Section 4 in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017
4. Processing and Disposal of Application.
- The officer in-charge of JIMMS or any such authorized officer by competent authority shall approve the application for registration in prescribed form after due verification of application within 30 days. If the application is neither approved nor rejected within thirty days, it will be deemed to have been approved. The registration number will be generated automatically in JIMMS portal. Competent Authority/officer or any authorised officer for the purpose may get the verification done subsequent to issuance of registration certificate.If a person is holding a valid mining lease granted under the Mineral Concession Rules, 1960 or 2016 or JMMC Rule, 2004 & as amended time to time framed under the MM(DR) Act shall be exempted to register as a dealer for the same lease and mineral. However he/she will be treated as deemed dealer for the purpose of these rules.
