Section 21 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
21. Transfer of mining lease.
- [(1) The lessee may, with the previous approval of the sanctioning authority assign, sublet or transfer his lease or any right, title or interest therein to any person or body directly undertaking mining operation, holding a valid Certificate of No Mining Dues from concerned Mining Officer on payment of a sum as specified in the First Schedule] [Substituted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].(2)[ The applicant may also change the title or name of the already issued 'Letter of Intent' or 'Grant Order' in favour of any person holding a valid Certificate of No Mining Dues from concerned Mining Officer on the payment of a sum as specified in the First Schedule] [Substituted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].(3)Where an application for transfer of mining lease under sub-rule (1) is made and the Competent Authority has given approval for transfer of such lease, a transfer lease deed in Form-`J' shall be executed within three months from the date of issue of the Order or within such further period as the Competent Authority may allow in this behalf.
