Section 50 in The Mineral Conservation And Development Rules, 1988
50. Notice of transfer of prospecting license or mining lease.
- Without prejudice to the provisions of the Act or any rules made thereunder or the terms and conditions of a prospecting license or a mining lease, prohibiting or restricting the transfer of a prospecting license or a mining lease, every holder of a prospecting license or a mining lease who transfers or assigns his license or lease or any right, title or interest thereunder to any other person, shall, within thirty days of the date of such transfer or assignment send an intimation thereof in [Form L] [Substituted by G.S.R. 580(E), dated 4.8.1995.] to the Controller General, the Controller of Mines and the Regional Controller.[50-A. Notice of amalgamation of mining lease. [ Substituted by G.S.R. 22(E), dated 11.1.2002 (w.e.f. 11.1.2002).]- Without prejudice to the provisions of the Act or any rules made thereunder or the terms and conditions of a mining lease, every holder of a mining lease shall within thirty days of the date of amalgamation of mining leases carried out under rule 38 of Mineral Concession Rules, 1960, send an intimation thereof to the Controller General and the State Government.]
