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State of Madhya Pradesh - Section
Section 6 in M.P. Minor Mineral Rules, 1996
6. Power to grant quarry lease.
- Quarry lease in respect of minerals specified in Schedule 1 and Schedule II shall be granted and renewed by die authority mentioned in column (1) for the minerals specified in column (2) subject to the extent as specified in the corresponding entry in column (3) thereof of the Table below:-[Table] [Substituted by Notification No. 19-29-2004-XII-1, dated 13-1-2005.]| No. | Authority | Minerals | Extent of powers | ||
| (1) | (2) | (3) | (4) | ||
| 1. | State Government | i. | Minerals specified in serial number 1 to 3 of Schedule I. | i. | Full powers. |
| ii. | Minerals specified in serial number 5 of Schedule I. | ii. | Where the area applied for exceeds 4.00 hectares. | ||
| 2. | Director | i. | Minerals specified in serial number 4 of Schedule I. | i. | Where the area applied for exceeds 4.00 hectares. |
| ii. | Minerals specified in serial number 6 and 7 of Schedule 1. | ii. | Where the area applied for exceeds 4.00 hectares. | ||
| 3. | Collector/Additional Collector (Senior IAS Scale) | i. | Minerals specified in serial number 4 of Schedule I. | i. | Where the area applied for does not exceed 4.00 hectares. |
| ii. | Minerals specified in serial number 5 of Schedule I. | ii. | Where the area applied for does not exceed 4.00 hectares. | ||
| iii. | Minerals specified in serial number 6 and 7 of Schedule I. | iii. | Where the area applied for does not exceed 4.00 hectares. | ||
| iv. | Mineral specified in serial number 2 of Schedule II,ordinary clay for making bricks and tiles in chimney kilns. | iv. | Full powers. | ||
| v. | All Minerals specified in Schedule II except mineralsspecified in serial number 1, 3 and 4 within the area ofPanchayat/Corporation/Municipality/Special areas and NagarPanchayat. | v. | Full powers.] |