(2)Disposal of cases of minerals specified in Schedule V, shall be made as follows, namely :-(a)Where before the date 12-1-2015, the reconnaissance Permit or Prospecting License being granted for these minerals has been executed, the permit holder or the licensee as the case may be, having obtained prospecting License, shall have a right for obtaining prospecting license for a quarry lease or quarry lease, in respect of that mineral in that land if the State Government is satisfied that the permit holder or the licensee, as the case may be,-(i)has undertaken reconnaissance operations or prospecting operations, as the case may be, to establish the existence of mineral in that land, under United Nation Framework Classification (UNFC) minimum category 334 in permit, or minimum category 332 in license;(ii)has not committed any breach of the terms and conditions of the then prevailing Mineral Concession Rules, 1960 or other applicable rules;(iii)has not become ineligible under the provisions of the Act, as major mineral before or on the date 12-1-2015;(iv)a Permit Holder or Licensee, as the case may be,-(a)whose, period of reconnaissance permit or prospecting license has been expired prior to the date 10-5-2014, but they have not submitted application of prospecting license or mining lease, as the case may be, by 10-5-2014 such permit holder or licensee shall be deemed to be ineligible for filing application;(b)has not failed to submit application of prospecting license or quarry lease, as the case may be, within the period of three months from the date of notification, whose reconnaissance permit or prospecting license period has expired after date 10-5-2014 till the date of publication of this notification;(c)who has submitted application for prospecting license or mining lease upto date of 9-2-2015;(d)applicant whose period of reconnaissance permit or prospecting license, as the case may be, has expired after the date of publication of notification and has not failed to submit application within the period of three month.(e)After the compliance of conditions prescribed in letter of intent issued by the State Government for mining lease on date 12-1-2015 or prior to it, quarry lease shall be sanctioned till the date 31-7-2019. After this date, such all applications shall deem to be ineligible.
