Section 6 in The Procedure For Grant Of Mining Lease/Quarry Licence For Marble (Including Serpentine/ Green Marble Etc.)
6. Grant of mining lease/quarry licence to persons having processing plant(s).
- Twenty five percent of the plots delineated in the Government land shall be kept reserved for applicants who have installed marble processing plant or tiling plant or have taken effective steps to install such plant(s) as mentioned in the second proviso to sub-clause (3) of clause 2 of this notification.Explanation. - A person who has acquired land and has made atleast 50% of the total capital investment envisaged in installation of gangsaw/tiling plant(s), shall be deemed to have taken effective step for the installation of such plant(s).
