Section 37(2) in The Mineral Concession Rules, 1960
(2)Without prejudice to the provisions of sub-rule (1) the lessee may, [* * *] [ Certain words omitted by G.S.R. 743(E), dated 25.9.2000 (w.e.f. 25.9.2000).] transfer his lease or any right, title or interest therein to a person [who has filed an affidavit stating that he has filed an up-to-date income-tax returns, paid the income-tax assessed on him and paid the income-tax on the basis of self-assessment as provided in the Income-tax Act, 1961 (43 of 1961), on payment of a fee of five hundred rupees] [ Substituted by G.S.R. 449(E), dated 13.4.1988.] to the State Government:Provided that the lessee shall make available to the transferee the original or certified copies of all plans of abandoned workings in the area and in a belt 65 metres wide surrounding it:[Provided further that where the mortgagee is an institution or a bank or a Corporation specified in Schedule V, it shall not be necessary for any such institution or bank or corporation ] [Substituted by G.S.R. 1333, dated 28.11.1974. ][to meet with the requirement relating to income-tax] [Substituted by G.S.R. 449(E), dated 13.4.1988. ]:[Provided further that the lessee shall not charge or accept from the transferee any premium in addition to the sum spent by him, in obtaining the lease, and for conducting all or any of the operations referred to in rule 30 in or over the land leased to him:] [ Inserted by G.S.R. 805, dated 30.4.1963.][* * *] [ Proviso omitted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). Earlier, it was inserted by G.S.R. 877, dated 21.9.1985.]
