Section 16 in Chhattisgarh Minor Mineral Rules, 2015
16. Conditions of prospecting licence.
- Every Prospecting Licence granted under these rules, in addition to other conditions that may be specified therein, shall be subject to the following conditions, namely :-(i)Every holder of a Prospecting Licence shall submit to the concerned Collector and Director or any officer authorised by him, a scheme indicating the manner in which he proposes to carry out the Prospecting Operations, within a period of thirty days from the date of execution of deed of Prospecting Licence;(ii)Every holder of a Prospecting Licence shall submit to the concerned Collector and Director or any officer authorised by him, an intimation in Form-VII of the commencement of Prospecting Operation, so as to reach them within a period of fifteen days of such commencement;(iii)Every Licensee shall maintain an account of all the expenses incurred by him on Prospecting Operations and also the quantity and other particulars of all minerals obtained during such operations and their despatch.(iv)The Licensee may, on payment of royalty and after obtaining the transit pass for transportation of mineral, collect and carry away maximum up to five cubic meter mineral for the purpose of testing during the period of licence.(v)The Licensee shall report to the concerned Collector and Director or any officer authorised by him. the discovery of any mineral not specified in the licence, within a period of thirty days from the date of such discovery and shall make an application for inclusion of such mineral in his Prospecting Licence simultaneously. The Licencee shall not despatch the newly discovered mineral from the Licence area till such is included in his Prospecting Licence :Provided that in case of discovery of any mineral not specified as a Minor Mineral, the Licencee shall not have any right of concession for that mineral under these rules.(vi)The Licensee shall not pay less than the minimum wages proscribed by the Central or the State Government under the Minimum Wages Act, 1948;(vii)The Licensee of granite or marble shall observe provisions of the Granite Conservation and Development Rules, 1999 and the Marble Development and Conservation Rules, 2002 respectively;(viii)(a)The Licensee shall submit a final report under Form-VIII to the concerned Collector and Director or any officer authorised by him, within a period of ninety days from the expiry of the Prospecting Licence; and(b)Any deposit made under rule 13, if not forfeited under these rules, shall be refunded to the Licensee on submission of application along with Prospecting Report as referred to in clause (a) above.(ix)The Licensee shall provide compensation for damage to land, to the extent of damage, in respect of which the licence has been granted;(x)The Licensee shall indemnify to the Government against the claim of a third party for any damage, injury or disturbance caused to him by the Licensee;(xi)Restrictions shall be placed regarding felling of trees on unoccupied and unreserved Government land and other environmental conditions, as may be notified by the State Government, from time to time;(xii)Restriction on Prospecting Operations in any area prohibited by any Competent Authority due to Environmental or any other reasons, as may be notified, from time to time;(xiii)Conditions regarding entry on occupied land;(xiv)Facilities shall be provided by the Licensee for working other minerals in the licensed area or in adjacent areas.
