(4)Where the State Government reserves a mine or mines for any particular specified end use, the minerals extracted under the mining lease shall, -(i)be utilised solely for the specified end use; and(ii)not be sold or transferred or otherwise disposed of, either directly or indirectly.[Provided that quantity of mineral equivalent to twenty five per cent. of total mineral excavated in the previous financial year, for which end use was specified can be sold in the current financial year] [Inserted by Notification No. G.S.R. 1469(E), dated 30.11.2017 (w.e.f. 20.5.2015).]
