Section 4 in The Minerals (Evidence of Mineral Contents) Rules, 2015
4.
Determining existence of mineral contents under sub-clause (i) of clause (b) of sub-section (2) of section 10A of the Act:(1)Where an application for grant of prospecting licence or mining lease to a holder of a reconnaissance permit or prospecting licence, as the case may be, has not been submitted before the 12th January, 2015, the holder of such permit or licence shall be deemed to have established the existence of mineral contents under sub-clause (i) of clause (b) of sub-section (2) of section 10A of the Act, if the holder has -(a)In the case of grant of prospecting licence, -(i)carried out Reconnaissance Survey (G4) to establish anomalous zones (areas) worthy of further exploration; and(ii)prepared a geological study report conforming to Part IV of the Schedule and such geological study report has been submitted to the State Government;(b)In the case of grant of mining lease, -(i)carried out at least General Exploration (G2 level) over the area to establish Indicated Mineral Resource (332); and(ii)prepared at least a Pre-Feasibility Study (F2) report to establish Probable Mineral Reserve (121 and 122) conforming to Part V of the Schedule, to plan mining operation for a period of five years from the date of commencement of the mining lease, and such report has been submitted to the State Government.(2)Where an application for grant of prospecting licence or mining lease to a holder of a reconnaissance permit or prospecting licence, as the case may be, has been submitted before the 12th January, 2015, the holder of such permit or licence shall be deemed to have established the existence of mineral contents under sub-clause (i) of clause (b) of sub-section (2) of section 10A of the Act, if the holder has,-(a)In the case of grant of prospecting licence,-(i)carried out reconnaissance operations as per Scheme of Reconnaissance under Mineral Conservation and Development Rules, 1988; and(ii)submitted report to the State Government, after completing reconnaissance operations, in conformity with such Scheme of Reconnaissance and satisfying the conditions laid down in the guidelines for processing Mineral Concession proposals issued by the Central Government in the Ministry of Mines dated 24th June, 2009 and 30th October, 2014;(b)In the case of grant of mining lease, -(i)carried out prospecting operations as per Scheme of Prospecting under Mineral Conservation and Development Rules, 1988; and(ii)submitted report to the State Government, after completing prospecting operations, in conformity with such Scheme of Prospecting and satisfying the conditions laid down in the guidelines for processing Mineral Concession proposals issued by the Central Government in the Ministry of Mines dated 24th June, 2009 and 30th October, 2014.
