- For a Firm to be eligible for grant of a mining lease or any license, it should be(a)duly registered under the Companies Act, 2013;(b)should be registered with the Income Tax Department;(c)providing an affidavit that there is no criminal case or dues pending against the said firm with the same duly supported by a police verification report;(d)should not be a defaulter or blacklisted or debarred from holding a mining lease or any license;(e)should be solvent and should not have been convicted of any offence under any Act;(f)should not hire or employ persons who are below eighteen years of age or who have criminal background.
