Section 33 in Rajasthan Minor Mineral Concession Rules, 2017
33. Role of Forest Department.
(1)The significant mineral laying under forest shall be explored by the department or any government entity or through outsourcing to develop the mineral resource as per the guidelines of the Ministry of Environment, Forest and Climate Change.(2)Forest Department shall verify the forest boundary marked on GT sheets and shall update the status from time to time and shall also integrate their digital GT sheets with that of the department online system.(3)The land status report from the Forest Department shall not be required where any area is at a distance beyond five hundred meters from the marked forest boundary on verified or integrated GT sheets.(4)The forest officials shall take necessary action under forest laws against any illegal mining in forest land.
