Section 10 in Chhattisgarh Minor Mineral Rules, 2015
10. Preferential rights for grant of prospecting licence for minerals specified in Schedule-1 and Part-A of Schedule-II.
(1)(a)Co-operative Society/Association of Scheduled Tribes/Scheduled Castes/Other Backward Classes and Co-operative Society/Association of educated unemployed youths or individuals, where more than fifty percent of the members belong to the concerned category, where the Chairman of the Society is of the concerned category and also where the executive committee have representation in the ratio of the members of the concerned category and belongs from Below Poverty Line families listed in the District Rural Development Agency or Educated Unemployed youth belonging to Scheduled Tribes/Schedule Castes/Other Backward Classes in that order;(b)An Educated Unemployed youth belonging to Below Poverty Line families listed in the District Rural Development Agency;(c)Any other person belonging to Below Poverty Line families listed in the District Rural Development Agency;(d)Any other applicant:Provided that exclusive Co-operative Society/Self Help Group of Women or an individual woman shall have the preferential right over other applicants, in the same order, as provided in clause (a), (b), (c) and (d):Provided further that the above priorities shall hold good only if the applications are received within 30 days from the date of first application.(2)Whenever more than one application in any particular category is received for minerals mentioned under Schedule-I and Part-A of Schedule-II, for an area, the Sanctioning Authority, while sanctioning a Prospecting Licence shall take into consideration the following matters in respect of the applicants, namely :-(a)any special knowledge of or experience in Prospecting operations. Mining operations and Quarrying operations;(b)the nature and quality of the technical staff employed by the applicant;(c)the financial resources of the applicant;(d)the Licensee shall give priority in employment to the residents of the village in which the Prospecting Licence is granted.(3)Where applications for the grant of Prospecting Licence and Quarry Lease in respect of the same area are received on the same date or on different dates within a period of thirty days, the applications for the grant of Quarry Lease shall, if the area was previously held and worked under a Quarry Lease or Prospecting Licence and deposit of mineral has been proved so as to prepare Quarry Plan, be given priority over the application for the grant of Prospecting Licence.(4)Where a Prospecting Licence has been granted in respect of any land, the Licensee shall have a preferential right for obtaining a Quarry Lease in respect of that land over any other person if he applies for a lease within ninety days after the expiry of the Prospecting Licence.
