.-(1) An application for reconnaissance permit shall be made to the State Government in Form A through such officer or authority as the State Government may specify in this behalf.(2)(a)Every such application shall be accompanied by a non-refundable fee calculated at the rate of five rupees per square kilometre.(b)A valid clearance certificate, in the form prescribed by the State Government for payment of mining dues, such as royalty or dead rent or surface rent payable under the Act or rules made thereunder, from that Government or any officer or authority authorised by that Government in this behalf:Provided that where a person has furnished an affidavit to the satisfaction of the State Government stating that he does not hold and has not held a reconnaissance permit, it shall not be necessary for him to produce the said valid clearance certificate:Provided that an affidavit stating that no dues are outstanding shall suffice subject to the condition that the certificate required as above shall be furnished within ninety days of the date of application and the application shall become invalid if the party fails to file the certificate within the said ninety days:Provided also that where any injunction has been issued by a Court of law or any other competent authority staying the recovery of any such mining dues or income-tax, non-payment thereof shall not be treated as a disqualification for the purpose of granting the reconnaissance permit:Provided further that in case the applicant is a partnership firm or a private limited company, such certificate shall be furnished by all persons of the partnership firm or, as the case may be, all members of the private limited company.(c)An affidavit stating that the applicant has-(i)filed up-to-date income-tax returns;(ii)paid the income-tax assessed on him; and(iii)paid the income-tax on the basis of his assessment as provided in the Income-tax Act, 1961 (43 of 1961).(d)An affidavit showing the particulars of areas, mineral-wise in the State, which the applicant or any person jointly with him-(i)already holds under a reconnaissance permit;(ii)has applied for but not granted; and(iii)being applied for simultaneously.
