14. Reservation for grant of mining lease/quarry licence :
(1) Fifty percent of the plots delineated in the Government land shall be kept reserved as under :(i)Fifteen percent of the plots delineated in the Government land shall be kept reserved for applicants who have installed marble processing plant or tilling plant or have taken effective steps to install such plant(s), as mentioned in the second proviso to sub-clause (4) of clause 2 of the Notification.Explanation : A person, who has acquired land and has made atleast 50% of the total capital investment envisaged in installation of gangsaws/tiling plants(s), shall be deemed to have taken effective steps for the installation of such plant(s).(ii)Five percent of the delineated plots shall be kept reserved for persons who undertake to invest a minimum of Rs. 10.00 crores for mechanization of mines and/or installation of export oriented unit/processing plant(s) in the State and undertake to export atleast 50% of the total produce. The applicant shall submit satisfactory proof of his capability in this regard. Allotment of such plots shall be made by the State Government.(iii)Thirty percent of the plots shall be kept reserved for persons belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes etc. as under :
