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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(4) in Gujarat Minor Mineral Concession Rules, 2017

(4)For the purposes of preparation of a mining plan, the successful bidder may, upon a written request in Form I, be granted a limited prospecting permit to conduct prospecting operations. The purpose of such limited exploration shall be strictly to gather information and data for the purposes of preparing a mining plan. Any minerals won during such exploration shall be handed over to the Government, free of cost:Provided that the successful bidder may retain the core recovered during the prospecting operations.The prospecting permit shall be granted in the format specified in Form J.