Section 6 in The Mines And Minerals (Development And Regulation) Act, 1957
6. Maximum area for which mineral concession may be granted
(1)No person shall acquire ] [Substituted by Act 25 of 1994, Section 3, for sub-Section (1) (w.r.e.f. 25.1.1994).] [* *] [ The words " in any one State" omitted by Act 37 of 1986, Section 5 (w.e.f. 10.2.1987).] [in respect of any mineral or prescribed group of associated minerals ] [Substituted by Act 56 of 1972, Section 3, for sub-Section (1) (w.e.f. 12.9.1972). ] [in a State] [ Inserted by Act 38 of 1999, Section 8 (w.e.f. 18.12.1999).]-(a)[ one or more prospecting licenses covering a total area of more than twenty-five square kilometres; or] [Substituted by Act 56 of 1972, Section 3, for sub-Section (1) (w.e.f. 12.9.1972). ](aa)[ one or more mineral concession covering a total area of ten thousand square kilometres: [Inserted by Act 38 of 1999, Section 8 (w.e.f. 18.12.1999). ]Provided that the area granted under a single mineral concession shall not exceed five thousand square kilometres; or](ab)one or more exploration licences covering a total area of more than five thousand square kilometres:Provided that the area granted under a single exploration licence shall not exceed one thousand square kilometres;ITEM (b)[ one or more mining leases covering a total area of more than ten square kilometres: [Substituted by Act 56 of 1972, Section 3, for sub-Section (1) (w.e.f. 12.9.1972). ][Provided that if the Central Government is of the opinion that in the interest of the development of any mineral or industry, it is necessary so to do, it may, for reasons to be recorded in writing, increase the aforesaid area limits in respect of prospecting licence or mining lease, in so far as it pertains to any particular mineral, or to any specified category of deposits of such mineral, or to any particular mineral located in any particular area.](c)[ any mineral concession in respect of any area which is not compact or contiguous: [ Substituted by Act 38 of 1999, Section 8, for Clause (c) (w.e.f. 18.12.1999).]Provided that if the State Government is of opinion that in the interests of the development of any mineral, it is necessary so to do, it may, for reasons to be recorded in writing, permit any person to acquire a mineral concession, prospecting license or mining lease in relation to any area which is not compact or contiguous.](2)For the purposes of this section, a person acquiring by or in the name of, another person a [mineral concession, prospecting license or mining lease] [ Substituted by Act 38 of 1999, Section 8, for " prospecting license or mining lease" (w.e.f. 18.12.1999).] which is intended for himself shall be deemed to be acquiring it himself.(3)[ For the purposes of determining the total area referred to in sub-section (1), the area held under a ] [Inserted by Act 56 of 1972, Section 3 (w.e.f. 12.9.1972). ][mineral concession, prospecting license or mining lease] [Substituted by Act 38 of 1999, Section 8, for " prospecting license or mining lease" (w.e.f. 18.12.1999). ][by a person as a member of a co-operative society, company or other corporation, or a Hindu undivided family or a partner of a firm, shall be deducted from the area referred to in sub-section (1) so that the sum total of the area held by such person, under a ] [Inserted by Act 56 of 1972, Section 3 (w.e.f. 12.9.1972). ][mineral concession, prospecting license or mining lease] [Substituted by Act 38 of 1999, Section 8, for " prospecting license or mining lease" (w.e.f. 18.12.1999). ][, whether as such member or partner, or individually may not, in any case, exceed the total area specified in sub-section (1).] [Inserted by Act 56 of 1972, Section 3 (w.e.f. 12.9.1972). ]
