6A. [ Quarry Lease and Prospecting Licence for the mineral specified in Schedule V. [Added by Notification dated 13.2.2018, published in M.P. Government Gazette dated 13.2.2018, Extraordinary, pages 216(5) to 216(11) (w.e.f. 23.3.1996).]
(1)Mineral concession of the minerals specified in Schedule V, excluding the cases specified in sub-rule (2), shall be allotted by auction as prescribed.(2)Disposal of cases of minerals specified in Schedule V, shall be made as follows, namely :-(a)Where before the date 12-1-2015, the reconnaissance Permit or Prospecting License being granted for these minerals has been executed, the permit holder or the licensee as the case may be, having obtained prospecting License, shall have a right for obtaining prospecting license for a quarry lease or quarry lease, in respect of that mineral in that land if the State Government is satisfied that the permit holder or the licensee, as the case may be,-(i)has undertaken reconnaissance operations or prospecting operations, as the case may be, to establish the existence of mineral in that land, under United Nation Framework Classification (UNFC) minimum category 334 in permit, or minimum category 332 in license;(ii)has not committed any breach of the terms and conditions of the then prevailing Mineral Concession Rules, 1960 or other applicable rules;(iii)has not become ineligible under the provisions of the Act, as major mineral before or on the date 12-1-2015;(iv)a Permit Holder or Licensee, as the case may be,-(a)whose, period of reconnaissance permit or prospecting license has been expired prior to the date 10-5-2014, but they have not submitted application of prospecting license or mining lease, as the case may be, by 10-5-2014 such permit holder or licensee shall be deemed to be ineligible for filing application;(b)has not failed to submit application of prospecting license or quarry lease, as the case may be, within the period of three months from the date of notification, whose reconnaissance permit or prospecting license period has expired after date 10-5-2014 till the date of publication of this notification;(c)who has submitted application for prospecting license or mining lease upto date of 9-2-2015;(d)applicant whose period of reconnaissance permit or prospecting license, as the case may be, has expired after the date of publication of notification and has not failed to submit application within the period of three month.(e)After the compliance of conditions prescribed in letter of intent issued by the State Government for mining lease on date 12-1-2015 or prior to it, quarry lease shall be sanctioned till the date 31-7-2019. After this date, such all applications shall deem to be ineligible.(3)such applicant by whom the application for mining lease has been submitted under item (c) of sub-clause (iv) of clause (a) of sub-rule (2) and found eligible under sub-clause (i), (ii) and (iii) of clause (a) of sub-rule (2) the State Government shall issue letter of intent in favour to grant quarry lease. After compliance of conditions prescribed in Letter of Intent, the sanction order for the quarry lease shall be issued.(4)Application for quarry lease under item (b) or item (d) of sub-clause (iv) of clause (a) of sub-rule (2) shall be submitted in Form-I and if found eligible under sub-clause (i), (ii) and (iii) of clause (a) of sub-rule (2) the State Government shall issue letter of intent to grant quarry lease in favour of the applicant. After compliance of conditions prescribed in letter of Intent, the sanction order for the quarry lease shall be issued.(5)Such applicant, by whom the application for prospecting license has been submitted under item (c) of sub-clause (iv) of clause (a) of sub-rule (2) and if it is found eligible under sub-clause (i). (ii) and (iii) of clause (a) of sub-rule (2), the State Government shall issue sanction order for the prospecting licence.(6)The application for prospecting license under item (b) or (d) of subclause (4) of clause (a) of sub-rule (2) shall be submitted in Form-XX II (a) and if it is found eligible under sub-clause (i), (ii) and (iii) of clause (a) of sub-rule (2), the State Government, shall issue sanction order for the prospecting licence in favour of the applicant.(7)(a)For an applicant in whose favour prospecting licence was sanctioned prior to the date 12-1-2015, and the application of its renewal under the provisions of Mineral Concession Rules, 1960 has been submitted prior to the date of 10-2-2015. Scrutiny of the same shall be made under the provisions of the then prevailing Mineral Concession Rules, 1960. If the applicant is found eligible, then renewal of prospecting license shall be made for the period applied for renewal.(b)For those applicants the prospecting license was sanctioned in their favour prior to date 12-1-2015 and its period was continued prior or after the date of 10-2-2015. Such applicants may submit an application for its renewal in Form-XXTV within the period of three months from the date of notification.(c)Disposal of application of renewal of prospecting license so received shall be made within the period of three months from the date of application. If the disposal of application is not made within such a period, then license shall be deemed to be renewed for the period applied for renewal or for two years, whichever is less.(d)At the time of renewal, the State Government may reduce the area applied, for reason to be recorded and to be informed to the applicant or may cancel application.(8)The sanctioned prospecting license or quarry lease shall be subject to the conditions of these rules the Act and the rule made there under and the amendment made to them.]
