Section 38 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
38. Grant of recognition for preparation of mining plan.
(1)Any person possessing the qualification and experience as required under sub-rule (2) of rule 37 may apply alongwith a fee as specified in the First Schedule for recognition to the State Geologist alongwith security amount of Rs. 25,000/- in the form of Fixed Deposit Receipt (FDR) duly pledged in favour of the State Geologist, Himachal Pradesh. The recognition shall be granted for an initial period of five years and may be renewed for further period of five years at a time on payment of renewal fee as applicable for grant of recognition:Provided that the State Geologist may refuse to grant or renew recognition for reasons to be recorded in writing after giving an opportunity of being heard to the person concerned.(2)The State Geologist may terminate the recognition prematurely in case the mining plan is not prepared in accordance with the prescribed format and field position and as per guidelines, if any, issued by the Government from time to time and security deposit shall be forfeited.
