Section 21(6) in The Mines And Minerals (Development And Regulation) Act, 1957
(6)[ Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offense under sub-section (1) shall be cognizable.] [ Inserted by Act 37 of 1986, Section 16 (w.e.f. 10.2.1987).]Explanation.—On and from the date of commencement of the Mines and Minerals (Development and Regulation)Amendment Act, 2021, the expression “raising, transporting or causing to raise or transport any mineral without any lawful authority” occurring in this section, shall mean raising, transporting or causing to raise or transport any mineral by a person without prospecting licence, mining lease or composite licence, exploration licence or in contravention of the rules made under section 23C.’
