Section 2 in Rules Framed Under Section 63(E) of the Tamil Nadu Forest Act, 1882 to Regulate Quarrying Minor Minerals and Mining of Major Minerals in Reserved Forests
2.
Every application for a lease to quarry minor minerals in any such land by a person not being an alien shall be made to the Collector of the district in which the land with respect to which the lease is required is situated. The Collector shall consult the District Forest Officer concerned in case the land is under the control of the Forest Department and the Panchayat concerned in case the land is under the management of the Forest Panchayat. If the District Forest Officer or the panchayat, as the case maybe, has no objection to the lease being granted, the Collector shall submit proposals for the grant of the lease to [The Board of Revenue] [The Board of Revenue ms abolished by Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G O. Ms. No. 2675, Revenue, dated the 1st December 1980.]. The Board of Revenue may sanction the lease, but such sanction shall be subject to the condition that the lessee pays both the ordinary assessment and the seigniorage fee which the Government of Tamil Nadu may fix for the mineral in question. The lease shall be in the form printed as Appendix XII in Chapter VIII of the Tamil Nadu Mining Manual.
