Section 6A(2)(a) in M.P. Minor Mineral Rules, 1996

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State of Madhya Pradesh - Subsection

Section 6A(2)(a) in M.P. Minor Mineral Rules, 1996

(a)Where before the date 12-1-2015, the reconnaissance Permit or Prospecting License being granted for these minerals has been executed, the permit holder or the licensee as the case may be, having obtained prospecting License, shall have a right for obtaining prospecting license for a quarry lease or quarry lease, in respect of that mineral in that land if the State Government is satisfied that the permit holder or the licensee, as the case may be,-

(i)has undertaken reconnaissance operations or prospecting operations, as the case may be, to establish the existence of mineral in that land, under United Nation Framework Classification (UNFC) minimum category 334 in permit, or minimum category 332 in license;

(ii)has not committed any breach of the terms and conditions of the then prevailing Mineral Concession Rules, 1960 or other applicable rules;

(iii)has not become ineligible under the provisions of the Act, as major mineral before or on the date 12-1-2015;

(iv)a Permit Holder or Licensee, as the case may be,-

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State of Madhya Pradesh - Subsection

Section 6A(2)(a) in M.P. Minor Mineral Rules, 1996