.-Every prospecting license shall be subject to the following conditions:-(i)the licensee shall pay the grantor such prospecting fee as may be agree upon, [being not less than one rupee and not more than ten rupees] [ Substituted by G.S.R. 21(E), dated 11.1.2002 (w.e.f. 11.1.2002).] per hectare of the land covered by the license for each year or a part of the year of the period for which a license is granted or renewed;(ii)in the case of minerals other than gold, silver, precious stones or mica, the licensee shall not win or carry away the minerals for commercial purposes:Provided that the licensee may win and carry away for purposes other than commercial purposes-(a)any quantity of such minerals within the limits specified in Schedule III without any payment;(b)any quantity of such minerals exceeding such limits but not exceeding twice such limits, which is won during prospecting operations, on payment of royalty for the time being specified in the Second Schedule to the Act in respect of those minerals;(c)any quantity of limestone not exceeding 500 tonnes for testing its use in any industry [specified] [The cement, iron and steel manufacturing industries have been specified for purposes of this clause vide G.S.R. 880, dated 30.6.1961. ] by the Central Government in this behalf, on payment of royalty for the time being specified in Second Schedule to the Act in respect of limestone;(iii)in the case of gold, silver, precious stones or mica the licensee may carry away any quantity won during the course of prospecting operations on payment of royalty for the time being specified in the Second Schedule to the Act in respect of such mineral;(iv)such other conditions as may be agreed upon between the parties not being inconsistent with the provisions of the Act or these rules.
