Section 14 in The Mines and Minerals (Development and Regulation) Amendment Act, 2023
14. Amendment of section 13.
In section 13 of the principal Act, in sub-section (2),—(i)clause (ac) shall be omitted;(ii)in clause (qqg), for the words, figures and letters "mining lease or composite licence under section 10B, 11, 11A, 11B", the words, figures and letters "mineral concession under section 10B, 10BA, 11, 11A, 11B, 11D" shall be substituted;(iii)after clause (v), the following clauses shall be inserted, namely:—"(va) the manner of notifying the areas for grant of exploration licence under sub-section (4) of section 10BA;(vb)the manner of granting exploration licence to the preferred bidder under the proviso to sub-section (7) of section 10BA;(vc)the manner of conducting auction for grant of exploration licence, the terms and conditions thereof, the bidding parameters for selection, the share payable to the holder, the period for payment and other conditions under sub-section (9) of section 10BA;(vd)the manner of submitting geological report under sub-section (12) of section 10BA;(ve)the amount to be paid and the manner of payment under the proviso to sub-section (14) of section 10BA;";(iv)after clause (x), the following clauses shall be inserted, namely:—"(xa) the terms and conditions and the manner of selecting a preferred bidder under sub-section (1) of section 11D;(xb)the manner of granting a mining lease or composite licence to a preferred bidder under sub-section (2) of section 11D;".
