Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 13 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules

13.

Quarrying on reserved and unreserved lands shall be regulated in accordance with the following provisions, namely:-
(i)The Government possess the full right to mines and minerals in all reserved and unreserved lands as defined in rule 3.
(ii)In reserved lands, the public may be allowed to quarry subject to the following conditions, namely:-
(a)that such quarrying shall not injure any trees growth;
(b)that it may be prohibited in any area for any special reason; and
(c)that in the case of rough stone, chiselled stones, metal and gravel, earth and turf, sand fit for mortar and filling trenches, they shall be subject to the seigniorage fees.
Districts Rough stone Chiselled stone Metal and Graval Earth and turf Samdfit for mortar per 100 cft or 2.8 cubicmetres Sandfit for trenches per 100 cft. or 2.8 cubicmetres
  Per 100 cft. Or 2.8 cubic metres Per cart load of 10 cft. or 2.8 cubic metres Per 100 cft or 2.8 cubic metres Per cort load or 10 cft. or 2.8 cubic Per 100 cft or 2.8 cudic metres Per cort load of 12.5 cft. or 350 cubic-metres Per 100 cft. or 2.8 cubic metres Per cort load of 20 cft. or 500 cubicdecimetres
1 2 3 4 5 6 7 8 9 10 11
1. Chingleput - - - - - - - - -  
2. North Arcot - - - - - - - - -  
3. Salem 2.5 5 5 0.5 1.2 0.15 0.75 0.15 2.5 1.5
3-A. Dharmapuri - - - - - - - - -  
4. Coimbattore - - - - - - - - -  
5. Nilgiris - - - - - - - - -  
6. Thanjavur - - - - - - - - -  
7. Madurai - - - - - - - - -  
8. Ramanathapu - - - - - - - - -  
9. Tirunelveli (including Shencottah taluk) - - - - - - - - -  
9-A. Kanyakumari - - - - - - - - -  
10. South Arcot 5 0.5 7.5 0.75 2 0.25 1.25 0.25 2.5 1.5
11. Tiruchirappalli 5 0.5 10 1 2 0.25 1.25 0.25 2.5 1.5
Note. - Provided that for limestone used for lime burning and earth used for brick, making in all the districts, double the rates of seigniorage fee for rough stone and earth respectively shall be charged.
(iii)In unreserved waste lands, the public may be allowed to quarry free for bona fide domestic or agricultural purposes, without obtaining permits for quarrying. Quarrying for other than bona fide domestic or agricultural purposes shall only be allowed with the previous permission of the Tahsildar and subject to the payment of seigniorage fees at the rates specified in the proceeding clause. The permits shall be checked and recovered by the Revenue Inspectors and Village Officers. Breaches of the rules shall be dealt with by prosecutions under rule 15; but in cases in which prosecution does not seem called for; seigniorage fees shall be charged at double the rates specified in the proceeding clause.
Quarrying and the removal of sand from river beds may be allowed free of charge in the case of departments of Governments, local boards and municipalities or contractors employed by them provided that the products removed are required and used solely for bona fide public purposes and not for sale or commercial profit, and provided also that the quarrying or removal shall only be allowed with the previous permission of the Revenue Divisional Officer and subject to the general conditions prescribed by the Collector. If the Revenue Divisional Officer considers that in any case special conditions should be imposed, be shall report the case for the orders of the Collector.The privilege of free removal may be extended to other public bodies subject to the same restrictions and subject to the further restriction that the operations shall be conducted under the direct supervision of the establishments of those bodies and not by contractors employed by them. In all other cases seigniorage fees at the rates specified in the preceding clause shall be charged.The Collector is empowered to close any quarry, or to reserve it for any particular department or local body, or to prohibit or regulate quarrying in such manner as he thinks fit and he may require as a condition of permitting quarrying that the land shall after the conclusion of the operations, be restored to a state fit for cultivation.Where a local body desires that the exclusive right of quarrying in any land should be reserved for it, the land will, as a rule, be leased to the local body, subject to the payment of the ordinary assessment.