Section 16(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)The period of mining lease shall be,-(a)five years for open sale of minor minerals, which can be extracted without major equipments or investments like sand, stone and bajri available in river/stream;(b)ten years for minor minerals, which require investment and equipments to develop quarries of minerals such as limestone, slates and building stones available in hill slopes; and(c)fifteen years for minor minerals serving as captive source for a stone crushing unit, available either in river/stream beds or in hill slopes:Provided that the mining lease period may depend upon the mineral reserves calculated in the Mining Plan:[Provided further that the working in the leased area after the expiry of every five years after the grant of mining lease may further be allowed by the State Geologist on the basis of review and recommendations made by Geologist/Assistant Geologist after inspection of the area by him for the purpose and after being satisfied that the leased area has been developed by the lessee in a scientific manner and is paying all Government dues on regular basis. The lease holder shall submit an application for review of working in the lease area before six months of expiry of every five years. On review, if it is found that lessee has not developed the leased area in a systematic and scientific manner as per the provisions of Mining Plan and he is in arrears of Government dues, the lease shall be liable to be terminated prematurely after affording an opportunity of being heard.] [Substituted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.]
