    Fax No. : E-mail :
    Phone No. : Mobile :
2. Name and address of Lessee-Owner (along with fax no. ande-mail):
    Name of Lessee-Owner  
    Address  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
3. Details of Rent- Royalty - Dead Rent- DMF -NMET amount paidin the month
  (i) Rent paid (Rs.)  
  (ii) Royalty paid (Rs.)  
  (iii) Dead Rent paid (Rs.)  
  (iv) Payment made to the DMF (Rs.)  
  (v) Payment made to the NMET (Rs.)  
4. Details on working of mine:  
  (i) Number of days the mine worked:  
  (ii) Reasons for work stoppage in the mine during themonth (due to strike, lockout, heavy rain, non-availability oflabour, transport bottleneck, lack of demand, uneconomicoperations, etc.) and the number of days of work stoppage foreach reason separately Reasons No of days
   
   
   
   
   
5. Average Daily Employment and Total Salary-Wages paid #:
Work place Direct Contract Total Salary-Wages (Rs.)
Male Female Male Female Direct Contract
Below ground            
Opencast            
Above ground            
Total            
# To include all employees exclusive to the mine and attached factory, workshop or mineral dressing plant at the mine sitePart-II (Production, Despatches and Stocks)(To be submitted separately for each mineral)(Unit of Quantity in Tonnes; indicate unit of quantity if not in tonnes)
1. Production and Stocks of ROM ore
  Opening stocks Production Closing stocks
Quantity Metal content/ grade Quantity Metal content/ grade Quantity Metal content/ grade
A. From Underground workings            
  i) From Development            
  ii) From Stoping            
B. From Opencast workings            
Total            
2. Ex-mine price of the ore produced (Rs. per unit):
3. Recoveries at Concentrator-Mill-Plant:
Opening stocks of the Ore atconcentrator-plant Ore received from the mine Ore treated
Quantity Metal contentgrade Quantity Metal contentgrade Quantity Metal contentgrade
           
           
Concentrates * Obtained Tailings Closing stocks of concentrates at theconcentrator-plant
Quantity Metal content/ grade Value (Rs.) Quantity Metal content/ grade Quantity Metal content/ grade
             
             
* In case of any leaching method adopted, give quantity recovered and grade contained separately.
4. Recovery at the Smelter-Mill-Plant:
Opening Stocks of the concentrates at thesmelter-plant Concentrates received from concentrator-plant Concentrates received from other sources(specify) Concentrates sold (if any)
Quantity Metal content/ grade Quantity Metal content/ grade Quantity Metal content/ grade Quantity Metal content/ grade
               
               
Concentrates treated Closing stocks of concentrate at theSmelter-Plant Metals(*) recovered (specify) Other by-products, if any, recovered
Quantity Metal content/ grade Quantity Metal content/ grade Quantity Grade Value (Rs.) Quantity Grade Value (Rs.)
                   
                   
                   
(*) Please give category-wise break-up viz. blister, fire refined copper, cathodes, electrolytic copper wire bars, lead ingots, zinc cathodes, zinc dross, gold, tungsten etc.
5. Sales during the month:
Metal-Product Opening stocks of Metals-Products Place of sale Metals-Products sold(@) Closing stocks of Metals-Products
Quantity Grade Quantity Grade Value (#) (.) Quantity Grade
                 
                 
Note. - (#) Please give ex-plant sale value.
(@) Please give category-wise break-up of metals and other products sold.
6. Details of deductions made from sale value for computation of Ex-mine price (Rs.-Tonne)
  Deduction claimed # Amount (in Rs.- Tonne) Remarks
a) Cost of transportation(indicate loading station and distance from mine in remarks)    
b) Loading and unloading charges    
c) Railway freight, if applicable(indicate destination and distance)    
d) Port handling charges- export duty(indicate name of port)    
e) Charges for sampling and analysis    
f) Rent for the plot at Stocking yard    
g) Other charges(specify clearly)    
  Total (a) to (g)    
# Not applicable for captive dispatches and ex-mine sales
7. Sales- Dispatches effected for Domestic Purposes and for Exports:
Grade (^) Nature of Despatch(indicate whetherDomestic Sale or Domestic Transfer or Captive consumption orExport) For Domestic Purposes For export
Registration number as allotted by the IndianBureau of Mines to the buyer ## Consignee name ## Quantity Sale value (Rs.) Country Quantity F.O.B Value (Rs.)
                 
                 
                 
                 
## To indicate separately if more than one buyer.Note. - Mine owners are required to substantiate domestic sale value-FOB value for each grade of ore quoted above with copy of invoices (not to be submitted with the return; to be produced whenever required).

8. Give reasons for increase-decrease in production-nil production, if any, during the month compared to the previous month.

a)b)c)

9. Give reasons for increase-decrease in grade wise ex-mine price, if any, during the month compared to the previous month.

a)b)c)I certify that the information furnished above is correct and complete in all respects.
Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager
Form F3[See rule 45(5) (b) (iii)]For the month of ________20Monthly Return[To be used for precious and semi-precious stones]To
(i)The Regional Controller of Mines
Indian Bureau of Mines_________Region,PIN:(Please address to Regional Controller of Mines in whose territorial jurisdiction the mines falls as notified from time to time by the Controller General, Indian Bureau of Mines under rule 62 of the Mineral Conservation and Development Rules, 1988)
(ii)The State Government
Part - I (General and Labour)
1. Details of the Mine:  
  (a) Registration number allotted byIndian Bureau of Mines(to give registration number of the Lessee- Owner)  
  (b) Mine Code(allotted by Indian Bureau of Mines )  
  (c) Name of the Mineral  
  (d) Name of Mine  
  (e) Name(s) of other mineral(s),if any, produced from the same mine  
  (f) Location of the Mine :  
    Village  
    Post Office  
    Tahsil-Taluk  
    District  
    State  
    PIN Code  
    Fax No. : E-mail :
    Phone No. : Mobile :
2. Name and address of Lessee-Owner (along with fax no. ande-mail):
    Name of Lessee-Owner  
    Address  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
3. Details of Rent- Royalty - Dead Rent- DMF -NMET amount paidin the month
  (i) Rent paid (Rs.)  
  (ii) Royalty paid (Rs.)  
  (iii) Dead Rent paid (Rs.)  
  (iv) Payment made to the DMF (Rs.)  
  (v) Payment made to the NMET (Rs.)  
4. Details on working of mine:  
  (i) Number of days the mine worked:  
  (ii) Reasons for work stoppage in the mine during themonth (due to strike, lockout, heavy rain, non-availability oflabour, transport bottleneck, lack of demand, uneconomicoperations, etc.) and the number of days of work stoppage foreach reason separately Reasons No of days
   
   
   
   
   
5. Average Daily Employment and Total Salary-Wages paid #:
Work place Direct Contract Total Salary-Wages (Rs.)
Male Female Male Female Direct Contract
Below ground            
Opencast            
Above ground            
Total            
# To include all employees exclusive to the mine and attached factory, workshop or mineral dressing plant at the mine sitePart-II (Production, Despatches and Stocks)(To be submitted separately for each mineral)

1. R.O.M production:

Category Unit of quantity Quantity
(a) Opencast workings    
(b) Underground workings    

2. Production, stocks and dispatches:-

  Gem Variety Industrial Others
Rough and uncut stones Cut and Polished Stones
No. of stones Qty @ No. of stones Qty @ No. of stones Qty @ No. of stones Qty @
A. Opening stocks                
B. Production                
  i) From Opencast Working                
  ii) From underground working                
  Total (Production)                
C. Despatches                
D. Closing Stocks                
E. Ex-mine Price (Rs.)        
@: The Unit of quantity viz. Carats-Grams-Kilogram etc., as the case may be, should be indicated under quantity.

3. Details of deductions made from sale value for computation of Ex-mine price (Rs.- Unit)

Deduction claimed # Amount (in Rs.- Unit) Remarks
a) Cost of transportation(indicate loading station and distance from mine in remarks)    
b) Loading and unloading charges    
c) Railway freight, if applicable(indicate destination and distance)    
d) Port handling charges- export duty(indicate name of port)    
e) Charges for sampling and analysis    
f) Rent for the plot at stocking yard    
g) Other charges(specify clearly)    
  Total (a) to (g)    
# Not applicable for captive dispatches and ex-mine sales

4. Sales- Dispatches effected for Domestic Purposes and for Exports:

Grade (*) Nature of Despatch(indicate whetherDomestic Sale or Domestic Transfer or Captive consumption orExport) For Domestic Purposes For export
Registration number as allotted by the IndianBureau of Mines to the buyer ## Consignee name ## Quantity Sale value (Rs.) Country Quantity F.O.B Value (Rs.)
                 
                 
                 
                 
*: To indicate rough and uncut stones, cut and polished stones, industrial, others## To indicate separately if more than one buyer.Note. - Mine owners are required to substantiate domestic sale value- FOB value for each grade of ore quoted above with copy of invoices (not to be submitted with the return; to be produced whenever required).

5. Give reasons for increase-decrease in production-nil production, if any, during the month compared to the previous month.

a)b)c)

6. Give reasons for increase-decrease in grade wise ex-mine price, if any, during the month compared to the previous month.

a)b)c)I certify that the information furnished above is correct and complete in all respects.
Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager
Form G1[See rule 45(5)(c)(i)]For the financial year 1st April, 20____ to 31st March, 20____Annual Return[To be used for minerals other than Copper, Gold, Lead, Pyrites, Tin, Tungsten, Zinc and precious and semi-precious stones]To
(i)The Regional Controller of Mines
Indian Bureau of Mines_________Region,PIN:(Please address to Regional Controller of Mines in whose territorial jurisdiction the mines falls as notified from time to time by the Controller General, Indian Bureau of Mines under rule 62 of the Mineral Conservation and Development Rules, 1988)
(ii)The State Government
1. Details of Mine:
  (a) Registration number allotted byIndian Bureau of Mines(to give registration number of the Lessee-Owner)  
  (b) Mine Code (allotted by Indian Bureau of Mines )  
  (c) Name of the Mineral  
  (d) Name of Mine  
  (e) Name(s) of other mineral(s), if any, produced from the samemine  
2. Location of the Mine :
    Village  
    Post Office  
    Tahsil-Taluk  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
3. Name and address of Lessee-Owner (along with fax no. ande-mail):
    Name of Lessee-Owner  
    Address  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
4. Registered Office of the Lessee:  
5. Director in charge :  
6. Agent :  
7. Manager :  
8. Mining Engineer in charge:  
9. Geologist in charge :  
10. Transferor (previous owner), if any, and date of transfer:  
11. Particulars of areaoperated-Lease(Furnish information on items (i) to (vi) lease-wise incase mine workings cover more than one lease)
  (i) Lease number allotted by the State Government............................................................
  (ii) Area under lease (hectares):
    Under Forest  
    Outside Forest  
    Total  
  (iii) Date of execution of mining lease deed  
  (iv) Period of lease  
  (v) Area for which surface rights are held (hectares)  
    Under Forest  
    Outside Forest  
    Total  
  (vi) Date and period of renewal (if applicable)  
  (vii) In case there is more than one mine in the same lease area,indicate name of mine and mineral produced  
12. Lease area (surface area) utilization as at the end of year(hectares): Under forest Outside forest Total
  (i) Already exploited and abandoned by opencast (O-C) mining      
  (ii) Covered under current (O-C) Workings      
  (iii) Reclaimed-rehabilitated      
  (iv) Used for waste disposal      
  (v) Occupied by plant, buildings, residential, welfare buildingsand roads      
  (vi) Used for any other purpose (specify)      
  (vii) Work done under progressive mine closure plan during the year      
13. Ownership-exploiting Agency of themine:(Public Sector-Private Sector-Joint Sector)  
Part-II (Employment and Wages)
1. Number of supervisory staff employed at the mine
  Description Wholly employed Partly employed
  (i) Graduate Mining Engineer    
  (ii) Diploma Mining Engineer    
  (iii) Geologist    
  (iv) Surveyor    
  (v) Other administrative and technical supervisory staff    
    Total:    
2. (i) Number of days the mine worked:  
  (ii) No. of shifts per day:  
  (iii) Indicate reasons for work stoppage in the mine during the year  
  (due to strike, lockout, heavy rain,non-availability of labour, transport bottleneck, lack of demand,uneconomic operations, etc.) and the number of days of workstoppage for each of the factors separately. Reasons No. of days
   
   
   

3. Employment and salary-wages paid #:

Maximum number of persons employed on any one day during theyear:(i) In workings below ground on(date).......................... (a)(number)..................(ii) In allin the mine on(date).......................... (a)(number)..................
Classification Total number ofman days worked during the year No. of daysworked during the year Average dailynumber of persons employed Total Wages -Salary for the year (Rs.)
Direct Contract Total Male Female Total
(1) 2(A) 2(B) 2(C) (3) 4(A) 4(B) 4(C) (5)
Below Ground                
Opencast                
Above Ground                
Total:                
# To include all employees exclusive to the mine and attached factory, workshop or mineral dressing plant at the mine sitePart - II A (Capital Structure)
1. Valueof Fixed Assets* (Rs. .......................................)(in respect of themine, beneficiation plant, mine work-shop, power and waterinstallation)In case thisinformation is furnished as combined information in anothermine's return please specify Mine Code-MineName:
Description At the beginning of the year(Rs.) Additions during the Year(Rs.) Sold or discarded during the year(Rs.) Depreciation during the year(Rs.) Net closing Balance(Rs.)(2+3) -(4+5) Estimated market value**(Rs.)
1 2 3 4 5 6 7
(i) Land ***            
(ii) Building:            
  Industrial            
  Residential            
(iii) Plant and Machinery including transportequipment            
(iv) Capitalised Expenditure such as pre-productionexploration, development, major overhaul and repair to machineryetc. (As prescribed under Income Tax Act)            
  Total:            
* In case the fixed assets are common to more than one mine, furnish combined information for all such mines together in any one of the mine's return. In the returns for other mines, give only a cross reference to the particular mine's return where-in the information is included.** Optional and may be furnished in respect of items (i), (ii) and (iii) if the mine owner desires.*** Including any non-recurring expenditure incurred on the acquisition of land.
2. Source of Finance (at the end of the year) :
  (i) Paid up Share Capital (Rs.)  
  (ii) Own Capital (Rs.)  
  (iii) Reserve and Surplus (All Types)(Rs.)  
  (iv) Long Term loans outstanding ()(Rs.)  
    Name of the Institution-Source Amount of Loan (Rs.) Rate of Interest
         
(#) Indicate the names of the lending institutions such as State Finance Corporation, Industrial Development and other Public Corporations, Co-operative Banks, Nationalised Banks and other sources along with the amount of loan from each source and the rate of interest at which loan has been taken.
3. Interest and Rent (Rs.)
  (i) Interest paid during the year  
  (ii) Rents (excluding surface rent) paid during the year  
Part - III (Consumption of Materials)
1. Quantity and cost of material consumed during the year
    Description Unit Quantity Value (Rs.)
  (i) Fuel
    (a) Coal Tonnes    
    (b) Diesel Oil Ltrs.    
    (c) Petrol Ltrs.    
    (d) Kerosene Ltrs.    
    (e) Gas Cu.M.    
  (ii) Lubricant
    (a) Lubricant oil Ltrs.    
    (b) Grease Kgs.    
  (iii) Electricity
    (a) Consumed Kwh    
    (b) Generated Kwh    
    (c) Sold Kwh    
  (iv) Explosives (furnish full details in Part IV)
  (v) Tyres Nos.    
  (vi) Timber and Supports
  (vii) Drill rods and kits Nos.    
  (viii) Other spares and stores
 
2. Royalty, Rents and Payments made to DMF and NMET (Rs.):
    X Paid for current year Paid towards past arrears
  (a) Royalty    
  (b) Dead rent    
  (c) Surface rent    
  (d) Payment made to DMF    
  (e) Payment made to NMET    
3. Compensation paid for felling trees during the year (Rs.)  
4. Depreciation on fixed assets (Rs.)  
5. Taxes and cesses
    X Amount in Rupees paid during the year to:
    X Central Govt. State Govt.
  (i) Sales Tax    
  (ii) Welfare cess    
  (iii) Other taxes and cesses:-
    (a) Mineral cess    
    (b) Cess on dead rent    
    (c) Others (please specify)    
6. Other expenses (Rs.):
  (i) Overheads  
  (ii) Maintenance  
  (iii) Money value of other benefits paid to workmen  
  (iv) Payment made to professional agencies  
Part - IV (Consumption of Explosives)
Licensed capacity of magazine: (specify unit separately inkg-tonne, numbers, metres) Item Unit Capacity
     
     
     
Classification of Explosives Unit Quantity consumed during the year Estimated requirement during the next year
Small dia. (upto 32 mm) Large dia. (above 32 mm) Small dia. (upto 32 mm) Large dia. (above 32 mm)
1. Gun Powder Kg.        
2. Nitrate Mixture Kg. X X X X
a. Looseammonium nitrate          
b. Ammoniumnitrate in cartridged form          
3. Nitro compound Kg.        
4. Liquid Oxygen soaked cartridges Kg.        
5. Slurry explosives(Mention different trade names) Kg.        
6. Detonators No.s X X X X
i) Ordinary          
ii)Electrical   X X X X
(a) Ordinary          
(b) Delay          
7. Fuse Mts X X X X
(a) SafetyFuse          
(b)Detonating Fuse          
8. Plastic ignition cord Mts        
9. Others (specify) (Mention the unit)        
Different sizes of soaked liquid oxygen cartridges to be reported in equivalent kg. as per manufacturer's instruction.Part - V (General Geology and Mining)(Items 2 and 3 to be submitted separately for each mineral)

1. Exploration

(i)Exploration activities during the year:
    At the beginning of the year During the year Cumulative Grid spacing-Dimension
Drilling No of holes        
Metrage        
Pitting No of pits        
Excavation (in m3)        
Trenching No of trenches        
Excavation (in m3)        
Length covered (in mtr.)        
Expenditure on exploration (Rs.)       X
(ii)Any other exploration activity during the year:

2. Reserves and Resources estimated (in tonnes).

Classification Code At the beginning of the year 1.4.20___ as perlatest approved mining plan-scheme Assessed during the year Depletion of reserves during the year Balance resources as on 31.3.20____
(1) (2) (3) (4) (5) (6)= (3+4-5)
A. Mineral Reserve
1. Proved Mineral Reserve 111        
2. Probable mineral Reserve 121        
    122        
3. Total Reserves          
B. Remaining Resources
1. Feasibility mineral Resource 211        
2. Prefeasibility mineral resource 221        
222        
3. Measured mineral resource 331        
4. Indicated mineral resource 332        
5. Inferred mineral resource 333        
6. Reconnaissance mineral resource 334        
7. Total remaining Resources          
Total (A+B)          

3. Subgrade-Mineral Reject (in tonnes)

(Information to be given in respect of mineral fractions generated and stacked- dumped below cut-off grade and above threshold value, if prescribed, having no immediate sale value)
Generation of subgrade-mineral reject (in tones) At the beginning of the year Generated during the year Disposed during the year Total stacked at the end of the year Average grade of the mineral reject generated
from unprocessed ore          
from processed ore          

4. Overburden and Waste (in m3)

(Information to be given in respect of overburden-waste and mineral fractions generated below threshold value, if prescribed)
At the beginning of the year Generated during the year Disposed in dumps during the year Backfilled during the year Total at the end of the year
         

5. Trees planted- survival rate

Description Within lease area Outside lease area
i) Number of trees planted during the year    
ii) Survival rate in percentage    
iii) Total no. of trees at the end of the year    

6. Type of Machinery. - Give the following information for the types of machinery in use such as hoist, fans, drills, loaders, excavators, dumpers, haulages, conveyors, pumps, etc.

Type of machinery Capacity of each type of machinery Unit (in which capacity is reported) No. of machinery Electrical-Non-electrical (specify) Used in opencast-underground (specify)
           

7.

(i)Details of mineral Treatment Plant, if any. - Give a brief description of the process capacity of the machinery deployed and its availability. (Submit Flow Sheet and Material Balance of the Plant separately).
(ii)Furnish following information:
Item Tonnage Average Grade
Feed:    
Concentrates-processed products : (mention name)    
       
By-products-Co-products : (mention name)    
       
Tailings:    
Part-VI (Production, Despatches and Stocks)(To be submitted separately for each mineral)(Unit of Quantity in Tonnes)

1. Type of ore produced:

(Applicable for Iron ore only; tick mark whichever is applicable)
(a)Hematite
(b)Magnetite

2. Production and Stocks of ROM ore at Mine-head

Category Opening stock Production Closing stock
(a) Open Cast workings      
(b) Underground Workings      
(c) Dump workings      

3.

(i)Grade-wise ROM ore despatches from mine head ($):
Grade of ROM @ Despatches from mine-head Ex-mine Price (Rs.)
     
($): Applicable for iron ore and chromite only. For other minerals data of dispatches to be reported in 3(ii)

3.

(ii)Grade-wise Production, Despatches, Stocks and Ex-mine prices:
Grades** Opening stock at mine-head Production Despatches from mine-head Closing stock at mine-head Ex-mine price(. - Tonne)
           
           
           
           

3.

(iii)In case the mineral is being pulverized in own factory, please give the following particulars (*):
Grade** Total quantity of mineral Pulverized(intonnes) Total quantity of pulverized mineralproduced(for each mesh size) Total Quantity of pulverized mineral sold duringthe year
Mesh size Quantity (tonne) Mesh size Quantity (tonne) Ex-factory Sale value (.)
             
             
             
             

3.

(iv)Average cost of pulverization (*) : Rs. _______ per tonne.
(*): Not applicable for Iron ore, Manganese ore, Bauxite and Chromite

4. Details of deductions made from sale value for computation of Ex-mine price (Rs. - Tonne)

Deduction claimed # Amount(in Rs. - Tonne) Remarks
a) Cost of transportation(indicate loading station and distance from mine in remarks)    
b) Loading and unloading charges    
c) Railway freight, if applicable(indicate destination and distance)    
d) Port handling charges- export duty(indicate name of port)    
e) Charges for sampling and analysis    
f) Rent for the plot at Stocking yard    
g) Other charges(specify clearly)    
Total (a) to (g)    
# Not applicable for captive dispatches and ex-mine sales

5. Sales- Despatches effected for Domestic Purposes and for Exports:

Grade (^) Nature of Despatch(indicate whether DomesticSale or Domestic Transfer or Captive consumption or Export) For Domestic Purposes For export
Registration number as allotted by the IndianBureau of Mines to the buyer## Consignee name ## Quantity Sale value (Rs.) Country Quantity F.O.B Value (Rs.)
                 
                 
                 
                 
(^): To indicate the grades of ores as mentioned below (see @ and **)## To indicate separately if more than one buyer.Note. - Mine owners are required to substantiate domestic sale value- FOB value for each grade of ore quoted above with copy of invoices (not to be submitted with the return; to be produced whenever required).

6. Give reasons for increase-decrease in production-nil production, if any, during the year compared to the previous year.

a)b)

7. Give reasons for increase-decrease in grade wise ex-mine price, if any, during the year compared to the previous year.

a)b)Part-VII Cost of ProductionCost of production per tonne of ore-mineral produced
Sl. No. Item Cost per tonne (Rs.)
(i) Direct Cost  
  (a)Exploration  
  (b) Mining  
  (c)Beneficiation (Mechanical Only)  
(ii) Over-head cost  
(iii) Depreciation  
(iv) Interest  
(v) Royalty  
(vi) Payments made to DMF  
(vii) Payments made to NMET  
(viii) Taxes  
(ix) Dead Rent  
(x) Others (specify)  
  Total  
Note. - Information given under Part VII will be kept confidential. The Government, however, will be free to utilize the information for general studies without revealing the identity of the firm.VerificationI certify that the information furnished above is correct and complete in all respects.
Place: Signature
Date: Name in full:
Designation: Owner-Agent- Mining Engineer-Manager
@Grades of ROM ore dispatched:
Mineral Grades
Iron ore a) Below 51%Fe ROM
b) 51% tobelow 55% Fe ROM
c) 55% tobelow 58% Fe ROM
d) 58% tobelow 60% Fe ROM
e) 60% tobelow 62% Fe ROM
f) 62% tobelow 65% Fe ROM
g) 65% andabove Fe ROM
Chromite a) Below 40%Cr2O3 ROM
b) 40% tobelow 52 % Cr2O3 ROM
c) 52% andabove Cr2O3 ROM
**Grades of minerals to be reported in the above tables are as given below. (If separate grades are not mentioned below, report the mineral name against grade):
Mineral Grades
Iron ore (i) Lumps:
  a) Below 51% Fe
  b) 51% to below 55% Fe
  c) 55% to below 58% Fe
  d) 58% to below 60% Fe
  e) 60% to below 62% Fe
  f) 62% to below 65% Fe
  g) 65% and above Fe
(ii) Fines:
  a) Below 51% Fe
  b) 51% to below 55% Fe
  c) 55% to below 58% Fe
  d) 58% to below 60% Fe
  e) 60% to below 62% Fe
  f) 62% to below 65% Fe
  g) 65% and above Fe
(iii) Concentrates
(iv) Calibrated Lump Ore (CLO)
  (Quantity already reported in Lumps should not be reportedagainst CLO)
  a) Below 62% Fe (CLO any size)
  b) 62% to below 65% Fe (5-18 mm size CLO)
  c) 62% to below 65% Fe (10-40 mm size CLO)
  d) 62% to below 65% Fe (CLO others)
  e) 65% and above Fe (5-18 mm size CLO)
  f) 65% and above Fe (10-40 mm size CLO)
  g) 65% and above Fe (CLO others)
Manganese Ore (i) Ore
  a) Below 25% Mn
  b) 25% to below 35% Mn
  c) 35% to below 46% Mn
  d) 46% and above Mn
  e) Dioxide ore
(ii) Concentrates
Bauxite (i) For use in alumina and aluminium extraction:-
  (Please also furnish the actual averages of the ore fallingwithin the following ranges of grades):
  a) Below 40% Al2O3
  b) 40% to below 45% Al2O3
  c) 45% to below 50% Al2O3
  d) 50% to below 55% Al2O3
  e) 55% to below 60% Al2O3
  f) 60% and above Al2O3
(ii) For use other than alumina and aluminium metal extraction
  a) Cement
  b) Abrasive
  c) Refractory
  d) Chemical
Chromite (i) Lumps
  a) Below 40% Cr2O3
  b) 40% to below 52 % Cr2O3
  c) 52% and above Cr2O3
(ii) Fines
  a) Below 40% Cr2O3
  b) 40% to below 52 % Cr2O3
  c) 52% and above Cr2O3
(iii) Concentrates
Asbestos a) Amphibole
b) Chrysotile
Fluorite-Fluorspar a) 80% and above CaF2
b) 70% to below 80% CaF2
c) 30% to below 70% CaF2
d) Below 30% CaF2
Graphite a) With 80% or more fixed carbon
b) With 40 % or more fixed carbon but less than 80% fixed carbon
c) With 20% or more fixed carbon but less than 40% fixed carbon
d) With less than 20% fixed carbon
Kyanite a) 40% and above Al2O3
b) Below 40% Al2O3
Limestone a) LD Grade (less than 1.5% silica content)
b) SMS
c) BF
d) Chemical
e) Cement
Rock Phosphate-Phosphorite a) Above 30% P2O5
b) Above 25% to 30% P2O5
c) Above 20% to 25% P2O5
d) Upto 20% P2O5
Form G2[See rule 45(5) (c)(ii)]For the financial year 1st April, 20____ to 31st March, 20____Annual Return[To be used for minerals Copper, Gold, Lead, Pyrites, Tin, Tungsten and Zinc]To
(i)The Regional Controller of Mines
Indian Bureau of Mines_________Region,PIN:(Please address to Regional Controller of Mines in whose territorial jurisdiction the mines falls as notified from time to time by the Controller General, Indian Bureau of Mines under rule 62 of the Mineral Conservation and Development Rules, 1988)
(ii)The State Government
1. Details of Mine:
  (a) Registration number allotted byIndian Bureau of Mines(to give registration number of the Lessee-Owner)  
  (b) Mine Code (allotted by Indian Bureau of Mines )  
  (c) Name of the Mineral  
  (d) Name of Mine  
  (e) Name(s) of other mineral(s), if any, produced from the samemine  
2. Location of the Mine :
    Village  
    Post Office  
    Tahsil-Taluk  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
3. Name and address of Lessee-Owner (along with fax no. ande-mail):
    Name of Lessee-Owner  
    Address  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
4. Registered Office of the Lessee:  
5. Director in charge :  
6. Agent :  
7. Manager :  
8. Mining Engineer in charge:  
9. Geologist in charge :  
10. Transferor (previous owner), if any, and date of transfer:  
11. Particulars of areaoperated-Lease(Furnish information on items (i) to (vi) lease-wise incase mine workings cover more than one lease)
  (i) Lease number allotted by the State Government............................................................
  (ii) Area under lease (hectares):
    Under Forest  
    Outside Forest  
    Total  
  (iii) Date of execution of mining lease deed  
  (iv) Period of lease  
  (v) Area for which surface rights are held (hectares)  
    Under Forest  
    Outside Forest  
    Total  
  (vi) Date and period of renewal (if applicable)  
  (vii) In case there is more than one mine in the same lease area,indicate name of mine and mineral produced  
12. Lease area (surface area) utilization as at the end of year(hectares): Under forest Outside forest Total
  (i) Already exploited and abandoned by opencast (O-C) mining      
  (ii) Covered under current (O-C) Workings      
  (iii) Reclaimed-rehabilitated      
  (iv) Used for waste disposal      
  (v) Occupied by plant, buildings, residential, welfare buildingsand roads      
  (vi) Used for any other purpose (specify)      
  (vii) Work done under progressive mine closure plan during the year      
13. Ownership-exploiting Agency of themine:(Public Sector-Private Sector-Joint Sector)  
Part-II (Employment and Wages)
1. Number of supervisory staff employed at the mine
  Description Wholly employed Partly employed
  (i) Graduate Mining Engineer    
  (ii) Diploma Mining Engineer    
  (iii) Geologist    
  (iv) Surveyor    
  (v) Other administrative and technical supervisory staff    
    Total:    
2. (i) Number of days the mine worked:  
  (ii) No. of shifts per day:  
  (iii) Indicate reasons for work stoppage in the mine during the year  
  (due to strike, lockout, heavy rain,non-availability of labour, transport bottleneck, lack of demand,uneconomic operations, etc.) and the number of days of workstoppage for each of the factors separately. Reasons No. of days
   
   
   

3. Employment and salary-wages paid #:

Maximum number of persons employed on any one day during theyear:(i) In workings below ground on(date).......................... (a)(number)..................(ii) In allin the mine on(date).......................... (a)(number)..................
Classification Total number ofman days worked during the year No. of daysworked during the year Average dailynumber of persons employed Total Wages -Salary for the year (Rs.)
Direct Contract Total Male Female Total
(1) 2(A) 2(B) 2(C) (3) 4(A) 4(B) 4(C) (5)
Below Ground                
Opencast                
Above Ground                
Total:                
# To include all employees exclusive to the mine and attached factory, workshop or mineral dressing plant at the mine sitePart - II A (Capital Structure)
1. Valueof Fixed Assets* (Rs. .......................................)(in respect of themine, beneficiation plant, mine work-shop, power and waterinstallation)In case thisinformation is furnished as combined information in anothermine's return please specify Mine Code-MineName:
Description At the beginning of the year(Rs.) Additions during the Year(Rs.) Sold or discarded during the year(Rs.) Depreciation during the year(Rs.) Net closing Balance(Rs.)(2+3) -(4+5) Estimated market value**(Rs.)
1 2 3 4 5 6 7
(i) Land ***            
(ii) Building:            
  Industrial            
  Residential            
(iii) Plant and Machinery including transportequipment            
(iv) Capitalised Expenditure such as pre-productionexploration, development, major overhaul and repair to machineryetc. (As prescribed under Income Tax Act)            
  Total:            
* In case the fixed assets are common to more than one mine, furnish combined information for all such mines together in any one of the mine's return. In the returns for other mines, give only a cross reference to the particular mine's return where-in the information is included.** Optional and may be furnished in respect of items (i), (ii) and (iii) if the mine owner desires.*** Including any non-recurring expenditure incurred on the acquisition of land.
2. Source of Finance (at the end of the year) :
  (i) Paid up Share Capital (Rs.)  
  (ii) Own Capital (Rs.)  
  (iii) Reserve and Surplus (All Types) (Rs.)  
  (iv) Long Term loans outstanding (#) (Rs.)  
    Name of the Institution-Source Amount of Loan (Rs.) Rate of Interest
         
(#) Indicate the names of the lending institutions such as State Finance Corporation, Industrial Development and other Public Corporations, Co-operative Banks, Nationalised Banks and other sources along with the amount of loan from each source and the rate of interest at which loan has been taken.
3. Interest and Rent (Rs.)
(i) Interestpaid during the year  
(ii) Rents(excluding surface rent) paid during the year  
Part-III (Consumption of Materials)
1. Quantity and cost of material consumed during the year
    Description Unit Quantity Value (Rs.)
  (i) Fuel
    (a) Coal Tonnes    
    (b) Diesel Oil Ltrs.    
    (c) Petrol Ltrs.    
    (d) Kerosene Ltrs.    
    (e) Gas Cu.M.    
  (ii) Lubricant
    (a) Lubricant oil Ltrs.    
    (b) Grease Kgs.    
  (iii) Electricity
    (a) Consumed Kwh    
    (b) Generated Kwh    
    (c) Sold Kwh    
  (iv) Explosives (furnish full details in Part IV)
  (v) Tyres Nos.    
  (vi) Timber and Supports
  (vii) Drill rods and kits Nos.    
  (viii) Other spares and stores
 
2. Royalty, Rents and Payments made to DMF and NMET (Rs.) :
  X Paid for current year Paid towards past arrears
  (a) Royalty    
  (b) Dead rent    
  (c) Surface rent    
  (d) Payment made to DMF    
  (e) Payment made to NMET    
3. Compensation paid for felling trees during the year (Rs.)  
4. Depreciation on fixed assets (Rs.)  
5. Taxes and cesses
X Amount in Rupees paid during the year to:
X Central Govt. State Govt.
  (i) Sales Tax    
  (ii) Welfare cess    
  (iii) Other taxes and cesses : -
  (a) Mineralcess    
  (b) Cess ondead rent    
  (c) Others(please specify)    
6. Other expenses (Rs.) :
  (i) Overheads  
  (ii) Maintenance  
  (iii) Money value of other benefits paid to workmen  
  (iv) Payment made to professional agencies  
Part - IV (Consumption of Explosives)
Licensed capacity of magazine: (specify unit separately inkg-tonne, numbers, metres) Item Unit Capacity
     
     
     
Classification of Explosives Unit Quantity consumed during the year Estimated requirement during the next year
Small dia. (upto 32 mm) Large dia. (above 32 mm) Small dia. (upto 32 mm) Large dia. (above 32 mm)
1. Gun Powder Kg.        
2. Nitrate Mixture Kg. X X X X
  a. Loose ammonium nitrate          
  b. Ammonium nitrate in cartridged form          
3. Nitro compound Kg.        
4. Liquid Oxygen soaked cartridges Kg.        
5. Slurry explosives(Mention different trade names) Kg.        
6. Detonators Nos. X X X X
  i) Ordinary          
  ii) Electrical   X X X X
    (a) Ordinary          
    (b) Delay          
7. Fuse Mts. X X X X
  (a) Safety Fuse          
  (b) Detonating Fuse          
8. Plastic ignition cord Mts.        
9. Others (specify) (Mention the unit)        
Different sizes of soaked liquid oxygen cartridges to be reported in equivalent kg. as per manufacturer's instruction.Part - V (General Geology and Mining)(Items 2 and 3 to be submitted separately for each mineral)

1. Exploration

(i)Exploration activities during the year:
    At the beginning of the year During the year Cumulative Grid spacing-Dimension
Drilling No of holes        
Metrage        
Pitting No. of pits        
Excavation(in m3)        
Trenching No of trenches        
Excavation(in m3)        
Length covered(in metre)        
Expenditure on exploration (Rs.)       X
(ii)Any other exploration activity during the year:

2. Reserves and Resources estimated (in tonnes).

Classification Code At the beginning of the year 1.4.20___ Assessed during the year Depletion of reserves during the year Balance resources as on 31.3.20____
(1) (2) (3) (4) (5) (6) = (3+4-5)
A. Mineral Reserve
  1. Proved Mineral Reserve 111        
  2. Probable mineral Reserve 121        
122        
  3. Total Reserves          
B. Remaining Resources
  1. Feasibility mineral Resource 211        
  2. Prefeasibility mineral resource 221        
222        
  3. Measured mineral resource 331        
  4. Indicated mineral resource 332        
  5. Inferred mineral resource 333        
  6. Reconnaissance mineral resource 334        
  7. Total remaining Resources          
Total (A+B)          

3. Subgrade-Mineral Reject (in tonnes)

(Information to be given in respect of mineral fractions generated and stacked- dumped below cut-off grade and above threshold value, if prescribed, having no immediate sale value)
At the beginning of the year Generated during the year Disposed during the year Total stacked at the end of the year Average grade of the mineral reject generated.
         

4. Overburden and Waste (in m3)

(Information to be given in respect of overburden- waste and mineral fractions generated below threshold value, if prescribed)
At the beginning of the year Generated during the year Disposed in dumps during the year Backfilled during the year Total at the end of the year
         

5. Trees planted- survival rate

Description Within lease area Outside lease area
i) Number of trees planted during the year    
ii) Survival rate in percentage    
iii) Total no. of trees at the end of the year    

6. Type of Machinery. - Give the following information for the types of machinery in use such as hoist, fans, drills, loaders, excavators, dumpers, haulages, conveyors, pumps, etc.

Type of machinery Capacity of each type of machinery Unit (in which capacity is reported) No. of machinery Electrical - Non-electrical (specify) Used in opencast-underground (specify)
           

7.

(i)Details of mineral Treatment Plant, if any. - Give a brief description of the process capacity of the machinery deployed and its availability. (Submit Flow Sheet and Material Balance of the Plant separately).
(ii)Furnish following information:
Item Tonnage Average Grade
Feed:    
Concentrates-processed products : (mention name)    
       
By-products-Co-products : (mention name)    
       
Tailings:    
Part-VI (Production, Despatches And Stocks)(To be submitted separately for each mineral)(Unit of Quantity in Tonnes; indicate unit of quantity if not in tonnes)

1. Production and Stocks of ROM ore

  Opening stocks Production Closing stocks
  Quantity Metal contentgrade Quantity Metal contentgrade Quantity Metal contentgrade
A. From Underground workings            
i) FromDevelopment            
ii) FromStoping            
B. From Opencast workings            
Total            

2. Ex-mine price of the ore produced (Rs. per unit):

3. Recoveries at Concentrator-Mill-Plant:

Opening stocks ofthe Ore at concentrator-plant Ore received from the mine Ore treated
Quantity Metal contentgrade Quantity Metal contentgrade Quantity Metal contentgrade
           
           
Concentrates * Obtained Tailings Closing stocks of concentrates at theconcentrator-plant
Quantity Metal contentgrade Value (Rs.) Quantity Metal contentgrade Quantity Metal contentgrade
             
             
*In case of any leaching method adopted, give quantity recovered and grade contained separately.

4. Recovery at the Smelter-Mill-Plant:

Opening Stocks of the concentrates at thesmelter-plant Concentrates received from concentrator-plant Concentrates received from other sources(specify) Concentrates sold (if any)
Quantity Metal contentgrade Quantity Metal contentgrade Quantity Metal contentgrade Quantity Metal contentgrade
               
               
Concentrates treated Closing stocks of concentrate at theSmelter-Plant Metals(*) recovered (specify) Other by-products, if any, recovered
Quantity Metal contentgrade Quantity Metal contentgrade Quantity Grade Value (Rs.) Quantity Grade Value (Rs.)
                   
                   
                   
(*) Please give category-wise break-up viz. blister, fire refined copper, cathodes, electrolytic copper wire bars, lead ingots, zinc cathodes, zinc dross, gold, tungsten etc.

5. Sales during the year:

Metal-Product Opening stocks of Metals-Products Place of sale Metals-Products sold(@) Closing stocks of Metals-Products
Quantity Grade Quantity Grade Value (#) (Rs.) Quantity Grade
                 
                 
                 
                 
Note. - (#) Please give ex-plant sale value.(@) Please give category-wise break-up of metals and other products sold.

6. Details of deductions made from sale value for computation of Ex-mine price (Rs.- Unit)

Deduction claimed # Amount (in Rs.- Unit) Remarks
a) Cost of transportation(indicate loading station anddistance from mine in remarks)    
b) Loading and unloading charges    
c) Railway freight, if applicable(indicate destination anddistance)    
d) Port Handling charges- export duty(indicate name of port)    
e) Charges for sampling and analysis    
f) Rent for the plot at Stocking yard    
g) Other charges(specify clearly)    
Total (a) to (g)    
# Not applicable for captive dispatches and ex-mine sales

7. Sales. - Dispatches of ore and concentrates effected for Domestic Purposes and for Exports:

Grade (*) Nature of Despatch(indicate whetherDomestic Sale or Domestic Transfer or Captive consumption orExport) For Domestic Purposes For export
Registration number as allotted by the IndianBureau of Mines to the buyer ## Consignee name ## Quantity Sale value (Rs.) Country Quantity F.O.B Value (Rs.)
                 
                 
                 
                 
## To indicate separately if more than one buyer.Note. - Mine owners are required to substantiate domestic sale value- FOB value for each grade quoted above with copy of invoices (not to be submitted with the return; to be produced whenever required).

8. Give reasons for increase-decrease in production-nil production, if any, during the year compared to the previous year.

a)b)

9. Give reasons for increase-decrease in grade wise ex-mine price, if any, during the year compared to the previous year.

a)b)Part-VII Cost of ProductionCost of production per unit of ore-mineral produced
Sl. No. Item Cost per unit (Rs.)
(i) Direct Cost  
  (a)Exploration  
  (b) Mining  
  (c)Beneficiation (Mechanical Only)  
(ii) Over-head cost  
(iii) Depreciation  
(iv) Interest  
(v) Royalty  
(vi) Payments made to DMF  
(vii) Payments made to NMET  
(viii) Taxes  
(ix) Dead Rent  
(x) Others (specify)  
  Total  
Note. - Information given under Part VII will be kept confidential. The Government, however, will be free to utilize the information for general studies without revealing the identity of the firm.VerificationI certify that the information furnished above is correct and complete in all respects.
Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager
Form G3[See rule 45(5)(c)(iii)]For the financial year 1st April, 20____ to 31st March, 20____Annual Return[To be used for precious and semi-precious stones]To
(i)The Regional Controller of Mines
Indian Bureau of Mines_________Region,PIN:(Please address to Regional Controller of Mines in whose territorial jurisdiction the mines falls as notified from time to time by the Controller General, Indian Bureau of Mines under rule 62 of the Mineral Conservation and Development Rules, 1988)
(ii)The State Government
Part - I (General)
1. Details of Mine:
  (a) Registration number allotted byIndian Bureau of Mines(to give registration number of the Lessee-Owner)  
  (b) Mine Code (allotted by Indian Bureau of Mines )  
  (c) Name of the Mineral  
  (d) Name of Mine  
  (e) Name(s) of other mineral(s), if any, produced from the samemine  
2. Location of the Mine :
    Village  
    Post Office  
    Tahsil-Taluk  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
3. Name and address of Lessee-Owner (along with fax No. ande-mail):
    Name of Lessee-Owner  
    Address  
    District  
    State  
    PIN Code  
    Fax No. : E-mail:
    Phone No. : Mobile:
4. Registered Office of the Lessee:  
5. Director in charge :  
6. Agent :  
7. Manager :  
8. Mining Engineer in-charge:  
9. Geologist in-charge :  
10. Transferor (previous owner), if any, and date of transfer:  
11. Particulars of areaoperated-Lease(Furnish information on items (i) to (vi) lease-wise incase mine workings cover more than one lease)
  (i) Lease number allotted by the State Government............................................................
  (ii) Area under lease (hectares):
    Under Forest  
    Outside Forest  
    Total  
  (iii) Date of execution of mining lease deed  
  (iv) Period of lease  
  (v) Area for which surface rights are held (hectares)  
    Under Forest  
    Outside Forest  
    Total  
  (vi) Date and period of renewal (if applicable)  
  (vii) In case there is more than one mine in the same lease area,indicate name of mine and mineral produced  
12. Lease area (surface area) utilisation as at the end of year(hectares): Under forest Outside forest Total
  (i) Already exploited and abandoned by opencast (O-C) mining      
  (ii) Covered under current (O-C) Workings      
  (iii) Reclaimed-rehabilitated      
  (iv) Used for waste disposal      
  (v) Occupied by plant, buildings, residential, welfare buildingsand roads      
  (vi) Used for any other purpose (specify)      
  (vii) Work done under progressive mine closure plan during the year      
13. Ownership-exploiting Agency ofthe mine:(Public Sector-Private Sector-Joint Sector)  
Part-II (Employment and Wages)
1. Number of supervisory staff employed at the mine
  Description Wholly employed Partly employed
  (i) Graduate Mining Engineer    
  (ii) Diploma Mining Engineer    
  (iii) Geologist    
  (iv) Surveyor    
  (v) Other administrative and technical supervisory staff    
    Total:    
2. (i) Number of days the mine worked:    
  (ii) No. of shifts per day:    
  (iii) Indicate reasons for work stoppagein the mine during the year(due to strike, lockout, heavy rain, non-availability oflabour, transport bottleneck, lack of demand, uneconomicoperations, etc.) and the number of days of work stoppage foreach of the factors separately. Reasons No. of days
   
   
   

3. Employment and salary-wages paid #:

Maximumnumber of persons employed on any one day during the year:
(i) Inworkings below ground on (date) .......................... (a)(number) ..................
(ii) In allin the mine on (date) .......................... (a) (number)..................
Classification Total number of man days worked during the year No. of days worked during the year Average daily number of persons employed Total Wages - Salary for the year (Rs.)
Direct Contract Total Male Female Total
(1) 2(A) 2(B) 2(C) (3) 4(A) 4(B) 4(C) (5)
Below Ground                
Opencast                
Above Ground                
Total:                
# To include all employees exclusive to the mine and attached factory, workshop or mineral dressing plant at the mine sitePart-II A (Capital Structure)
1. Value of Fixed Assets* (Rs........................................)
(in respect of the mine, beneficiation plant, mine work-shop,power and water installation)
In case this information is furnished as combined informationin another mine's return please specify Mine Code-Mine
Name:
Description At the beginning of the year (Rs.) Additions during the Year (Rs.) Sold or discarded during the year (Rs.) Depreciation during the year (Rs.) Net closing Balance (Rs.) (2+3)-(4+5) Estimated market value** (Rs.)
1 2 3 4 5 6 7
(i) Land***            
(ii) Building :            
Industrial            
Residential            
(iii) Plant and Machinery including transport equipment            
(iv) Capitalised Expenditure such aspre-production exploration, development, major overhaul andrepair to machinery etc. (As prescribed under Income Tax Act)            
Total:            
* In case the fixed assets are common to more than one mine, furnish combined information for all such mines together in any one of the mine's return. In the returns for other mines, give only a cross reference to the particular mine's return where-in the information is included.** Optional and may be furnished in respect of items (i), (ii) and (iii) if the mine owner desires.*** Including any non-recurring expenditure incurred on the acquisition of land.
2. Source of Finance (atthe end of the year) :
(i) Paid upShare Capital (Rs.)  
(ii) OwnCapital (Rs.)  
(iii)Reserve and Surplus (All Types) (Rs.)  
(iv) LongTerm loans outstanding (#) (Rs.)  
Name of the Institution-Source Amount of Loan (Rs.) Rate of Interest
     
(#) Indicate the names of the lending institutions such as State Finance Corporation, Industrial Development and other Public Corporations, Co-operative Banks, Nationalised Banks and other sources along with the amount of loan from each source and the rate of interest at which loan has been taken.
3. Interest and Rent (Rs.)
(i) Interestpaid during the year  
(ii) Rents(excluding surface rent) paid during the year  
Part-III (Consumption of Materials)
1. Quantity and cost ofmaterial consumed during the year
Description Unit Quantity Value (Rs.)
(i) Fuel
(a) Coal Tonnes    
(b) DieselOil Ltrs.    
(c) Petrol Ltrs.    
(d) Kerosene Ltrs.    
(e) Gas Cu.M.    
(ii) Lubricant
(a)Lubricant oil Ltrs.    
(b) Grease Kgs.    
(iii) Electricity
(a) Consumed Kwh    
(b)Generated Kwh    
(c) Sold Kwh    
(iv) Explosives (furnish full details in Part IV)
(v) Tyres Nos.    
(vi) Timber and Supports
(vii) Drill rods and kits Nos.    
(viii) Other spares and stores
 
2. Royalty, Rents and Payments made to DMF and NMET (Rs.):
X Paid for current year Paid towards past arrears
(a) Royalty    
(b) Dead rent    
(c) Surface rent    
(d) Payment made to DMF    
(e) Payment made to NMET    
3. Compensation paid forfelling trees during the year (Rs.)  
4. Depreciation on fixed assets (Rs.)  
5. Taxes and cesses
X Amount in Rupees paid during the year to:
X Central Government State Government
(i) Sales Tax    
(ii) Welfare cess    
(iii) Other taxes and cesses:-    
(a) Mineralcess    
(b) Cess ondead rent    
(c) Others(please specify)    
6. Other expenses (Rs.) :
(i)Overheads  
(ii)Maintenance  
(iii) Moneyvalue of other benefits paid to workmen  
(iv) Paymentmade to professional agencies  
Part - IV (Consumption of Explosives)
Licensed capacity of magazine: (specify unit separately inkg-tonne, numbers, metres) Item Unit Capacity
     
     
     
Classification of Explosives Unit Quantity consumed during the year Estimated requirement during the next year
Small dia. (upto 32 mm) Large dia. (above 32 mm) Small dia. (upto 32 mm) Large dia. (above 32 mm)
1. Gun Powder Kg.        
2. Nitrate Mixture Kg. X X X X
  a. Loose ammonium nitrate          
  b. Ammonium nitrate in cartridged form          
3. Nitro compound Kg.        
4. Liquid Oxygen soaked cartridges Kg.        
5. Slurry explosives(Mention different trade names) Kg.        
6. Detonators Nos. X X X X
  i) Ordinary          
  ii) Electrical   X X X X
    (a) Ordinary          
    (b) Delay          
7. Fuse Mts. X X X X
  (a) Safety Fuse          
  (b) Detonating Fuse          
8. Plastic ignition cord Mts.        
9. Others (specify) (Mention the unit)        
Different sizes of soaked liquid oxygen cartridges to be reported in equivalent kg. as per manufacturer's instruction.Part - V (General Geology and Mining)(Items 2 and 3 to be submitted separately for each mineral)

1. Exploration

(i)Exploration activities during the year:
    At the beginning of the year During the year Cumulative Grid spacing-Dimension
Drilling No of holes        
Metrage        
Pitting No. of pits        
Excavation(in m3)        
Trenching No of trenches        
Excavation(in m3)        
Length covered(in metre)        
Expenditure on exploration (Rs.)       X
(ii)Any other exploration activity during the year:

2. Reserves and Resources estimated (in tonnes).

Classification Code At the beginning of the year 1.4.20___ Assessed during the year Depletion of reserves during the year Balance resources as on 31.3.20____
(1) (2) (3) (4) (5) (6) = (3+4-5)
A. Mineral Reserve
  1. Proved Mineral Reserve 111        
  2. Probable mineral Reserve 121        
122        
  3. Total Reserves          
B. Remaining Resources
  1. Feasibility mineral Resource 211        
  2. Prefeasibility mineral resource 221        
222        
  3. Measured mineral resource 331        
  4. Indicated mineral resource 332        
  5. Inferred mineral resource 333        
  6. Reconnaissance mineral resource 334        
  7. Total remaining Resources          
Total (A+B)          

3. Subgrade-Mineral Reject (in tonnes)

(Information to be given in respect of mineral fractions generated and stacked- dumped below cut-off grade and above threshold value, if prescribed, having no immediate sale value)
At the beginning of the year Generated during the year Disposed during the year Total stacked at the end of the year Average grade of the mineral reject generated.
         

4. Overburden and Waste (in m3)

(Information to be given in respect of overburden- waste and mineral fractions generated below threshold value, if prescribed)
At the beginning of the year Generated during the year Disposed in dumps during the year Backfilled during the year Total at the end of the year
         

5. Trees planted- survival rate

Description Within lease area Outside lease area
i) Number of trees planted during the year    
ii) Survival rate in percentage    
iii) Total no. of trees at the end of the year    

6. Type of Machinery. - Give the following information for the types of machinery in use such as hoist, fans, drills, loaders, excavators, dumpers, haulages, conveyors, pumps, etc.

Type of machinery Capacity of each type of machinery Unit (in which capacity is reported) No. of machinery Electrical - Non-electrical (specify) Used in opencast-underground (specify)
           

7.

(i)Details of mineral Treatment Plant, if any. - Give a brief description of the process capacity of the machinery deployed and its availability. (Submit Flow Sheet and Material Balance of the Plant separately).
(ii)Furnish following information:
Item Tonnage Average Grade
Feed:    
Concentrates-processed products : (mention name)    
       
By-products-Co-products : (mention name)    
       
Tailings:    
Part-VI (Production, Despatches And Stocks)(To be submitted separately for each mineral)(Unit of Quantity in Tonnes; indicate unit of quantity if not in tonnes)

1. R.O.M production:

Category Unit of quantity Quantity
(a) Opencast workings    
(b) Underground workings    

2. Production, stocks and dispatches:-

  Gem Variety Industrial Others
Rough and uncut stones Cut and Polished Stones
No. of stones Qty @ No. of stones Qty @ No. of stones Qty @ No. of stones Qty @
A. Opening stocks                
B. Production                
  i) From Opencast Working                
  ii) From underground working                
  Total (Production)                
C. Despatches                
D. Closing Stocks                
E. Ex-mine Price (Rs.)        
@: The Unit of quantity viz. Carats-Grams-Kilogram etc., as the case may be, should be indicated under quantity.

3. Details of deductions made from sale value for computation of Ex-mine price (Rs.- Unit)

Deduction claimed # Amount (in Rs.- Unit) Remarks
a) Cost of transportation(indicate loading station and distance from mine in remarks)    
b) Loading and unloading charges    
c) Railway freight, if applicable(indicate destination and distance)    
d) Port handling charges- export duty(indicate name of port)    
e) Charges for sampling and analysis    
f) Rent for the plot at stocking yard    
g) Other charges(specify clearly)    
  Total (a) to (g)    
# Not applicable for captive dispatches and ex-mine sales

4. Sales- Dispatches effected for Domestic Purposes and for Exports:

Grade (*) Nature of Despatch(indicate whetherDomestic Sale or Domestic Transfer or Captive consumption orExport) For Domestic Purposes For export
Registration number as allotted by the IndianBureau of Mines to the buyer ## Consignee name ## Quantity Sale value (Rs.) Country Quantity F.O.B Value (Rs.)
                 
                 
                 
                 
*: To indicate rough and uncut stones, cut and polished stones, industrial, others## To indicate separately if more than one buyer.Note. - Mine owners are required to substantiate domestic sale value- FOB value for each grade of ore quoted above with copy of invoices (not to be submitted with the return; to be produced whenever required).

5. Give reasons for increase-decrease in production-nil production, if any, during the month compared to the previous month.

a)b)c)

6. Give reasons for increase-decrease in grade wise ex-mine price, if any, during the month compared to the previous month.

a)b)c)Part-VII Cost of ProductionCost of production per unit of ore-mineral produced
Sl. No. Item Cost per unit (Rs.)
(i) Direct Cost  
  (a)Exploration  
  (b) Mining  
  (c)Beneficiation (Mechanical Only)  
(ii) Over-head cost  
(iii) Depreciation  
(iv) Interest  
(v) Royalty  
(vi) Payments made to DMF  
(vii) Payments made to NMET  
(viii) Taxes  
(ix) Dead Rent  
(x) Others (specify)  
  Total  
Note. - Information given under Part VII will be kept confidential. The Government, however, will be free to utilize the information for general studies without revealing the identity of the firm.VerificationI certify that the information furnished above is correct and complete in all respects.
Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager
Form-H(See rule 46)(Notice of certain appointment-resignation-termination-change of address)Important Instructions for Filling the Form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, within fifteen days of new appointment or termination from employment or change in address of Agent, Mining Engineer, Geologist or Manager, by online or Email.• This should be sent to the Regional Controller in whose territorial jurisdiction the mineral concession falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.
1. IBM Registration Number {|
 
|-| 2.| Type of mineral concessionRP (o)- PL (o)- PL-cum-ML
(o)- ML (o)
|-| 3.| Unique number of R.P-PL-PL-cum-ML|
 
|-| 4.| Mining Lease Code|
 
|-| 5.| Mine Code|
 
|}
6. Name and address of the mineral Concession holder
  (Information will be system generated. Linked with Entry 3 ofForm 'K')
7. Particulars of the Mineral concession
  (Information will be system generated. Linked with Entry 4 - 5- 6 of Form 'K')
8. Location of the Mining Lease
  (Information will be system generated. Linked with Entry 4 -5-6 of Form 'K')
9. Please indicate whether notice is given in respect of:
  (a) New appointment {|
 
|-|| (b)| Resignation-termination of employment|
 
|-|| (c)| Change of address:|
 
|}
10. In case of appointment of Agent-MiningEngineer-Geologist-Manager, please indicate
  {|
Name Designation Address Qualification University-Institution from which passed E-mail Mobile No. Date of appointment
               
|}
11. If the appointment is that of a Mining Engineer or aGeologist, please indicate:
  (Please tick mark whichever is applicable)
  (i) Whether appointment is: Whole time {|
 
|-|||| Part time|
 
|}
  (ii) Names, locations and ownership ofall other mines-Prospecting Licence which he will supervise: {|
 
|}
12. In case of resignation-termination of employment ofAgent-Mining Engineer- Geologist-Manager, please indicate:
  {|
Name Designation Date of resignation-termination of employment
     
|}
  [In case the vacancy so created has been filled in, pleasefurnish the particulars of the same in columns 7 and 9(a)]
13. In case of change of address of the Lessee-Agent-MiningEngineer-Geologist-Manager, please indicate:
  {|
Name Designation Present Address Date of change of address
       
|}
Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager
Form-I(See rule 47)(Notice of sinking shafts and boreholes)Important Instructions for Filling the Form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, within fifteen days after the commencement of sinking shafts-boreholes, by online or Email.• This should be sent to the Regional Controller in whose territorial jurisdiction the mineral concession falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.
1. Type of Mineral Concession --- Mining Lease  
    Prospecting Licence  
    Prospecting License-cum-Mining Lease  
2. IBM Registration Number {|
 
|}
3. Unique IBM Concession Number Prospecting License {|
 
|-||| Prospecting License-cum-Mining Lease|
 
|}
4. Mining Lease Code {|
 
|-| 5.| Mine Code|
 
|}
6. Name of the mineral or minerals for which prospectinglicense or prospecting licensecum mining lease-mining lease hasbeen granted:
  (Information will be system generated. Linked with Entry 4 and5 of Form 'K'.)
7. Name and address of the mineral concession holder
  (Information will be system Generated. Linked with Entry 4 and5 of Form 'K'.)
8. Particulars of mineral concession
  (Information will be system generated. Linked with Entry 4 and5 of FORM 'K'.)
9. Location of the Mineral Concession
  (Information will be system generated. Linked with Entry 4 and5 of FORM 'K'.)
10. Number of shafts-boreholes intended to be sunk or extended  
  (Attach a plan on a scale not less than 1 centimetre = 40metres indicating the precise location of the shaft-borehole). _________________________
11. Purpose for which each of the shafts-boreholes is intendedto be sunk or extended _________________________
12. Type of shaft(s)-contemplated and its-their dimension(s) _________________________
13. Type of drill used and size of core to be obtained. _________________________
14. Intended depth upto which shaft-boreholes is to be extended _________________________
15. If the shaft-borehole commences from underground the depthof the level at which the shaft-borehole is sunk _________________________
16. Name and qualification of the geologist or mining engineerin charge of the operation. _________________________
17. Date of commencement of proposed shaft sinking-drillingoperation. _________________________
Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager
Form-J[See rule 48(1)](Particulars to be recorded in respect of each bore-hole-pit-shaft).
1. Type of Mineral Concession --- Mining Lease  
    Prospecting Licence  
    Prospecting License-cum-Mining Lease  
2. IBM Registration Number {|
 
|}
3. Unique IBM Concession Number Prospecting License {|
 
|-||| Prospecting License-cum-Mining Lease|
 
|}
4. Mining Lease Code {|
 
|-| 5.| Mine Code|
 
|}
6. Name of the mineral or minerals for which prospectinglicense or prospecting licensecum mining lease-mining lease hasbeen granted:
  (Information will be system generated. Linked with Entry 4 and5 of Form 'K'.)
7. Name and address of the mineral concession holder
  (Information will be system Generated. Linked with Entry 4 and5 of Form 'K'.)
8. Particulars of mineral concession
  (Information will be system generated. Linked with Entry 4 and5 of Form 'K'.)
9. Location of the Mineral Concession
  (Information will be system generated. Linked with Entry 4 and5 of Form 'K'.)
10. Type and make of the drill and size of core _____________________________
  .
11. Bore hole-pit number and its location
  (a) Reduced levels at the collar of the borehole-pit. _____________________________
  (b) Inclination and bearing of the hole _____________________________
  (c) Altitude of the formation _____________________________
12. Duration of drilling-pitting
  (a) Date of commencement _____________________________
  (b) Date of completion _____________________________
13. Total length of the bore hole-pit-shaft. _____________________________
14. Purpose of drilling-pitting-shaft : _____________________________
15. Total operating expenditure incurred (in Rs.) : _____________________________
16. Details of intersection (as given below) :
  {|
Sl. No. Run Details Size of core-pit-shaft Percentage recovery of core Lithology Analysis details (Major Radicalsa b c d) Remarks
From (in metres) To (in meters) Width (in meters) True width (in meters)
                   
|}
Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager
Form-K[See Rule 45(1)](Application for registration under Rule 45 of MCDR for undertaking mining or prospecting or reconnaissance operations, or trading or storage or end use or export of minerals)Important Instructions for Filling the Form• If there is any change after registration in any of the fields, the form may be updated accordingly and informed to the Controller General, Indian Bureau of Mines.• Application to be filed through the respective Regional Office of Indian Bureau of Mines, under whose jurisdiction the State or Union territory in which the mining or prospecting or reconnaissance operations or trading or storage or end use or export of minerals is being undertaken, falls.• The form should be digitally signed by the concerned signing authority

1. Category of applicant : (Please tick mark below)

IndividualAssociation of individualsFirmCompany registered under Companies Act.

2. Type of business-activity : (Please tick mark options given below, multiple options permitted)

ReconnaissanceProspectingMiningTrading of mineralsStorage of mineralsEnd-user of minerals (including consumption from captive mines)Export of minerals (also mention IE Code)

3. Details of the applicant:

(Please tick mark Government Company ( ) or Others ( ))
(a)In case of individual applicant (includes owner, agent, mining engineer or manager of every mine):
(i) Name Shri - Smt. (First name) - (Middle name) - (Last name)
(ii) Position in mine(please tick mark the option) OwnerAgentMining engineerManager
(iii) Address (Door number- building number- plot number)
  Block (street number - block number)
  Taluka  
  District  
  State - U.T  
  Pin code  
  E-mail  
(iv) Telephone Office :Fax :Residence :Mobile :
(v) PAN number  
(vi) AADHAR number  
(vii) Passport number  
(b)In case of association of individuals :
(i) Name of Association, or name of the Signing authority ofassociation  
(ii) Address (Door number - building number - plot number)
  Block (street number - block number)
  Taluka  
  District  
  State - U.T  
  Pin code  
  E-mail  
(iii) Telephone Office :Fax :Residence :Mobile :
(iv) Details of Associates Name PAN number Aadhar Number Citizenship Passport number
             
             
             
             
             
(v) Details of nominated owner under section 76 of the MinesAct, 1952 Name  
Designation  
Address  
Phone No. Office :Residence :Mobile :E mail :
PAN No.  
Passport No.  
(c)In case of a Firm :
(i) Name of Firm  
(ii) Address (Door number-building number-plot number)
  Block (street number - block number)
  Taluka  
  District  
  State - U.T  
  Pin code  
  E-mail  
(iii) Telephone Office :Fax :Residence :Mobile :
(iv) Details of partners in the Firm Name of partner PAN Number Aadhar Number Citizenship Passport Number
             
             
  Firm Type (Tick) Registered-Unregistered
(v) Registration number of Firm(as registered underIndian Partnership Act, 1932)  
PAN No. TIN No. TAN No.
     
(vi) Name of the State where registered  
(vii) Date of registration (dd-mm-yyyy)
(viii) Details of nominated owner under section 76 of the MinesAct, 1952 Name  
Designation  
Address  
Phone Number Office :Residence :Mobile :E mail :
PAN No.  
Passport No.  
(d)In case of a company :
(i) Name of Company  
(ii) Registered Address  
     
     
     
  State - U.T  
  Pin code  
  E-mail  
(iii) Telephone Office :
    Fax :
    Mobile :
(iv) Details of Directors in the Company Name PAN Number Aadhar Number Citizenship Passport Number
             
             
(v) Registration number of Company(as registered underCompanies Act, 2013)  
TAN No. TIN No.
   
(vi) Name of the State where registered  
(vii) Date of registration (dd-mm-yyyy)
(viii) Details of nominated owner under section 76 of the MinesAct, 1952 Name  
Designation  
Address  
Phone no Office :Residence :Mobile :E mail :
PAN No.  
Passport No.  
(e)State License Details (only for a State License Holder under section 23C of MMDR Act 1957
State License No. State Area of Business-District Date of Isssue Valid upto (dd/mm/yyyy) Issuing Authority Name of Minerals
             

4. Please give details of mines held at the time of applying for registration if any, or update the information due to any changes after registration, by the Individual-Association of Individuals - Firms or Company.

Sl. No. Name of the mine Lease Code assigned by IBM Mine code assigned by IBM
       
       
  Location of Mining Lease area Area held under ML (in ha.) Name of Minerals Date of Registration of ML Period of Lease
From To
Mine Code Village Taluka District State Toposheet number Cadastral Survey or Khasra Number Latitude (dd mm ss) Longitude (dd mm ss)          
                           

5. Please give details of prospecting licence - prospecting licence cum mining lease held at the time of applying for registration, if any, or update the information due to any changes after registration, by the Individual- Association of Individuals - Firms or Company.

Location of PL- PL cum ML area Area held under PL- PL cum ML (in ha.) Name of Minerals Date of grant Period Date of execution of license-Composite Licence
Unique Number assigned by IBM Village Taluka District State Topo-sheet number Cadastral Survey or Khasra Number Latitude (dd mm ss) Longitude (dd mm ss)          
                           

6. Please give details of reconnaissance licence held at the time of applying for registration, if any, or update the information due to any changes after registration, by the Individual- Association of Individuals - Firms or Company.

Location of RP Area held under RP (in ha) Name of Minerals Date of grant Period Date of execution of licence
Unique Number assigned by IBM Villages Talukas Districts State Toposheet number Cadastral Survey or Khasra Number Latitude (dd mm ss) Longitude (dd mm ss)          
                           

7. If engaged in mineral trading- storage and export, please give details of storage facilities owned at the time of applying for registration or update the information due to any changes after registration.

  Location(s) of area used for storage Area Ownedheld under rent (In hectres) Mineral Name Remarks
Sr. No. Village Taluka District State Latitude (dd mm ss) Longitude (dd mm ss)      
                   

8. If engaged in production or manufacturing through a mineral based industry, please give details of mineral consumption or update the information due to any changes after registration

Sr. No. Location(s) of plant where mineral is used Name of the plant Mineral consumed Average consumption per year Remarks
  Village Taluka District State Latitude (dd mm ss) Longitude (dd mm ss)        
                     
VerificationI, --------------------------S-o - D-o - W-o--------------------- age ------ occupation-------------- resident of --------------------- village-town-city post office--------------- police station ----------------- taluka---------------- district---------------------- state- ---------------- certify that the information furnished above is complete and correct in all respects.
Place: Signature
Date: Name in full:
Not to be filled by the applicant(For internal use of the Indian Bureau of Mines)
Registration Number assigned by IBM: {|
 
|}Form - L[See rule 45(6)(a)]For the month of ________20Monthly ReturnImportant Instructions For Filling The Form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, before the tenth day of every month in respect of the preceding month, through online.• This should be sent to the Regional Controller in whose territorial jurisdiction the mineral concession falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.• Quantity to be reported in tonnes. If not please specify the unit.• Value to be reported in rupees only.• Registration number means the registration number allotted by Indian Bureau of Mines to the lessee-owner or to a trader- stockist - end-use mineral based industry - exporter.• Ore grade for various minerals, as given in the form, to be strictly used while reporting.

1. General Particulars

Registration No (allotted by IBM)  
Name and Address  
Plant Name-Storage location, if available  
Latitude and Longitude  
Name of activity(s) reported(Tick whichever is-are applicable) (a) Trading  
(b) Export  
(c) End-use  
(d) Storage  

2. Details of the Activity

(Quantity to be reported in tonnes. If not please specify the unit)
(a)Trading Activity
Mineral-Ore Grade of mineral-ore # Opening stock Ore purchased during the month (within thecountry) Ore imported during the month Ore dispatched during the month Closing stock
    Quantity Registration number as allotted by the IndianBureau of Mines to the supplier (to indicate separately if morethan one supplier) Quantity Value (in * ) Country Quantity Value (in * ) Registration number as allotted by the IndianBureau of Mines to the buyer (to indicate separately if more thanone buyer) Quantity Value (in * ) Quantity
                         
                         
(b)Export of ore
Mineral-Ore Grade of mineral-ore # Opening stock Ore procured during the month for export (fromwithin the country) Ore imported during the month Ore exported during the month Closing stock
    Quantity Registration number as allotted by the IndianBureau of Mines to the supplier (to indicate separately if morethan one supplier) Quantity Value (in Rs.) Country Quantity Value (in Rs.) Country Quantity Value (in Rs.) Quantity
                         
                         
(c)End-use mineral based activity
Mineral-Ore Grade of mineral-ore # Opening stock Ore procured during the month (within thecountry) Ore imported during the month Ore consumed during the month Ore dispatched during the month Closing stock
    Quantity Registration number as allotted by the IndianBureau of Mines to the supplier (to indicate separately if morethan one supplier) Quantity Value (in Rs.) Country Quantity Value (in Rs.) Quantity Value (in Rs.) Registration number as allotted by the IndianBureau of Mines to the buyer (to indicate separately if more thanone buyer) Quantity Value (in Rs.) Quantity
                             
(d)Storage Activity
Mineral-Ore Grade of mineral-ore # Opening stock Ore received during the month (within thecountry) Ore imported during the month Ore dispatched during the month Closing stock
    Quantity Registration number as allotted by the IndianBureau of Mines to the supplier (to indicate separately if morethan one supplier) Quantity Value (in Rs.) Country Quantity Value (in Rs.) Registration number as allotted by the IndianBureau of Mines to the person-company to whom ore dispatched (toindicate separately if more than one person-company) Quantity Value (in Rs.) Quantity
                         
VerificationI, _____________________S-o - D-o - W-o_________________ age ____ occupation_________________ resident of ________________ village-town-city post office _________ police station ____________ taluka ____________ district_______________ state ___________certify that the information furnished above is complete and correct in all respects.
Place: Signature
Date: Name in full:
# Grades of minerals to be reported in the above tables are as given below. (If separate grades are not mentioned below, report the mineral name against grade):
Mineral Grades
Iron ore (i) Lumps:
a) Below 51%Fe
b) 51% tobelow 55% Fe
c) 55% tobelow 58% Fe
d) 58% tobelow 60% Fe
e) 60% tobelow 62% Fe
f) 62% tobelow 65% Fe
g) 65% andabove Fe
(ii) Fines:
a) Below 51%Fe
b) 51% tobelow 55% Fe
c) 55% tobelow 58% Fe
d) 58% tobelow 60% Fe
e) 60% tobelow 62% Fe
f) 62% tobelow 65% Fe
g) 65% andabove Fe
(iii) Concentrates
(iv) Calibrated Lump Ore (CLO)(Quantity already reported in Lumps should not be reportedagainst CLO)
a) Below 62%Fe (CLO any size)
b) 62% tobelow 65% Fe (5-18 mm size CLO)
c) 62% tobelow 65% Fe (10-40 mm size CLO)
d) 62% tobelow 65% Fe (CLO others)
e) 65% andabove Fe (5-18 mm size CLO)
f) 65% andabove Fe (10-40 mm size CLO)
g) 65% andabove Fe (CLO others)
(v) ROM ore
a) Below 51%Fe
b) 51% tobelow 55% Fe
c) 55% tobelow 58% Fe
d) 58% tobelow 60% Fe
e) 60% tobelow 62% Fe
f) 62% tobelow 65% Fe
g) 65% andabove Fe
Manganese Ore (i) Ore
a) Below 25%Mn
b) 25% tobelow 35% Mn
c) 35% tobelow 46% Mn
d) 46% andabove Mn
e) Dioxideore
(ii) Concentrates
Bauxite (i) For use in alumina and aluminium extraction:-
a) Below 40%Al2O3
b) 40% tobelow 45% Al2O3
c) 45% tobelow 50% Al2O3
d) 50% tobelow 55% Al2O3
e) 55% tobelow 60% Al2O3
f) 60% andabove Al2O3
(ii) For use other than alumina and aluminium metalextraction
a) Cement
b) Abrasive
c)Refractory
d) Chemical
Chromite (i) Lumps
a) Below 40%Cr2O3
b) 40% tobelow 52 % Cr2O3
c) 52% andabove Cr2O3
(ii) Fines
a) Below 40%Cr2O3
b) 40% tobelow 52 % Cr2O3
c) 52% andabove Cr2O3
(iii) Concentrates
(iv) ROM ore
a) Below 40%Cr2O3
b) 40% tobelow 52 % Cr2O3
c) 52% andabove Cr2O3
Asbestos a) Amphibole
b) Chrysotile
Fluorite-Fluorspar a) 80% and above CaF2
b) 70% to below 80% CaF2
c) 30% to below 70% CaF2
d) Below 30% CaF2
Graphite a) With 80% or more fixed carbon
b) With 40 % or more fixed carbon but less than 80% fixedcarbon
c) With 20% or more fixed carbon but less than 40% fixedcarbon
d) With less than 20% fixed carbon
Kyanite a) 40% and above Al2O3
b) Below 40% Al2O3
Limestone a) LD Grade (less than 1.5% silica content)
b) SMS
c) BF
d) Chemical
e) Cement
Rock Phosphate-Phosphorite a) Above 30% P2O5
Above 25% to30% P2O5
Above 20% to25% P2O5
Upto 20% P2O5
Precious and semiprecious stones a) Rough and uncut stones
b) Cut and polished stones
c) Industrial
d) Others
Form-M[See rule 45(6)(b)]For the financial year 1st April, 20____ to 31st March, 20____Annual ReturnImportant Instructions for Filling the Form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, before the first day of July of each year for the preceding financial year, through online.• This should be sent to the Regional Controller in whose territorial jurisdiction the mineral concession falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.• Quantity to be reported in tonnes. If not please specify the unit.• Value to be reported in rupees only.• Registration number means the registration number allotted by Indian Bureau of Mines to the lessee-owner or to a trader- stockist - end-use mineral based industry - exporter.• Ore grade for various minerals, as given in the form, to be strictly used while reporting.• Item 5 related to raw materials consumed may be filled up by all end use industry and iron and steel industry also

1. General Particulars

Registration No (allotted by IBM)  
Name and Address  
Plant Name-Storage location, if available  
Latitude and Longitude  
Name of activity(s) reported(Tick whichever is-are applicable) (a) Trading  
(b) Export  
(c) End-use  
(d) Storage  

2. Details of the Activity

(Quantity to be reported in tonnes. If not please specify the unit)
(a)Trading Activity
Mineral-Ore Grade of mineral-ore # Opening stock Ore purchased during the month (within thecountry) Ore imported during the month Ore dispatched during the month Closing stock
    Quantity Registration number as allotted by the IndianBureau of Mines to the supplier (to indicate separately if morethan one supplier) Quantity Value (in * ) Country Quantity Value (in * ) Registration number as allotted by the IndianBureau of Mines to the buyer (to indicate separately if more thanone buyer) Quantity Value (in * ) Quantity
                         
                         
(b)Export of ore
Mineral-Ore Grade of mineral-ore # Opening stock Ore procured during the month for export (fromwithin the country) Ore imported during the month Ore exported during the month Closing stock
    Quantity Registration number as allotted by the IndianBureau of Mines to the supplier (to indicate separately if morethan one supplier) Quantity Value (in Rs.) Country Quantity Value (in Rs.) Country Quantity Value (in Rs.) Quantity
                         
                         
(c)End-use mineral based activity
Mineral-Ore Grade of mineral-ore # Opening stock Ore procured during the month (within thecountry) Ore imported during the month Ore consumed during the month Ore dispatched during the month Closing stock
    Quantity Registration number as allotted by the IndianBureau of Mines to the supplier (to indicate separately if morethan one supplier) Quantity Value (in Rs.) Country Quantity Value (in Rs.) Quantity Value (in Rs.) Registration number as allotted by the IndianBureau of Mines to the buyer (to indicate separately if more thanone buyer) Quantity Value (in Rs.) Quantity
                             
(d)Storage Activity
Mineral-Ore Grade of mineral-ore # Opening stock Ore received during the month (within thecountry) Ore imported during the month Ore dispatched during the month Closing stock
    Quantity Registration number as allotted by the IndianBureau of Mines to the supplier (to indicate separately if morethan one supplier) Quantity Value (in Rs.) Country Quantity Value (in Rs.) Registration number as allotted by the IndianBureau of Mines to the person-company to whom ore dispatched (toindicate separately if more than one person-company) Quantity Value (in Rs.) Quantity
                         
Note. - (a) Only end-use mineral based industry to respond to section 3 to 6
(b)Information to be given separately for each industry and each unit

3. Information regarding end-use mineral based industries (other than iron and steel industry)

(i) Name of Industry :   Name of Plant:  
(ii) (a) State: (b) District :   (c) Location :
(iii) Details on products manufactured with their capacities andproduction :
Products Annual installed capacity during the year(intonnes) Production (in tonnes)
Previous financial year Present financial year
(1) (2) (3) (4)
Finished Products      
i)      
ii)      
Intermediate Products      
i)      
ii)      
By-Products      
i)      
ii)      
Expansion programme undertaken and progress made during the year :
(iv)Expansion programme - Plan envisaged for future :
(v)Research and Development programme carried out during the year (give details) :

4. Information Regarding Iron and Steel Industry

(i) Name of Plant :
(ii) (a) State: (b) District : (c) Location :
(iii) Products manufactured with their capacities andproduction :
Products Installed capacity(in tonnes) Production (in tonnes) Remarks
Previous financial year Present financial year
(a) Sinteri) Self fluxingii) Ordinary        
(b) Pellets        
(c) Coali) Clean coalii) Coke(own production)        
(d) Pig ironi) Hot metal (total)ii) Hot metal for own consumption.iii) Pigiron for sale        
(e) Sponge Iron        
(f) Hot Briquetted Iron        
(g) Steeli) Liquid Steel- Crude Steelii) Total Saleable Steela) Semi-finished Steelb) FinishedSteel        
(h) Tin plates        
(i) Sulphuric acid        
(j) Refractories-bricks        
(k) Fertilizers        
(l) Any other product-by-product        
Coke purchased (in tonnes) previous year   present year  
(iv)Expansion programme undertaken and progress made during the year:
(v)Expansion programme -Plan envisaged for future:
(vi)Research and Development programme carried out during the year (give details):

5. Details of raw materials consumed in production {including Electricity (in KWh), Coal and Petroleum products}

Raw Material Actual Consumption* Estimated Requirement*
Mineral-Ore -Metal -Ferro -alloy Physical Specification Chemical Specification Previous financial year Present financial year
Indigenous Imported Indigenous Imported Next financial year Next to Next financial year
(1) (2) (3) (4) (5)
                 
                 
* Quantity to be reported in tonnes. If not please specify the unit.

6. Source of supply

Type @ Mineral -Ore -Metal -Ferro -alloy Indigenous Imported
Name and address of supplier Source of supply(mine or area) Indicate the distance of mineral to plant (in km) Transportation cost per unit by Rail-Road Quantity* Price per unit at factory site(in Rs.) Name and complete address of supplier (countrywise) Quantity purchased * Cost per unit at factory site(in Rs.)
Mine Code District Mode Cost per unit(in Rs.) Address Country
                           
                           
@ Indigenous- Imported; * Quantity to be reported in tonnes. If not please specify the unit.VerificationI, _____________________S-o - D-o - W-o_________________ age ____ occupation_________________ resident of ________________ village-town-city post office _________ police station ____________ taluka ____________ district_______________ state ___________certify that the information furnished above is complete and correct in all respects.
Place: Signature
Date: Name in full:
# Grades of minerals to be reported in the above tables are as given below. (If separate grades are not mentioned below, report the mineral name against grade):
Mineral Grades
Iron ore (i) Lumps:
a) Below 51%Fe
b) 51% tobelow 55% Fe
c) 55% tobelow 58% Fe
d) 58% tobelow 60% Fe
e) 60% tobelow 62% Fe
f) 62% tobelow 65% Fe
g) 65% andabove Fe
(ii) Fines:
a) Below 51%Fe
b) 51% tobelow 55% Fe
c) 55% tobelow 58% Fe
d) 58% tobelow 60% Fe
e) 60% tobelow 62% Fe
f) 62% tobelow 65% Fe
g) 65% andabove Fe
(iii) Concentrates
(iv) Calibrated Lump Ore (CLO)(Quantity already reported in Lumps should not be reportedagainst CLO)
a) Below 62%Fe (CLO any size)
b) 62% tobelow 65% Fe (5-18 mm size CLO)
c) 62% tobelow 65% Fe (10-40 mm size CLO)
d) 62% tobelow 65% Fe (CLO others)
e) 65% andabove Fe (5-18 mm size CLO)
f) 65% andabove Fe (10-40 mm size CLO)
g) 65% andabove Fe (CLO others)
(v) ROM ore
a) Below 51%Fe
b) 51% tobelow 55% Fe
c) 55% tobelow 58% Fe
d) 58% tobelow 60% Fe
e) 60% tobelow 62% Fe
f) 62% tobelow 65% Fe
g) 65% andabove Fe
Manganese Ore (i) Ore
a) Below 25%Mn
b) 25% tobelow 35% Mn
c) 35% tobelow 46% Mn
d) 46% andabove Mn
e) Dioxideore
(ii) Concentrates
Bauxite (i) For use in alumina and aluminium extraction:-
a) Below 40%Al2O3
b) 40% tobelow 45% Al2O3
c) 45% tobelow 50% Al2O3
d) 50% tobelow 55% Al2O3
e) 55% tobelow 60% Al2O3
f) 60% andabove Al2O3
(ii) For use other than alumina and aluminium metalextraction
a) Cement
b) Abrasive
c)Refractory
d) Chemical
Chromite (i) Lumps
a) Below 40%Cr2O3
b) 40% tobelow 52 % Cr2O3
c) 52% andabove Cr2O3
(ii) Fines
a) Below 40%Cr2O3
b) 40% tobelow 52 % Cr2O3
c) 52% andabove Cr2O3
(iii) Concentrates
(iv) ROM ore
a) Below 40%Cr2O3
b) 40% tobelow 52 % Cr2O3
c) 52% andabove Cr2O3
Asbestos a) Amphibole
b) Chrysotile
Fluorite-Fluorspar a) 80% and above CaF2
b) 70% to below 80% CaF2
c) 30% to below 70% CaF2
d) Below 30% CaF2
Graphite a) With 80% or more fixed carbon
b) With 40 % or more fixed carbon but less than 80% fixedcarbon
c) With 20% or more fixed carbon but less than 40% fixedcarbon
d) With less than 20% fixed carbon
Kyanite a) 40% and above Al2O3
b) Below 40% Al2O3
Limestone a) LD Grade (less than 1.5% silica content)
b) SMS
c) BF
d) Chemical
e) Cement
Rock Phosphate-Phosphorite a) Above 30% P2O5
b) Above 25% to 30% P2O5
c) Above 20% to 25% P2O5
d) Upto 20% P2O5
Precious and semiprecious stones a) Rough and uncut stones
b) Cut and polished stones
c) Industrial
d) Others.
Form-N(See Rule 50)(Notice of transfer of Prospecting License cum Mining Lease or Mining Lease)Important Instructions for filling the form• This Form, duly filled in must reach the concerned authorities as prescribed within the rule, within thirty days of the date of such transfer, by online or Email.• This should be sent to the Regional Controller in whose territorial jurisdiction the mineral concession falls as notified from time to time by the Controller General, Indian Bureau of Mines, under rule 66 of the Mineral Conservation Development Rules, 2016.• The form should be digitally signed by the concerned person.
1. Type of Mineral Concession --- Mining Lease  
    Prospecting License-cum-Mining Lease  
2. IBM Registration Number {|
 
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3. Unique IBM Concession Number of Prospecting License-cum-Mining Lease
  (Field will be disabled if the case is that of ML) {|
 
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4. Mining Lease Code {|
 
|-| 5.| Mine Code|
 
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6. Name of the mineral or minerals for which prospectinglicense or prospecting licensecum mining lease-mining lease hasbeen granted:
  (Information will be system generated. Linked with Entry 4 and5 of Form 'K'.)
7. Name and address of the mineral concession holder
  (Information will be system Generated. Linked with Entry 4 and5 of Form 'K'.)
8. Particulars of mineral concession
  (Information will be system generated. Linked with Entry 4 and5 of Form 'K'.)
9. Location of the Mineral Concession
  (Information will be system generated. Linked with Entry 4 and5 of Form 'K'.)
10. Name and address of the Transferee or Assignee
  {|
Name Address Email PAN number Aadhar number Passport number Mobile number
             
             
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11. Letter number and date of transfer order issued by StateGovernment {|
 
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Place: Signature
Date: Name in full:
  Designation: Owner-Agent-MiningEngineer-Manager