Section 3 in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017
3. Grant of Registration.
- (i) Any person desirous of being registered as dealer shall apply online through JIMMS Portal in Form as prescribed by Department of Industries, Mines and Geology, Government of Jharkhand.(ii)Every applicant shall submit the following :-(a)A fee of Rs 25,000/- or an amount as notified from time to time by the Department of Industries, Mines 86 Geology payable online through JIMMS Portal.(b)Self-attested copy of the following document asa. PAN;b. TAN;c. GST Registration;d. Aadhar; ore. Company/firm Registration.Department of Industries, Mines and Geology, Government of Jharkhand may add, subtract, mandate or relax any document if so required to establish the identity of the dealer;(c)An Affidavit to this effect that he/she/they have not been convicted in any case relating to Illegal mining, Transportation, Storage, Sale and Purchase of minerals;(d)Existing registered dealers as on the date of notification of these rules, have to re-apply with requisite documents to get new registration without any additional fee within ninety days from notification of these rule.Explanation. - If existing dealers do not register themselves under these rules within specified time, their registration will be deemed to have lapsed automatically. Thereafter, if they desire, they will have to get themselves registered as a new dealer.
