Section 3 in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
3. General Restrictions.
(1)No person shall undertake any mining operation or activity in respect of any minor mineral in any part of the State except under and in accordance with the terms and conditions of minor mineral concession rules in any form, which shall be processed on the basis of no objection certificate issued by the following within the stipulated period :-(i)Deputy Commissioner concerned ;(ii)Conservator of Forests concerned ;(iii)Executive Engineer (I&FC) Department or Executive Engineer (PHE) Department as the case may be ;(iv)Dy. Director, Fisheries concerned ; and(v)Jammu and Kashmir State Pollution Control Board :Provided that no minor mineral concession shall be granted on any land which is under agriculture or horticulture production or which is kacharai land, shamalat land, forest land, protected areas and eco-sensitive zones whether wholly or partly.(2)The mode and nature of grant of minor mineral concession in different areas i.e. Lease, Licence, Short Term Permit from time to time shall be as provided under these rules.
