Section 0853(0278) in Chhattisgarh Minor Mineral Rules, 2015
(0278)Receipt from minor mineralsand the original treasury receipt challan shall be attached to the application;(b)No dues certificate as prescribed in Form-II of payment of mining dues, such as royalty or Dead Rent and surface rent payable under the Act or the rules made thereunder, from the Government or any officer or authority authorized by that Government in this behalf:Provided that in case the applicant is a partnership firm or a private limited company, such certificates shall be furnished by all partners of the partnership firm or, as the case may be, all members of the private limited company :Provided further that where any injunction has been issued by court of law or any other Competent Authority staying the recovery of any such mining dues or income tax, non-payment thereof shall not be treated as a disqualification for the purpose of granting the said Prospecting Licence :Provided also that where a person has furnished an affidavit, to the satisfaction of the Competent Authority for the grant of Licence, stating that he does not hold or has held any Mineral Concession in the State, it shall not be necessary for him to produce the said no dues certificate :Provided also that a duly sworn affidavit stating that no dues are outstanding shall suffice subject to the condition that the certificate required as above shall become invalid if the party fails to file the certificate within thirty days from the date of application :Provided also that grant of above clearance certificate shall not discharge the holder of such certificate, from the liability of paying dues which may subsequently be found to be payable by him under the Act or the rules made there: under.(c)An affidavit stating that the applicant has,-(i)filed up-to-date income tax returns;(ii)paid (he income lax assessed on him; and(iii)paid the income tax on the basis of self-assessment as provided in the Income Tax Act, 1961.(d)An affidavit showing particulars of areas mineral-wise in the State, that the applicant or any person jointly with him,-(i)already holds under Prospecting Licence;(ii)has applied for but not granted; and(iii)being applied for, simultaneously.(e)A statement in writing that the applicant, where the land is not owned by him, has obtained surface rights over the area or has obtained the consent of the owner for starting Prospecting Operations :Provided that no such statement shall be necessary where the land is owned by the Government:Provided further that the consent of the owner for starting Prospecting Operations in the area or part thereof, may be furnished after execution of the Prospecting Licence but before entry into the said area.
