Section 12A(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)A holder of a mining lease or a composite licence granted in accordance with the procedure laid down in section 10B or section 11 may, with the previous approval of the State Government, transfer his mining lease or composite licence, as the case may be, in such manner as may be prescribed by the Central Government, to any person eligible to hold such mining lease or exploration licence in accordance with the provisions of this Act and the rules made thereunder.(a)for the words, figures and letter, “section 10B or section 11”, the words “this Act” shall be substituted;(b)the following proviso shall be inserted, namely:-— “Provided that the transferee of mining lease shall not be required to pay the amount or transfer charges referred to in sub-section (6), as it stood prior to the commencement of the Mines and Minerals (Development and Regulation)Amendment Act, 2021, after such commencement but no refund shall be made of the charges already paid.”;
