Section 39C in The Bombay Minor Mineral Extraction Rules, 1955
39C. [ [Rule 39-C was inserted by G.N. of 28.9.1998.]
Notwithstanding anything contained in the foregoing provisions of these rules it shall not be lawful for a competent officer to grant prospecting licence or mining lease for minor minerals in the Scheduled Areas or to grant concession for exploitation of minor minerals by auction or otherwise dispose of the right to remove any minor minerals in such case or class of cases in Scheduled Areas except with the prior recommendation of panchayat or Panchayat Samiti or Zilla Parishad as the case may be.Explanation. - For the purpose of this provision. -(i)the expressions "Panchayat" and "Scheduled Areas" shall have meanings, respectively assigned to them in the Bombay Village Panchayats Act, 1958.(ii)the expressions "Panchayat Samiti" and "Zilla Parishad" shall have meanings respectively assigned to them in the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961.]
