.-(1) Every reconnaissance permit granted under these rules, shall, in addition to any other conditions that may be specified therein, be subject to the following conditions, namely:-(i)The holder of reconnaissance permit shall progressively relinquish the area granted under the permit as follows:-(a)After completion of two years, the area shall be reduced to one thousand square kilometres or fifty per cent. of the area granted, whichever is less; and(b)The area would be further relinquished so that the permit holder is left with an area not more than twenty-five square kilometres at the end of the third year.(ii)The holder of the reconnaissance permit shall strictly adhere to the minimum expenditure commitment and specific physical targets specified in the order of grant of the permit failing which reconnaissance permit may be cancelled.(iii)The holder of reconnaissance permit shall make available all data collected by him during the reconnaissance operations to the Geological Survey of India, Indian Bureau of Mines and the State Government which may be made available to any prospecting investor after a minimum period of two years of the completion of the period of reconnaissance permit.(iv)The holder of reconnaissance permit shall not enter any forest land or any private land without obtaining permission of the Forest Department or the owner of the private land, as the case may be.(v)The holder of reconnaissance permit shall maintain accurate faithful account of all the expenses incurred by him on the reconnaissance operations.(vi)The holder of reconnaissance permit shall submit to the State Government a six monthly report of the work done by him and the valuable data collected by him during the period. The report shall be submitted within three months of the close of the period to which it relates.(vii)The permit holder shall also submit to the State Government within three months of the expiry of the permit, or abandonment of the operations or termination of the permit, whichever is earlier, a full report of the work done by him and all information relevant to mineral resources acquired by him in the course of reconnaissance permit in the area covered by the permit.(viii)While submitting reports under sub-clause (vi) or (vii), the permit holder may specify that the whole or any part of the report or data submitted by him shall be kept confidential; and the State Government shall thereupon, keep the specified portions as confidential for a period of two years from the expiry of the permit, or abandonment of operations or termination of the permit, whichever is earlier.(ix)The permit holder shall allow every officer authorised by the Central Government or the State Government in this behalf to examine at any time accounts maintained and furnish to the Central Government or the State Government or any other officer authorised by it in that behalf such information and returns.(x)The permit holder shall allow any officer authorised by the Central Government or the State Government in this behalf to inspect any reconnaissance operations carried on by him.(xi)The permit holder shall pay such permit fee as may be fixed by the State Government, being not less than five rupees per square kilometre and not more than twenty rupees per square kilometre of land held by the permit holder for each year or part thereof.(2)The reconnaissance permit may contain such other conditions as may be imposed by the Central Government which, inter alia , may include the condition that the representative of the Directorate General, Civil Aviation or Ministry of Defence shall be present during the aerial surveys.(3)The State Government may, with the approval of the Central Government, impose such further conditions in the permit as it may, think necessary in the interest of mineral development and for compliance of various legal provisions.(4)In case of breach of any condition imposed on any holder of reconnaissance permit by or under this rule, the State Government may, by order in writing, cancel the permit, and/or forfeit in whole or in part, the amount deposited by the permit holder as security:Provided that no such order shall be made without giving the permit holder a reasonable opportunity of starting his case.
