Section 60 in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
60. Conditions of Short term permits/disposal permits.
(1)A person in whose favour short term permit or disposal permit is granted under these rules shall :-(i)have to operate the specified area by formation of safety benches for safe/scientific mining, the width of the benches shall not be less than its height and the height of any bench shall not be more than one meter ;(ii)take all precautions for the protection of environment and control of pollution ;(iii)not transfer such permit ;(iv)be bound to record the extracted material at the nearest Mineral Check Post ;(v)surrender such permit after the quantity specified therein is dispatched, to the Department within a week after the last consignment of dispatch along with the particulars by giving the details of the name of the consignee, the date and dispatch etc. ;(vi)have to make the transportation of mineral removed from the area under a duly authenticated challan in Form A ;(vii)allow the executive staff and the officers of the Department of Geology and Mining to inspect, check and measure the minor minerals at all stages including its transportation ;(viii)be responsible for any third party claim/interference and department shall not be responsible for such claims/interference within mineral concession area ; and(ix)have to indemnify and always keep indemnified department of all injuries/accidents/claims of third party within area of mineral concession.(2)Failure to comply with any of the above conditions shall be a ground for withdrawal of the permit or cancellation of the same.(3)The department shall have the right to claim additional royalty dues on the scrutiny of the sale documents and the test checks, provided the excess quantity is not beyond 10% of the quantity mentioned in the permit. In case the excess quantity is beyond 10% permit holder shall be liable to pay back to the department the excess quantity excavated/ used as assessed by the Officer Incharge of the District concerned.(4)Guarantee amount equal to double the amount of royalty shall also be paid by the short term quarry permit holder in advance.
