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Chhattisgarh Minor Mineral Rules, 2015

Published vide Notification No. F 6-42/2012/12, dated 27th March, 2015

Last Updated 18th October, 2019 [cg233]

Chapter I

Preliminary

(a) "Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (No. 67 of 1957);

(b) "Additional Director", "Joint Director", "Deputy Director" and "Assistant Geologist", means the respective officers of Directorate of Geology and Mining, Government of Chhattisgarh;

(c) "Agreement" means an agreement to quarry and carry away one or more minor minerals specified therein;

(d) "Air Pollution" shall have the meaning as assigned to it under clause (b) of Section 2 of the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981);

(e) "Appellate Authority" means the Government or any other authority vested with such powers under these rules;

(f) "Assessee" means a person holding a Mining Lease, Quarry Lease or Quarry Permit and includes any other person who holds a mine of minor minerals granted under these rules, save as exempted under rules;

(g) "Assessing Authority" means Deputy Director (Mineral Administration), Mining Officer, Assistant Mining Officer and Mining Inspectors posted in the district;

(h) "Assessment" means the assessment levied under these rules with reference to the extent of minor minerals extracted;

(i) "Assessment Year" means the yearly period beginning from the date of commencement of the lease and ending on 31st December for the first year of the lease and thereafter from 1st January to 31st December or part thereof;

(j) "Association" means a body of persons associated for objects and promotion of the economic interest of its members and is so registered under the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961);

(k) "Below Poverty Line" means the family declared as Below Poverty Line by the State Government, from tune to time;

(l) "Collector" shall have the same meaning as assigned to him under the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);

(m) "Commissioner" of a revenue division shall have the same meaning as assigned to him in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);

(n) "Competent Authority" means a Competent Authority appointed by the State Government to carry out the provisions of these rules;

(o) "Co-operative Society" has the same meaning as assigned to it under the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961);

(p) "Corporation" shall have the same meaning as assigned to it under the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956);

(q) "Dead Rent" and "Royalty" shall have the same meaning as respectively assigned to them under the Act;

(r) "Director" means the Director/Commissioner, Geology and Mining, Government of Chhattisgarh;

(s) "Educated Unemployed" means a person,-

(i) who holds at least High School Certificate Examination i.e. 10th pass in (10+2) system of the Chhattisgarh Board of Secondary Education;

(ii) who is a resident of the State of Chhattisgarh;

(iii) who is above 18 years but below 35 years of age;

(iv) who belongs to Below Poverty Line family; and

(v) who has not availed any facility under any other scheme for Educated Unemployed at any time;

(t) "Environment" shall have the same meaning as assigned to it under clause (a) of Section 2 of the Environment (Protection) Act, 1986 (29 of 1986);

(u) "Financial Assurance" means the sureties furnished by the Mining Lease holder, Quarry Lease holder or Quarry Permit holder to the Competent Authority, so as to indemnify the authorities against the reclamation and rehabilitation cost;

(v) "Form" means a form appended to these Rules;

(w) "Gram Panchayat", "Janpad Panchayat", "Zila Panchyat" and "Gram Sabha" shall have the same meaning assigned to them respectively in the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);

(x) "Lessee" means a person who has been granted a Prospecting Licence, Mining Lease, Quarry Lease or Quarry Permit under these rules and includes any contractor, sub-lessee and agent, whether appointed or not, who is acting or purporting to act on behalf of the lessee and is taking part in the management, supervision, extraction and dispatch of mineral;

(y) "Mine" and "Owner" shall have the same meaning assigned to them respectively in the Mines Act, 1952 (35 of 1952);

(z) "Mineral Concession" includes Prospecting Licence, Mining Lease, Quarry Lease and Quarry Permit;

(aa) "Mining Officer", "Assistant Mining Officer" and "Mining Inspector" means the respective officers of the Directorate of Geology and Mining, Government of Chhattisgarh;

(ab) "Mining Operation" and "Quarrying Operation" means any operation undertaken for the purpose of winning any minor mineral and shall include erection of machinery, construction of roads in connection with the mine;

(ac) "Minor Minerals" means the minerals as specified in Schedule-I and Schedule-II appended to these Rules and any other mineral which the Government of India may, by notification in the Official Gazette, declare to be a minor mineral under clause (e) of Section 3 of the Act;

(ad) "Municipality" shall have the same meaning as assigned to it under clause (18) of Section 3 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);

(ae) "Other Backward Classes" means the Other Backward Classes of citizens as specified by the Government vide Notification No. F-8-5-XXV-4-84, dated 26th December, 1984, as amended from time to time;

(af) "Prospecting Licence" means a licence granted for the purpose of undertaking Prospecting Operation of minor minerals;

(ag) "Prospecting Operation" means any operation undertaken for the purpose of prospecting, locating or proving minor mineral deposits;

(ah) "Public Place" means roads, public buildings, reservoirs, irrigation canals, tanks, natural water courses, village paths, religious places, burial ground, etc.;

(ai) "Quarry Closure Plan" means a plan for the purpose of decommissioning, reclamation and rehabilitation in the quarry or part thereof, after cessation of mining and mineral processing operations that has been prepared in the manner specified in the standard format and guidelines issued by the State Government;

(aj) "Quarry Lease" means a lease granted for mining and removal of minor minerals as mentioned in Section 15 of the Act;

(ak) "Quarry Permit" means the permission granted under these rules to extract and remove any specific quantity of minor mineral within a specified period;

(al) "Quarry Plan" means a plan prepared under these rules for mining of minor mineral/minerals;

(am) "Railway" and "Railway Administration" shall have the same meaning as respectively assigned to them under the Indian Railways Act, 1989 (No. 24 of 1989);

(an) "Recognised Qualified Person" means a person having the prescribed educational qualification or/and experience as notified by the State Government, under these Rules, from time to time;

(ao) "Schedule" means a schedule appended to these Rules;

(ap) "Scheduled Castes" means the Scheduled Castes as specified in relation to this State under Article 341 of the Constitution of India;

(aq) "Scheduled Tribes" means the Scheduled Tribes as specified in relation to this State under Article 342 of the Constitution of India;

(ar) "Special Area" shall have the same meaning as assigned to it in the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);

(as) "State Government" means the Government of Chhattisgarh;

(at) "Water Pollution" shall have the same meaning as assigned to it under the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974).

(i) Extraction of ordinary clay or ordinary sand by hereditary Kumhars, being domicile of Chhattisgarh or their co-operative societies for preparing pots, tiles and bricks by traditional means, but not by process of manufacture in chimney-kilns or by any mechanical means, from the area of village of their common residence that may be decided and earmarked by the Gram Panchayats within their respective panchayat area for extraction of ordinary clay and ordinary sand :

(ii) The removal of minor minerals from quarries shall be exempted, whether situated in private or Government land, when such quarries have not been appropriated to the use of a department of the State Government and the minor minerals are not mined for sale but are required for the construction or repairs of wells, other agricultural works or for the construction or improvement of the dwelling houses of agriculturists, village artisans and labourers residing in revenue or forest villages;

(iii) The minor minerals removed from Government lands for public works by Gram Panchayats, Janpad Panchayats and Zila Panchayats for work undertaken by respective Panchayats shall be exempted;

(iv) The search for minor minerals at the surface, not involving any substantial removal of the soil by digging up pits, trenches or otherwise, shall be exempted;

(v) The chipping of outcrops with a geological hammer, for the purposes of taking samples, shall not be deemed to be a substantial removal of the soil:

(vi) Excavation and regulation of the Minor Minerals specified in Part B of Schedule-II shall be governed by the Chhattisgarh Minor Mineral Sand Excavation and Trade Regulation Order, 2006.

Chapter II

General Restrictions on Undertaking Prospecting or Mining or Quarrying Operations

(a) notified by the Government as reserved for the use of the Government and Local Authorities or for any other public or for special purposes except with the previous approval of the State Government;

(b) in forest land without the permission of appropriate authority as prescribed in the Forest (Conservation) Act, 1980 (No. 69 of 1980);

(c) within a distance of 100 meters in all directions from any bridge, National or Stale Highways, Railway line and within 50 meters in all directions from the road constructed under Pradhan Mantri Gram Sadak Yojana, Mukhya Mantri Gram Sadak Yojana, other District Roads of Public Works Department and within 10 meters in all directions from Grameen Kachcha Rasta or within fifty meters in all directions from any public place except village path :

(d) which is not compact and contiguous.

(a) There is evidence to show that the area for which the lease is applied for has been prospected earlier or the existence of mineral contents therein has been established otherwise than by means of Prospecting Operation in such area:

(b) Prospecting is not compulsory for the quarry lease in which proposed quarry operation shall be confined to the depth of six meters over an area not exceeding five hectares, for the minerals specified in Part B and Part C of Schedule-I and Part A of Schedule-II, however quarry lease shall be granted by the Competent Authority only after ascertaining the availability of mineral applied for thorough spot inspection carried out by Deputy Director/Mining Officer of the concerned District or Deputy Director or Assistant Geologist of concerned Regional Office or any officer authorised by the Director :

(c) There is a quarry plan duly approved by the Competent Officer as notified by the Director in this behalf.

Chapter-III

Grant of Prospecting Licence

(a) A non-refundable application fee of Rupees Five Thousand. Fee shall be deposited in the Government Treasury under the following revenue receipt head-

0853     Non ferrous Mining and Metallurgical Industry

{102}     Mineral concession fees, rent and royalties.

(0278)     Receipt from minor minerals

(b) No dues certificate as prescribed in Form-II of payment of mining dues, such as royalty or Dead Rent and surface rent payable under the Act or the rules made thereunder, from the Government or any officer or authority authorized by that Government in this behalf:

(c) An affidavit stating that the applicant has,-

(i) filed up-to-date income tax returns;

(ii) paid (he income lax assessed on him; and

(iii) paid the income tax on the basis of self-assessment as provided in the Income Tax Act, 1961.

(d) An affidavit showing particulars of areas mineral-wise in the State, that the applicant or any person jointly with him,-

(i) already holds under Prospecting Licence;

(ii) has applied for but not granted; and

(iii) being applied for, simultaneously.

(e) A statement in writing that the applicant, where the land is not owned by him, has obtained surface rights over the area or has obtained the consent of the owner for starting Prospecting Operations :

(b) An Educated Unemployed youth belonging to Below Poverty Line families listed in the District Rural Development Agency;

(c) Any other person belonging to Below Poverty Line families listed in the District Rural Development Agency;

(d) Any other applicant:

(a) any special knowledge of or experience in Prospecting operations. Mining operations and Quarrying operations;

(b) the nature and quality of the technical staff employed by the applicant;

(c) the financial resources of the applicant;

(d) the Licensee shall give priority in employment to the residents of the village in which the Prospecting Licence is granted.

(i) Every holder of a Prospecting Licence shall submit to the concerned Collector and Director or any officer authorised by him, a scheme indicating the manner in which he proposes to carry out the Prospecting Operations, within a period of thirty days from the date of execution of deed of Prospecting Licence;

(ii) Every holder of a Prospecting Licence shall submit to the concerned Collector and Director or any officer authorised by him, an intimation in Form-VII of the commencement of Prospecting Operation, so as to reach them within a period of fifteen days of such commencement;

(iii) Every Licensee shall maintain an account of all the expenses incurred by him on Prospecting Operations and also the quantity and other particulars of all minerals obtained during such operations and their despatch.

(iv) The Licensee may, on payment of royalty and after obtaining the transit pass for transportation of mineral, collect and carry away maximum up to five cubic meter mineral for the purpose of testing during the period of licence.

(v) The Licensee shall report to the concerned Collector and Director or any officer authorised by him. the discovery of any mineral not specified in the licence, within a period of thirty days from the date of such discovery and shall make an application for inclusion of such mineral in his Prospecting Licence simultaneously. The Licencee shall not despatch the newly discovered mineral from the Licence area till such is included in his Prospecting Licence :

(vi) The Licensee shall not pay less than the minimum wages proscribed by the Central or the State Government under the Minimum Wages Act, 1948;

(vii) The Licensee of granite or marble shall observe provisions of the Granite Conservation and Development Rules, 1999 and the Marble Development and Conservation Rules, 2002 respectively;

(viii) (a) The Licensee shall submit a final report under Form-VIII to the concerned Collector and Director or any officer authorised by him, within a period of ninety days from the expiry of the Prospecting Licence; and

(b) Any deposit made under rule 13, if not forfeited under these rules, shall be refunded to the Licensee on submission of application along with Prospecting Report as referred to in clause (a) above.

(ix) The Licensee shall provide compensation for damage to land, to the extent of damage, in respect of which the licence has been granted;

(x) The Licensee shall indemnify to the Government against the claim of a third party for any damage, injury or disturbance caused to him by the Licensee;

(xi) Restrictions shall be placed regarding felling of trees on unoccupied and unreserved Government land and other environmental conditions, as may be notified by the State Government, from time to time;

(xii) Restriction on Prospecting Operations in any area prohibited by any Competent Authority due to Environmental or any other reasons, as may be notified, from time to time;

(xiii) Conditions regarding entry on occupied land;

(xiv) Facilities shall be provided by the Licensee for working other minerals in the licensed area or in adjacent areas.

(i) Take immediate measures for the plantation and maintenance of not less than twice the number of trees fallen as a result of Prospecting Operations in the sanctioned area or area nearby as approved by the Officer-in-charge of mining section of the concerned district;

(ii) Restore other flora destroyed by Prospecting Operations to the maximum extent possible;

(iii) Securely plug all bores and fill up or fence all excavations in the land covered by the licence;

(iv) Pay to the occupier of surface of the land, such compensation as may be decided by the Collector;

(v) Furnish to the concerned Collector and Director or any officer authorised by him, such information and returns as may be prescribed in the Rules;

(vi) Allow any officer, authorised by the Central Government or Collector or Director or any officer authorised by him, to inspect any Prospecting Operation carried out by him;

(vii) Carry out Prospecting Operations in such a manner so as to ensure the systematic development and conservation of mineral deposits and protection of environment.

Chapter IV

Power to grant Prospecting Licence, Quarry Leases, and Quarry Permits

Table

Table

Chapter V

Grant of quarry lease in respect of minerals specified in Schedule-I and Part-A of Schedule-II

(i) If the applicant is an individual, his name, nationality, profession, caste, educational qualification, age, residence, present address and financial status;

(ii) If the applicant is a company, its name, nature and place of business, place of registration or incorporation, list of directors, their nationality, financial status and registration/incorporation certificate;

(iii) If the applicant is a firm, its name, nature and place of business, place of residence of partners, their nationality, partnership deed, registration certificate and financial status;

(iv) If the applicant is a society/association, its name, nature, place of working, list of members, their caste, educational qualification, nationality, registration certificate, bye-laws and financial status of individual members;

(v) A description illustrated by a map or plan showing, as accurately as possible, the situation and boundaries of the land in respect of which the Quarry Lease is required. Where the area is unsurveyed, the location of the area should be shown by some permanent physical feature, roads, tank, etc.;

(vi) Copy of latest khasra panchsala;

(vii) The minerals or mineral which the applicant intends to mine;

(viii) The period for which the Quarry Lease is required;

(ix) The purpose for which the extracted mineral is to be used;

(x) Every application for the grant or renewal of a Quarry Lease shall be accompanied by an affidavit showing particulars of the areas mineral-wise in each district of the State, which the applicant or persons jointly with him-

(a) already hold under Quarry Lease;

(b) has already applied for, but not granted; and

(c) being applied for simultaneously;

(xi) An affidavit to the effect that the applicant has, where the land is not owned by him, obtained surface rights over the area or has obtained the consent of the owner/owners for conducting mining operations :

(xii) Every application for the grant or renewal of a Quarry Lease shall be accompanied by No Dues Certificate in Form-II, in respect of payment of mining dues payable under the Act or rules made thereunder from all the districts where the applicant holds or held Mineral Concessions, granted by the Mining Officer or Assistant Mining Officer or Officer-In-Charge of the mining section of the district:

(xiii) Every application for the grant of Quarry Lease shall be accompanied by a Prospecting report or the report indicating existence of mineral contents as per rule 6.

(xiv) Every application for the grant or renewal of quarry lease confined to the depth of 6 meters over an area not exceeding five hectares, for the minerals specified in Part-B and Part-C of Schedule-I and Part A of Schedule-II, shall be accompanied by a Challan of rupees five thousand for spot inspection fee; and

(xv) Before the disposal of pending applications for sanction of mining lease of any mineral, if such mineral is declared as minor mineral by notification of the Central Government under clause (e) of Section 3 of the Act, then for areas relating to such applications pending before the date of issue of notification of the Government of India, only on submission of amended application as per these rules within a period of sixty days such notification by the applicant mining lease shall be considered for sanction in accordance with these rules :

(i) Name of the Applicant

(ii) Address :-

City

District

Pin Code

Phone Number

E-mail

(iii) Status of Applicant

(iv) Name of the Recognised Qualified Person preparing the Quarry Plan

Address:-

City

District

Pin Code

Phone Number

E-mail

(v) Registration No. of Recognised Qualified Person or authorization of the State Government,

Date of Grant and Renewal

Valid up to

(vi) Name and details of the Prospecting Agency

(vii) Address :-

City

District

Pin Code

Phone Number

E-mail

(viii) Whether area is prospected by the Directorate of Geology and Mining, if yes then enclose a certified copy of prospecting report.

(ix) Location and Accessibility

Detail of the Area (with location map)

District, Tehsil, Patwari Halka Number, Village Khasra Number/Compartment No.

Lease Area (Hectares)

Ownership

existence of public road/railway line, if am nearby and approximate distance

Topo-sheet No. with latitude and longitude in case where the area is five hectares or more.

For area under reserve forest/protected forest, the area should be marked on forest map.

(x) The area showing the nature and extent of the mineral body.

(xi) Spot or spots where the Quarrying operations are proposed and proposed maximum depth of quarrying operation.

(xii) A tentative scheme of quarrying, annual program and plan for excavation from year to year for five years.

(xiii) The extent of manual quarrying or quarrying by the use of machinery and mechanical devices

(xiv) Measures of protection of environment, especially against air and water pollution due to Quarrying operation

(xv) Measures to be taken for reclamation of land

(xvi) Quarrying Closure Plan (Not applicable in case of temporary permit).

(i) a degree in Mining Engineering or post-graduate degree in Geology from a University established or incorporated by or under a Central Act, or a State Act, including any institution recognised by the University Grants Commission established under Section 4 of the University Grants Commission Act, 1956 (3 of 1956) or any equivalent qualification granted by any University or Institution outside India; and

(ii) professional experience of three years in the field of mineral exploration/administration or mining after obtaining the degree or have been in the employment of the Directorate of Geology and Mining.

(i) Letter of Credit from any Scheduled Bank; or

(ii) Surety Bond in Form-X;

0853       Non ferrous Mining and Metallurgical Industry

{102}       Mineral concession fees, rent and royalties

(0278)       Receipt from minor minerals

(i) no notification has been issued, under that Rule; or

(ii) where any such notification has been issued and the period specified in the notification has not expired, then application shall be deemed to be premature and shall not be entertained.

(a) Quarry Plan, prepared and approved, as per rule 24; and

(b) Necessary consent, if applicable, from Competent Authority, required under the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974), the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981), and the Environmental (Protection) Act, 1986 (No. 29 of 1986) and rules made thereunder.

(a) rupees fifty for first hour or part thereof; and

(b) rupees fifty for subsequent hour or part thereof.

(a) has undertaken Prospecting Operations to establish mineral reserve in such land;

(b) has followed the terms and conditions of the Prospecting Licence;

(c) has not become ineligible under the provisions of this rule; and

(d) has not failed to apply for grant of Quarry Lease, within ninety days after the expiry of Prospecting Licence.

(a) Co-operative Society/Association of Scheduled Tribes/Scheduled Castes/Other Backward Classes and co-operative society/ association of educated unemployed youths or individuals where more than fifty per cent., of the members belong to the concerned category and also where the Chairman of the Society is of the concerned category and also where the executive committee have the representation in the ratio of the members of the concerned category and belonging from Below Poverty Line families listed in the District Rural Development Agency or Educated Unemployed youth belonging to Scheduled Tribes/Scheduled Castes/Other Backward Classes in that order;

(b) An Educated Unemployed youth belonging to Below Poverty Line families listed in the District Rural Development Agency;

(c) Any other person belonging to Below Poverty Line families listed in the district Rural Development Agency;

(d) Any other applicant:

(a) any special knowledge of or experience in mining;

(b) technical and management experience of establishing, running and maintaining mineral based industry;

(c) the nature and quality of the technical staff employed by the applicant;

(d) the financial resources of the applicant; and

(e) the proposed phased programme of establishing the industry.

8443   -   Civil Deposit

101   -   Revenue Receipt (Refundable)

Table

(a) Dead Rent shall be charged at the rates specified in Schedule-I V;

(b) royalty except for limestone shall be charged at the rates specified in Schedule-Ill;

(c) rate of royalty on limestone shall be the same as fixed by the Government of India, from time to time, for other limestone in Schedule-II of the Act;

(d) surface rent shall be charged at the rates specified by the Collector of the district, from time to time, for the area occupied or used by the lessee.

Chapter VI

Quarry Lease-General Conditions

(a) The lessee shall pay, for every year except for the first year of the lease, yearly Dead Rent at the rates specified in the Schedule IV, in advance for the whole year, on or before the 20th day of the first month or the year;

(b) The lessee shall pay the Dead Rent or Royalty in respect of each mineral whichever is higher in amount but not both. Such royalty shall be paid in respect of quantities of mineral intended to be consumed or transported from the leased area no sooner the amount of Dead Rent already paid equals the royalty on mineral consumed or transported by him. The Dead Rent or royalty shall be deposited in the Government Treasury under the following revenue receipt head, namely :-

0853     Non ferrous Mining and Metallurgical Industry

{102}     Mineral concession fees, rent and royalties.

(0278)     Receipt from minor minerals

(c) The lessee shall also pay for the surface area occupied or used by him for the purposes of mining operations and surface rent in advance for the whole year on or before the 20th day of the first month every year;

(d) Notwithstanding any other action that may be taken in case of default in payment of dues as specified in clause (a), (b), (c) within time under these rules or under any other condition of the lease, the lessee shall pay interest at the rate of 24% per annum or equivalent to the rate of interest prescribed under rule 64A of the Mineral Concession Rules, 1960, whichever is higher for all defaulted payments of Dead Rent, royalty and surface rent.

(i) acquisition of surface rights, or

(ii) getting the possession of the leased area, or

(iii) supply or installation of machinery, or

(iv) getting Financial Assistance from banks or any financial institution,

(a) submit by the 10th day of every month, to the Collector and Gram Panchayat, a return in Form XV giving the total quantity of mineral/minerals raised, removed/consumed in previous month;

(b) submit on or before 15th day of July and January, to the Collector, half yearly returns upto June and December in Form-XVI;

(c) submit by the 31st January of every year, to the Collector a statement giving information under Form-XVII regarding quantity and value of mineral/minerals raised/removed/consumed during last calendar year, average number of labourers employed (men and women separately) and the number of days worked;

(d) in case the lessee fails to submit the information in period/date as prescribed in clause (a), (b) and (c), a penalty of five hundred rupees per month or part thereof, shall be imposed till the said information in prescribed form is produced.

(ii) Every owner, agent or manager of a mine shall provide all necessary facilities to the persons deputed by the State Government for the purpose of undertaking research or training in matters relating to mining operations.

(a) the working in the mine extends below superjacent ground; or

(b) the depth of any open cast excavation measured from its highest to the lowest point exceeds 6 meters; or

(c) the number of persons employed on any day exceed 50; or

(d) any explosive are used.

(a) the lime limit, mode and place of payment of rents and royalties;

(b) the compensation for damage to the land covered by lease;

(c) the felling of trees;

(d) the restriction of surface operation in any area prohibited by any authority;

(e) the notice by lessee for surface occupation;

(f) the facilities to be given by the lessee for working other minerals in the leased area or adjacent areas;

(g) the entering and working in an reserved or protected forest;

(h) the security of pits and shafts;

(i) the reporting of accidents;

(j) the indemnity to State Government against claims of third parties;

(k) the maintenance of sanitary conditions in the mining area;

(l) the delivery of possession over lands and mines on the surrender, expiration or determination of the lease;

(m) the forfeiture of property left after determination of the lessee;

(n) the power to take possession of plant, machinery, premises, and mines in the event of war or emergency;

(o) the manner in which rights of third parties may be protected (whether by way of payment of compensation or otherwise) in cases where any such party is prejudicially affected by reason of any mining operation;

(p) the manner in which rehabilitation of flora and other vegetation such as trees, shrubs etc., destroyed by reason of any Mining Operation, shall be made in the same area or in any other areas selected by the State Government, by way of reimbursement of the cost of rehabilitation or otherwise, by the person holding the Quarry Lease;

(q) the construction, maintenance and use of roads, power transmission lines, tramways, railways, aerial rope ways, pipelines and making of passage for water for mining purposes on any land comprised in a mine or other mineral concessions.

(i) to work the mines;

(ii) to sink pits and construct building and roads;

(iii) to erect plant and machinery;

(iv) to mine and obtain building and road materials and make bricks, but not for the purposes of sale;

(v) to use water;

(vi) to use land for stacking purpose; and

(vii) to do any other thing specified in the lease.

Chapter VII

Grant of Quarry Permit in respect of minerals specified in Part-C of Schedule-I and Part-A of Schedule-II

(ii) Such permission shall only be granted to either the concerned departmental authority or its authorised contractor on furnishing proof of award of contract.

(iii) An application for Quarry Permits shall be made to the Collector of the concerned district in Form-XX along with an application fee of rupees one hundred. Every such application shall be acknowledge in Form III on the date of its receipt.

(iv) A register of applications of Quarry Permit shall be maintained in Form-XXI.

(v) The Collector shall grant such Quarry Permit in Form-XXII after satisfaction of the need and availability of mineral, on such conditions as he deems fit.

(a) The holder of Quarry permit shall maintain complete and correct account of the mineral removed and transported from the area;

(b) The holder of Quarry permit shall allow Deputy Director/Mining Officer/Assistant Mining Officer/Mining Inspector or any officer authorised by the Collector or Zila Panchayat/Janpad Panchayat/ Gram Panchayat to inspect quarrying operations and verify the accounts;

(c) No sooner the permitted quantity is transported within the time period of 30 days or earlier, original of all transit pass, such unused transit passes together with a complete statement of the quantities duly certified by the Officer of the concerned department shall be furnished to the Sanctioning Authority;

(d) The holder of Quarry permit shall obtain all permissions/consents from the competent authority under any Act and Rules applicable for excavation or removal of the minerals from the area;

(e) The holder of Quarry permit shall submit by the 10th of every month, to the Collector and Gram Panchayat, a return in Form-XV;

(f) Any other condition, the sanctioning authority may deem fit.

Chapter VIII

Quarrying Operations

(ii) the sides shall be kept benched, and the height of any bench shall not exceed 1.5 meter and the breadth there of shall not be less them the height;

(iii) the benches in overburden shall be kept sufficiently in advance so that their working does not interfere with the working of mineral;

(iv) the overburden and waste material obtained during quarrying operations shall not be allowed to be mixed with non-saleable or sub-grade minerals. They shall be dumped and stacked separately;

(v) the quarrying operations shall be carried out in workmen-like-manner and in accordance with the provisions of the State and Central Acts and rules and regulations made thereunder, wherever applicable;

(vi) if in the opinion of the Collector of the concerned district or any officer authorised by the State Government, the compliance with the provisions thereof is not reasonably practicable, he may, by an order in writing and subject to such conditions as he may specify therein, exempt from the operation of these rules for any workings in those cases in which special difficulties exist.

Chapter IX

Protection of Environment

(a) Wherever top soil exists and is to be excavated for quarrying operation, it shall be removed separately;

(b) The top soil so removed shall be stored for future use;

(c) The dumps shall be properly secured to prevent escape of material therefrom and cause land degradation or damage to agricultural fields, pollution of surface water bodies or cause floods;

(d) The site of dumps shall be selected, as far as possible, on impervious and barren ground within the leased area; and

(e) The top soil dumps shall be suitably terraced and established through vegetation or otherwise.

(a) Every holder of an Quarry Lease/Quarry Permit shall take steps so that the over burden, waste rock, rejects and fines generated during quarrying or during sizing shall be stored in separate dumps;

(b) The dumps shall be properly secured and shall be suitably terraced and stabilised through vegetation or otherwise;

(c) Wherever possible, the waste rock, over burden etc. shall be back-filled into the mined out area excavations with a view to restoring the land to its original use as far as possible.

(i) Undertake the phased restoration, reclamation and rehabilitation of lands affected by quarrying operations and shall complete this work before the conclusion of such operations and the abandonment of quarry;

(ii) Carry out quarrying operations in such a manner so as to cause least damage to die flora of the area held under Quarry Lease and the nearby area;

(iii) Every holder of a Quarry Lease/Quarry Permit shall,-

(a) take immediate measures for planting in the same area or any other area selected by the Collector not less than twice the number of trees destroyed by reason of any quarrying operations;

(b) look after them during the subsistence of the lease after which the trees shall be handed over to the Gram Panchayat of the area in which the quarries situated; and

(c) restore to the extent possible other flora destroyed by quarrying operations.

(iv) Upon failure to observe these rules by the holder of a Quarry Lease/Quarry Permit, the Sanctioning Authority shall recover the cost of rehabilitation and reclamation from financial assurance deposited by the holder of lease/permit under Rule 29.

(i) removal and utilisation of top soil;

(ii) storage of overburden waste rock, etc.;

(iii) reclamation and rehabilitation of lands;

(iv) precaution against air pollution;

(v) discharge of effluents;

(vi) precaution against noise;

(vii) restoration of flora and fauna;

(viii) water management;

(ix) risk management; and

(x) integrated environmental management.

Chapter X

Assessment of Royalty

Chapter XI

Penalty for Unauthorised Extraction and Transportation

(ii) Every officer so authorised to conduct such investigation, shall exercise the powers conferred upon the officer-in-charge of a police station by the Code of Criminal Procedure, 1973 (No. 2 of 1974) for the investigation of a cognizable offence;

(iii) The investigation officer for the purposes of this rule shall exercise the powers of the Code of Civil Procedure, 1908 (No. 5 of 1908) in respect of the following matters, namely-

(a) Enforcing the attendance of any person and examining him on oath or affirmation;

(b) Completing production of documents.

Chapter XII

Minor Mineral Offences Prevention Award

(i) Where minerals are seized.-The maximum amount of an award shall be 5% of the sale value of the seized mineral after realisation or ten thousand rupees, whichever is less;

(ii) Where no mineral is seized.-A maximum amount of an award shall be 5% of the penalty amount realized.

Chapter XIII

Disbursement of Revenue amongst Janpad Panchayats and Gram Panchayats

Chapter XIV

Appeal, Revision and Review

Chapter XV

Miscellaneous

Schedule-I

Specified Minerals

Part-A

Part-B

1. Agate;

2. Ball Clay;

3. Barytes;

4. Calcareous Sand;

5. Calcite;

6. Chalk;

7. China Clay;

8. Clay (Others);

9. Corundum;

10. Diaspore;

11. Dolomite;

12. Dunite or pyroxenite;

13. Felsite;

14. Felspar;

15. Fireclay;

16. Fuschite Quartzite;

17. Gypsum;

18. Jasper;

19. Kaolin;

20. Laterite;

21. Limekankar;

22. Mica;

23. Ochre;

24. Pyrophyllite;

25. Quartz;

26. Quartzite;

27. Sand (Others);

28. Shale;

29. Silica Sand;

30. Slate; and

31. Steatite or Talc or Soapstone.

Part-C

1. Low grade limestone when used in kilns for manufacture of lime and/or as building material for building, road and other construction work.

2. Flag stone-natural sedimentary rock which is used for flooring, roof top, etc. and used in cutting and polishing industry.

3. Stone for making gitti by mechanical crushing (i.e. use of crusher).

4. Bentonite/Fuller's earth.

5. Ordinary clay for making bricks or tiles by fixed chimney kiln.

Schedule-II

Other Minerals

Part-A

1. Ordinary clay for making bricks, pots, tiles etc. (Except by fixed chimney).

2. Stone, Boulder, Road Metal, Gitti, Dhaka Khanda, Dressed Stones, used as Rubble, Chips.

3. Murrum.

4. Gravel.

5. Reh Mitti.

6. Slate, when used for building material.

7. Shale, when used for building material.

8. Quartzite and quartzite sand, when used for purposes of building or for making road, metal or house-hold utensils.

9. Salt petre.

Part-B

1. Ordinary Sand and Bajri.

Schedule-III

[See rule 49]

Rates of Royalty

Schedule-IV

[See rule 49]

Rates of Dead Rent (in Rupees Per Hectare Per Annum)

Form I

[See rule 7 (1)]

"To be submitted in Triplicate"

Application for the Grant of Prospecting Licence for Minor Minerals

Received at............(Place) on the...............day of.......20.....

Date.................20.....     

The Collector

.........................................

District.......................

Chhattisgarh

(i)	Name of applicant	….................................................................................
(ii)	Nationality of the applicant (Partners, Directors, Members)	….................................................................................
(iii)	Place of registration or incorporation (Firm, Company or Society/ Association)	….................................................................................
(iv)	Profession of individual, nature of business of Firm or Company or Society/Association and place of business.	….................................................................................
(v)	Complete postal address, of the individual, firm, company or society/ association	….................................................................................
	Pin Code	….................................................................................
	Phone/Mobile number	….................................................................................
	E-mail	….................................................................................
(vi)	Self attested copy of PAN card/voter ID/driving Licence/Aadhar card of individual, Partners, Directors, Members	….................................................................................
(vii)	Caste (individual or members of Society/Association)	….................................................................................
(viii)	Educational qualification (individual or members of Society/ Association)	….................................................................................
(ix)	Age (individual or members of Society/Association)	….................................................................................
(x)	Residence address (individual or members of Society/Association)	….................................................................................
(xi)	List of Directors/Partners/ Members	….................................................................................
(xii)	Registration/incorporation certificate	….................................................................................
(xiii)	Financial Status	….................................................................................
(xiv)	Articles of memorandum/ partnership deed/bye-laws	….................................................................................
(xv)	Mineral/Minerals which the applicant intends to prospect	….................................................................................
(xvi)	Period for which the prospecting licence is required.	….................................................................................

(i) already held by me/us in my/our name/names (and jointly with others) under the prospecting licence for minor minerals,

(ii) already applied for but not yet granted, and

(iii) being applied for simultaneously.

(b) Khasrapanchsala

(i) if a railway, its full details i.e. whether South East Central Railway or East Coast Railway, whether a branch line or a main line or colliery tramway,

(ii) if a road, whether village or public works department or cart track,

(iii) wells,

(iv) temples or mosques.

(v) burning ghat or burial ground, etc.

Schedule

(i) Name of village

(ii) Gram Panchayat

(iii) Khasra number and area of each field or part thereof

(iv) Full description of the area applied for with regard to natural feature-

(v) Block,

(vi) Vidhansabha

(vii) Tehsil

(viii) Patwari circle number

(ix) District

(i)

(ii)

(iii)

(iv)

(v)

(vi)

(vii)

(viii)

(ix)

(x)

Name and Designation

• If the application is signed by an authorized representative of the applicant, power of attorney should be attached.

• If all the Khasra number cannot be entered on this form they should be continued on a separate sheet attached to it and signed.

• Where a portion of a khasra number only is required the approximate area of such portion will suffice.

Form II

[See rules 7 (2) (b); 23 (xii)]

No Dues Certificate

This is to certify that the following mineral concessions are held by Shri/M/s...................in district...................

(Prospecting Licence/Mining Lease/Quarry Lease/Quarry Permit, etc.)

Amount paid during the period from.......to.......in rupees

1. In case there has been no assessment in any year, it must be stated clearly with reasons thereof.

2. It must be stated whether any attachment or R.R.C. are pending in respect of this lease.

3. This is valid only for six months from the date of issue.

Signature and Designation of authorized officer with seal of office.

Form III

[See rules 8; 35 (2); 58 (1) (iii)]

Receipt of Application for Prospecting Licence/Quarry Lease/ Quarry Permit or Renewal for Minor Minerals

(1)     ..............................................

(2)     ..............................................

(3)     ..............................................

(4)     ..............................................

(5)     ..............................................

(6)     ..............................................

(7)     ..............................................

(8)     ..............................................

(9)     ..............................................

(10)     ..............................................

Name...........................

(Seal of the receiving officer)

Form IV

Prospecting Licence Deed for Minor Minerals

[See rule 14]

and

When the Licensee is an individual

When the Licensees are more than one individual

When the Licensee is a registered Firm

When the Licensee is a registered Company

Part-I

(1) To enter upon the said lands and to search for by mining, boring and digging or otherwise all or any...............(Name of minerals) lying or being within under or throughout the said lands;

(2) This licence shall not confer upon the Licensee a right to win or carry away the minerals for commercial purposes :

(3) Subject to the provisions of clauses (4) and (5) of Part-II of these presents, for the purpose aforesaid, to clear undergrowth and brushwood and trees with the sanction of the Collector, previously obtained in writing, to make and use any drains or water courses on the said lands for purposes as may be necessary for effectually carrying on the prospecting operations and for the workmen employed thereon and with the like sanction to use any water. Provided that such use shall not diminish or interfere with the supply of water to which any cultivated land, village, building or watering place for livestock has heretofore been accustomed and that no streams, springs or well shall be fouled or polluted by any such use or the prospecting operations hereby Licensed.

(4) To erect and bring upon the said lands all such temporary huts, sheds and structures, steam sand, other engine machinery and conveniences, chattels and effects as shall be proper and necessary for effectually carrying on the prospecting operations hereby Licensed or for the workmen employment thereon.

Part-II

Covenants by Licensee / Licensees

(1) To pay royalty to the State Government at such rates as specified in Schedule-III of the said rules and in advance for experimental purposes.

(2) To work and carry on the operations, hereby, Licensed in a fair orderly skilful and workman like manner and with as little damage as may be to the surface of the lands and to trees, crops, buildings, structures and other property thereon;

To undertake prospecting in Khatedari or any private land with the consent of Khatedar or occupier or owner of such land;

Not to enter upon any land in the occupation of any person without the consent of the occupier nor to cut or in any way injure any trees, standing crops, buildings, huts, structures or property of any kind of the occupier of any land or any other person without the written consent of such owner, occupier or person.

(3) every Licensee shall maintain a correct and faithful account of all the expenses incurred by him on prospecting operations and also the quantity and other particulars of all minerals obtained during such operations and their despatch;

(4) The Licensee/Licensees shall not work or carry on or allow to be worked or carried on any prospecting operations at or to any points within a distance of 100 meters from any bridge, national or state highways, railway line, 50 meters from the road constructed under Pradhan Mantri Gram Sadak Yojana, other District Roads of Public Works Department; and 10 meters from grameen kachcha rasta; or 50 meters from any public place except village path;

(5) (i) Not to enter and cut or injure any timber or tree on any forest land except in accordance with the provisions of the Forest (Conservation) Act, 1980 and guidelines issued by the Central Government, from time to time.

(ii) Not to enter upon or commence prospecting in any forest land without obtaining the prior written sanction of the authorized Forest Officer and in accordance with such conditions as may be prescribed in such sanction as per provisions of the Forest (Conservation) Act, 1980 and guidelines issued by the Central Government, from time to time, in this regard.

(6) (a) To make reasonable satisfaction and pay such compensation as may be assessed by lawful authority in accordance with the law in force on the subject for all damage, injury, or disturbance which may be done by him in exercise of the powers granted by this licence and to indemnify and keep indemnified fully and completely the State Government against all claims which may be made by any person or persons in respect of any such damage, injury or disturbance and expenses in connection therewith.

(b) To pay a wage not less than the minimum wage prescribed by the Central or State Government, from time to time.

(c) To comply with the provisions of the Mines Act, 1952.

(d) To comply with the provisions of the Chhattisgarh Minor Mineral Concessions Rules, 2015.

(e) To take measures, at his own expense, for the protection of environment like planting of trees, reclamation of mines land, use of pollution control devices and such other measures as may be prescribed by the Central or State Government, from time to time.

(f) To pay compensation to the occupier of the surface of the land on the date and in the manner laid down in these rules.

(7) Whenever the security deposit of Rs..............or any part thereof or any further sum hereafter deposited with the State Government in replenishment thereof shall be forfeited or applied by the State Government. Pursuant to the power hereinafter declared in that behalf, the Licensee/Licensees shall forthwith deposit with the State Government such further sum as may be sufficient with the un-appropriated part thereof to bring the amount in deposit with the State Government up to the sum of Rupees.......

(8) The Licensee/Licensees shall not be controlled or permit himself/ themselves to be controlled by any trust, syndicate, corporation, firm or person except with the written consent of the State Government.

(9) The Licensee/Licensees shall within twenty-four hours send to the Director, Geology and Mining, Collector of concerned district a report of any accident causing death or serious bodily injury to property or seriously affecting or endangering life or property which may occur in the course of the prospecting operation under this licence.

(10) The Licensee, in case f prospecting of granite and marble, shall abide all the provisions of the Granite Conservation and Development Rules, 1999 and the Marble Development and Conservation Rules, 2002 and the rules as amended from time to time, as the case may be, and shall not carry on estimation or other operations under the said Licence in any way other than as prescribed under these rules.

(11) Save in the case of land over which the Licensee/Licensees shall have been granted, a Quarry Lease, on or before the expiration or sooner determination of the licence, he shall within three months next after the expiration or sooner, determination of the licence or date of abandonment of the undertaking, whichever shall first occur, securely plug any bore or hole and fill up or fence any holes or excavations that may have been made in the lands to such an extent, as may be required by the Collector concerned and shall to a like extent restore the surface of the land and all buildings there on which may have been damaged or destroyed in the course of prospecting. Provided that Licensee/Licensees shall not be required to restore the surface of the land, or any building in respect of which full and proper compensation has already been paid.

(12) Upon expiration or sooner determination of this licence, the Licensee/Licensees shall remove expeditiously not later than thirty days at his/ their own cost all buildings, structure, plant, engines, machinery implements, utensils and other property and effects therefore erected or brought by the Licensee/Licensees and then standing or being upon the said lands by the Licensee/ Licensees under the authority of these presents and then being upon the said lands :

(13) At any time before the said security deposit as refunded to him/them or transferred to any other account or within one month after the expiration or sooner determination of the license or abandonment of the operations, whichever is earlier, the Licensee/Licensees shall submit to the Director and concerned Collector a full report of the work done by him/them and disclose all information acquired by him/them in the course of the operations carried on under this licence regarding the geology and mineral resources of the area covered by the licence.

(14) The Licensee shall submit to the State Government within ninety days of the expiry of the licence, or abandonment of operations or termination of the licence, whichever is earlier, a final report of the work done by him and all information relevant to mineral resources acquired by him in the course of prospecting operations in the area covered by the licence. Final report shall indicate the quality and quantity of proved and probable reserves of mineral.

Part-III

Powers of the Government

(1) In the case of any breach of any condition of the licence by the Licensee/Licensees or his assignees, the competent authority shall give a reasonable opportunity to the Licensee/Licensees of stating him/their case and where it is satisfied that the breach is such as cannot be remedied, on giving thirty days notice to the Licensee/Licensees or his assignees, determine the license and/or forfeit the whole or any part of the said security deposit of rupees..............deposited under the covenant in that behalf as the Competent Authority may deem fit. In case the Competent Authority considers the breach to be of a remediable nature, it shall give notice to the Licensee /Licensees or his assignees, as the case may be, requiring him/them to remedy the breach within fifteen days from the date of receipt of the notice informing him of the penalty proposed to be inflicted if such remedy is not made within such period. If the breach is not remedied within prescribed period the licence shall be cancelled with forfeiture of the security deposit.

Part-IV

Right of Licensee/Licensees

(1) Where a Prospecting Licence has been granted in respect of any land, the Licensee shall have a preferential right for obtaining a Quarry Lease in respect of that land over any other persons, provided that the sanctioning authority is satisfied that the licensee/licensees, has/have undertaken prospecting operations to establish reserves in such land; has not committed any breach of the terms and conditions of the prospecting licence; and is otherwise a fit person for being granted the Quarry Lease.

(2) Security deposit made under rule 13, if not forfeited under these rules, shall be refunded to the applicant as soon as the report referred under rule 16(8) (a) is submitted.

Part-V

General Provisions

(1) The Licensee shall report to the Collector and Director or any officer authorized by him, the discovery of any mineral not specified in the licence within a period of thirty days from the date of such discovery and shall not undertake any prospecting operations in respect of such mineral unless such mineral is included in the licence.

(2) Every notice required to be given to the Licensee/Licensees shall be given in writing to such person as the Licensee/ Licensees may appoint for the purpose of receiving such notices or if no such appointment is made then the notice shall be sent to the Licensee/Licensees by registered post addressed to him/them at the address shown in his/their application for the licence or at such other address in India as he/they designate from time to time and every such service shall be deemed to be proper and valid service upon the Licensee/Licensees and shall not be questioned or challenged by him.

(3) If in any event the orders of the Competent Authority are revised or cancelled by the Director and State Government in pursuance of proceedings under Chapter XIV of the Chhattisgarh Minor Mineral Rules, 2015, the Licensee/Licensees shall not be entitled to compensation for any loss sustained by the Licensee/Licensees in exercise of the powers and privileges conferred upon him/them by these presents.

Schedule-A

The land covered by the Licence

(Here insert the description of lands with area, boundaries names of District, Sub-Division, Thana, etc. and cadastral survey numbers, if any. In case a map is attached, refer the map in the description to be inserted.)

(i) District

(ii) Sub-division

(iii) Tehsil

(iv) Thana

(v) Patwari circle number

(vi) Name of village

(1) Signature..........................

Name .............................

S/o or ID/o or W/o................

Address...........................

(2) Signature........................

Name .....................................

S/o or D/o or W/o.......................

Address..................................

Form V

[See rule 15(1)]

Register of application for Prospecting Licence

1. Serial No.

2. Date on which application was received by receiving officer.

3. Name of applicant with complete address, phone no., email.

4. Situation and boundaries of the land applied for :

(i) Name of the village

(ii) Name of Gram Panchayat

(iii) Block

(iv) Vidhansabha

(v) Tehsil

(vi) Patwari circle number

(vii) Khasra Number

5. Area in Hectares (Khasrawise)

6. Particulars of minerals which the applicant desires for prospecting.

7. Application fee paid.

8. Remarks (preferential right sought for).

9. Final disposal of applications together with number and date of the order.

10. Signature of the officer.

Form VI

[See rule 15 (2)]

Register of Prospecting Licence

1.	Serial No.
2.	Name of the licensee with complete address, phone no., email.
3.	Date of application and serial number in application register.
4.	Situation and boundaries of the land.
5.	Mineral for which licence has been granted.
6.	Number and date of grant order of licence with authority.
7.	Situation and boundaries of the licence granted.	….......................................................
8.	Name of the village.	….......................................................
9.	Name of Gram Panchayat.	….......................................................
10.	Block.	….......................................................
11.	Vidhan Sabha.	….......................................................
12.	Tehsil.	….......................................................
13.	Patwari circle number	….......................................................
14.	Khasra Numbers.	….......................................................
15.	Area in hectares for which licence has been granted.	….......................................................
16.	Date of execution of licence.	….......................................................
17.	Period for which granted.	….......................................................
18.	Details of licence fee paid.	….......................................................
19.	Amount of security deposit.	….......................................................
20.	Date of submission of prospecting report and details of reserve and grade proved.	….......................................................
21.	Particulars of disposal or of refund of security deposit.
22.	Date of application for Quarry Lease (if any).
23.	Remarks.
24.	Signature of the Officer.

Form VII

[See rule 16 (ii))

Notice of commencement of Prospecting operations

1. Director

Geology and Mining Chhattisgarh

..............................

Raipur, Chhattisgarh

District...................Chhattisgarh

1.	Name of the mineral or minerals for which Prospecting Licence has been granted.	…...............................................................
2.	Name of the licensee	…...............................................................
	complete address,	…...............................................................
	phone no.,	…...............................................................
	email.	…...............................................................
3.	Particulars of Prospecting Licence :
	(i) Date of execution	…...............................................................
	(ii) Period:...........years, from..............to........
	(iii)Area under licence..............hectares.
4.	Location of the Prospecting Licence Area :
	(i) Survey of India, Topo Sheet Number	…...............................................................
	(ii) District and Tahsil	…...............................................................
	(iii) Block	…...............................................................
	(iv) Name of Gram Panchayat	…...............................................................
	(v) Patwari circle number	…...............................................................
	(vi) Name of the village	…...............................................................
	(vii) Khasra Number	…...............................................................
	(viii) Area in hectare	…...............................................................
5.	Particulars of Geologist or Mining Engineer employed for the Prospecting Licensed area :
	(i) Name and address	…...............................................................
	phone no.	…...............................................................
	email.	…...............................................................
	(ii) Qualifications	…...............................................................
	(iii) Date of appointment	…...............................................................
	(iv) Nature of appointment : Whole time/ Part time.	…...............................................................
6.	Date of commencement of Prospecting Operations:
	.......th day month....................year
Place:			Signature:
Date :			Name in full:
			Designation: Owner/Agent/
			Mining Engineer/Manager

Form VIII

[See rule 16(viii) (a)|

Final Report of Prospecting Operations carried out for Minor Mineral

1. Director

Geology and Mining Chhattisgarh

...............................................

Raipur, Chhattisgarh

2. The Collector

District..................

Chhattisgarh

Note. - Please enclose a geological report describing the prospecting operations undertaken alongwith the detailed geological plans and sections showing locations of (a) boreholes, (b) pits, (c) trenches, (d) outcrops and other geological features, etc. Copy of chemical analysis reports certified by the Chemical Laboratory, where samples were analysed.

Designation : Owner/Agent/

Mining Engineer/Manager

Form IX

[See rule 23]

Application For Grant/Renewal of Quarry Lease for Minor Mineral

Received at.................(Place) on the ...................day of ................20.....

Date.................20.....     

The Collector

......................

District...................

Chhattisgarh

1. I/We beg to apply for grand of Quarry Lease/renewal of Quarry Lease for a tenn of.............years over hectares of land in the area specified in the schedule.

2. A sum of Rupees.................as application fee payable under rules has been deposited vide challan No.............Dated at place..........

3. The required particulars are given below :-

(i)	Name of applicant	…..........................................................
(ii)	Nationality of the applicant (partners, Directors, Members)	…..........................................................
(iii)	Place of registration or incorporation (Firm, Company or Society/Association)	…..........................................................
(iv)	Profession of individual, nature of business of firm or company or Society/ Association and place of business.	…..........................................................
(v)	Complete postal address, of the individual firm, company or society/ association	…..........................................................
	Pin Code	…..........................................................
	Phone/Mobile number	…..........................................................
	E-mail	…..........................................................
(vi)	Self attested copy of PAN card/voter ID/driving Licence/Aadhar card of individual, partners, Directors, Members	…..........................................................
(vii)	Caste (individual or members of Society/Association)	…..........................................................
(viii)	Educational qualification (individual or members of Society/Association)	…..........................................................
(ix)	Age (individual or members of Society/Association)	…..........................................................
(x)	Residential Address (individual or members of Society/Association)	…..........................................................
(xi)	List of Directors/Partners/Members	…..........................................................
(xii)	Registration/in-corporation certificate	…..........................................................
(xiii)	Financial Status	…..........................................................
(xvi)	Articles of memorandum/ partnership deed/bye-laws	…..........................................................
(xv)	Whether the application is for a fresh lease or for a renewal of a lease previously granted. Give details of previous lease held.	…..........................................................
(xvi)	Mineral/Minerals which the applicant intends to mine.	…..........................................................
(xvii)	Period for which the Quarry Lease/renewal of Quarry Lease is required.	…..........................................................
(xviii)	(a) No. and date of grant order of Prospecting Licence and the date when it is due to expire	…..........................................................
	(b) A report giving the details of Prospecting carried out in the said area to be attached	…..........................................................
	(c) Reserve and grade of mineral deposit as per prospecting report	…..........................................................
(xix)	Manner in which the mineral raised is to be utilized	…..........................................................
	(a) for manufacture	…..........................................................
	(b) for sale	…..........................................................
	(c) any other purpose	…..........................................................
	In case of manufacture the industries in connection with which it is required, should be specified. Details of plant(s) owned, proposed to be set up be given.

4. A statement supported by a affidavit showing all the areas mineral wise in each district of the State :-

(i) already held by me/us in my/our name/names (and jointly with others) under quarry lease specifying the names of minor minerals,

(ii) already applied for but not yet granted, and (iii) being applied for simultaneously.

5. An affidavit of obtaining surface rights....................

6. No dues certificate in Form II..................

7. (a) A plan (six copies) showing the situation and boundaries of the area/areas applied for and concession if any, adjoining is/are enclosed. (If this plan/these plans be considered insufficient, I/we request that the necessary plan/plans of the area/areas may be prepared in duplicate in your office at my/our cost.)

(b) Khasrapanchsala.............................................

8. The plan should indicate important features, viz.-

(i) if a railway, its full details i.e. whether South East Central Railway or East Coast Railway, whether a branch line or a main line or colliery tramway.

(ii) if a road, whether village or public works department or cart track.

(iii) wells,

(iv) temples or mosques.

(v) bumingghat or burial ground, etc.

9. In case the renewal applied for is only for part of the lease hold,

(a) The area applied for renewal.............................

(b) description of the area applied for renewal

(c) particulars of the lease hold with area applied for renewal clearly marked on it (attached.)

10. Means by which mineral is to be raised i.e. by hand labourers, mechanical or electric power...........................................

11. Preferential right sought for (mention sub-rule/rules)......................

12. Any other particulars which the applicant wishes to furnish.

Schedule

Description of the area applied for :-

(i) Name of village

(ii) Gram Panchayat and Police Station

(iii) Khasra number and area of each field or part thereof

(iv) Full description of the area applied for with regard to natural feature-

(v) Block,..................................................................................................................................................

(vi) Vidhansabha......................................

(vii) Tehsil..................................................................................................................................................

(viii) Patwari circle number......................................

(ix) District......................................

13. List of enclosures :-

(i)

(ii)

(iii)

(iv)

(v)

(vi)

(vii)

(viii)

(ix)

(x)

Yours Faithfully

Name and Designation

• If the application is signed by an authorized agent of the applicant, power of attorney should be attached.

• If all the number cannot be entered on this form they should be continued on a separate sheet attached to it and signed.

• Where a portion of a khasra number only is required the approximate area of such portion will suffice.

Form X

[See rule 29(2),46(2)]

Surety Bond

Stamp Duty as Specified

against Item 57 of Sch. I -A of Indian Stamp Act, 1899

(1) Signature....................

Name........................

S/o or D/o or W/o. Address......................

(2) Signature.....................

Name................................

S/o or D/o or W/o......................

Address...........................

Form XI

[See rule 36]

Register of applications for Quarry Leases of Minor Mineral

1. Serial No.

2. Date on which application was received by receiving officer.

3. Name of applicant with complete address, phone no., email.

4. Situation and boundaries of the land applied for;

(i) Name of the village

(ii) Name of Gram Panchayat

(iii) Block

(iv) Vidhansabha

(v) Tehsil

(vi) Patwari circle number

(vii) Khasra Number

5. Area in Hectares (Khasra wise).

6. Particulars of minerals which the applicant desires for Quarry Lease.

7. Particulars of the prospecting licence if the area applied for is covered by it.

8. Period for which applied.

9. Application fee paid.

10. Remarks (preferential right sought for).

11. Final disposal of applications together with number and date of the order.

12. Signature of the officer.

Form XII

[See rule 41(1)]

Register of Quarry Leases for Minor Mineral

1. Serial Number

2. Name of the lessee with complete address, phone no., email

3. Date of application and Serial number in application register

4. Mineral for which lease has been granted

5. (a) Number and date of grant order of lease with authority

(b) Date of execution of Quarry Lease

6. Period for which granted/renewed

7. Situation and boundaries of the lease granted

8. Name of the village

9. Name of Gram Panchayat

10. Block

11. Vidhansabha

12. Tehsil Patwari circle number

13. Khasra Numbers

14. Granted lease area in hectare.

15. Number and date of approval of Quarry Plan and period.

16. Number and date of El A clearance (if applicable) and period.

17. Amount of compensation paid for Area-in col. No. 14 with date of payment and whether through Government or by private negotiations together with No. and date of order of land acquisition or transfer of lease.

18. Amount of surface rent fixed and date of fixation.

19. Amount and details of financial assurance

20. Amount and details of security deposits

21. Particulars of disposal or refund of financial assurance.

22. Particulars of disposal or refund of security deposit.

23. Date of expiry or relinquishment or cancellation of the lease.

24. Remarks with particulars as to date of renewal, actual expiry or relinquishment

25. Date of assignment or transfer of lease, if any, and the name and address of the assignee or transferee.

26. Date of change together with the details of change that take place, in name, nationality or other particulars of the holder of Quarry Lease.

27. Date from which the area is available for grant (Date and number of Notification and date of availability)

28. Remarks

29. Signature of the Officer.

Form XIII

[See rule 47 (1)]

Quarry Lease Deed for Minor Mineral

And

Or

Or

Or

The Schedule above referred to

Part-I

The Area of this Lease

On the North by..............................................

On the South by..............................................

On the East by...............................................

And

On the West by...............................................

hereinafter referred to as "the said lands"

Part II

Part III

Restrictions and conditions as to the exercise of the liberties, power and privileges in Part II

Part IV

Liberties, Powers and Privileges reserved to the State Government

Part V

Rents and royalties reserved by this lease

Part VI

Provisions relating to the rents and royalties

Part VII

The Covenants of the lessee/lessees

(1) Quantity and quality of the said mineral/minerals realized from the said lands.

(2) Quantities of the various qualities of the said mineral/minerals sold/dispatched from said land and consumed within said land separately.

(3) Quantities of the various qualities of the said mineral/minerals otherwise disposed of and the manner and purpose of such disposal.

(4) The prices and all other particulars of all sales of said mineral/ minerals.

(5) The number of persons employed in the mines or work or upon the said lands specifying nationality qualification and pay of the technical personnel.

(6) Such other facts, particulars and circumstances as the Central or the State Government may from time to time require and shall also furnish free of charge to such officers and at such times as the Central and State Government may appoint true and correct abstract of all or any such books of accounts and such information and returns to all or any of the matters aforesaid as the State Government may prescribe and shall at all reasonable times allow such officers as the Central Government or State Government shall in that behalf appoint to enter into and have free access to the said offices for the purpose of examining and inspecting the said books of accounts, plans and records and to make copies thereof and make extracts therefrom.

(a) The subsoil and strata through which they pass.

(b) Any mineral encountered.

(c) Any other matter of interest and all data required by the State Government from time to time.

(a) Assign, sublet, mortgage, or in any other manner transfer the Quarry Lease, or any right, title or interest therein, or

(b) Enter into or make any arrangement, contract or understanding whereby the lessee/lessees will or may be directly or indirectly financed to a substantial extent by, or under which the lessee's operation's or undertakings will or may be substantially controlled by, any person or body of persons other than the lessee /lessees.

(c) The Sanctioning Authority may by an order in writing determine the lease at any time if the lessee/lessees has/have in his opinion committed a breach of any of the above provisions of has/have transferred lease or any right, title or interest therein otherwise than in accordance with rule 56, provided that no such order shall be made without giving the lessee/lessees a reasonable opportunity of stating his/their case.

(B) The price to be paid for all minerals or products of minerals taken in preemption by the State Government in exercise of the right hereby conferred shall be the fair market price prevailing at the time of preemption :

(C) In the event of the existence of a state of war or emergency (of which existence and President of India shall be the sole judge and a notification to this effect in the gazette of India shall be conclusive proof), the State Government with the consent of the Central Government shall from time to time and all times during the said term have the right (to be exercised by a notice in writing to the lessee/lessees) forthwith take possession and control of the works, plant, machinery and premised of the lessee/lessees on or in connection with the said lands or operations under this lease and during such possession or control the lessee/lessees shall conform to and obey all directions given by or on behalf of the Central Government or State Government regarding the use or employment of such works, plants, premises and minerals :

(a) The lessee/lessees shall pay a wage not less than the minimum wage prescribed by the Central Government or State Government from time to time under Minimum Wages Act, 1948;

(b) The lessee/lessees shall comply with provisions of the Mines Act, 1952 and the rules made thereunder;

(c) The lessee/lessees shall comply with provisions of the Water (Prevention and Control of Pollution) Act, 1974 and the rules made thereunder;

(d) The lessee/lessees shall comply with provisions of the Air (Prevention and Control of Pollution) Act, 1981 and the rules made thereunder;

(e) The lessee/lessees shall comply with provisions of the Environment (Protection) Act, 1986 and the rules made there- under;

(f) The lessee/lessees shall take measures for the protection of environment like planting of trees, reclamation of land, use of pollution control devices and such other measures as may be prescribed by the Collector or any other officer authorized for it, from time to time at his own expense;

(g) The lessee/lessees shall pay compensation to the occupier of the land on the date and in the manner laid down in the rules;

(h) The lessee/lessees shall in the matter of employment give preference to the tribal's and to the local persons;

(i) The lessee/lessees shall not transport any mineral or its product from the leased area without a valid transit pass as provided in the rules.

Part VIII

The Covenants of the State Government

(a) Makes an application for such surrender of mineral at least six months before the intended date of surrender, and

(b) Gives an undertaking that he will not cause any hindrance in the working of the mineral so surrendered by any other person who is subsequently granted a Quarry Lease for that mineral.

Part IX

General Provisions

Signed by               

For and on behalf of the     

Governor               

(Lessor) dated          

(Lessee)               

(Signature and          

Designation of Lessee     

with date)               

(1) Signature....................

Name.......................

S/o or D/o or W/o..........

Address....................

(2) Signature....................

Name.......................

S/o or D/o or W/o..........

Address....................

Form XIV

[See Rule 51 (14)]

Application for issue of transit pass/transit pass book for dispatch of minor minerals

1. Name of lessee/licensee/permit holder

2. Address

3. Grant Order Number and date of lease/ licence/permit.

4. Source of the Mineral:-

(i) Mine/permit at village

(ii) Tehsil

(iii) Panchayat

(iv) Police Station

(v) District

5. Name of Mineral.

6. Quantity of Mineral in stock and the quantity proposed to be dispatched/transported and mode of transport

7. Purpose of dispatch (own consumption/sale in case of sale, the name and address of the purchaser should be furnished).

8. In case of Rail Transport:-

(i) Station of loading

(ii) Destination of the consignment with the name and the address of the consignee.

9. Sale value of the mineral

10. Period within which the applicant desires to dispatch/transport the quantity

11. Other particulars which the applicant wishes to state.

Form XV

[See Rules 51 (20)(a), 58(4)(e), 70(2)]

Monthly Return for Quarry Lease/Permit for Minor Mineral (To be submitted by 10th ensuing month)

For the month of...............

1. The Collector

District...................

2. Gram Panchayat

.......................................

(a) Name of the lessee /permit holder: .............................................

(b) Postal address/phone number/e-mail: ............................................

(c) Location of Quarry Lease/permit: District.............................. Tahsil........... Block............ Gram Panchayat.............. Patwari circle number............Village............................

(d) Detail of Quarry Lease/permit : Mineral/minerals......................Area in hectare.............Period of lease/permit from.to............Khasra Number..................

Note. - All figures be given in cubic meters.

Form XVI

[See Rule 51 (20) (b)]

Half Yearly Return for Quarry Lease of Minor Mineral

1-1-20.....to 30-6-20.....

1-7-20.....to 31-12-20....

(To be submitted by 15th July/15th January)

1. The Collector

District..............

2. Gram Panchayat

......................................

(a) Name of the quarry lessee holder : ............................................................

(b) Postal address/phone number/e-mail: ...........................................................

(c) Location of Quarry Lease : District.................................................... Tahsil.......Block , Gram Panchayat....................... Patwari circle number....... Village........

(d) Detail of Quarry Lease : Mineral/minerals................Area in hectare...................... Period of lease year, from to Khasra Number.................................................

Note. - All figures be given in cubic meters.

Form XVII

[See Rules 51 (20) (c), 70 (2)]

Annual Return for Quarry Lease of Minor Minerals (To be submitted by 31st January every year)

1. The Collector

District..............

2. Gram Panchayat

......................................

Part-I General

(1) Name of the lessee : ..........................................................................................................

(2) Postal address/phone number/e-mail................................................

(3) Location of Quarry Lease : District.......................... Tahsil............. Block........................................ Gram Panchayat................ Patwari circle number................Village......................

(4) Detail of Quarry Lease : Mineral/minerals.........................................

Area in hectare..................Khasra Number..................................

Date of execution :.................... Date of possession : .................

Period of Quarry Lease :........................year, from.............to.......

(5) Transferor of previous quarry lessee, if any date of transfer :...................

(6) Ownership (please mark)-

(i) Schedule Tribe Society

(ii) Scheduled Caste Society

(iii) Education unemployed Society

(iv) Individual

(v) (Indicate S.C./S. T./O.B.C. etc.)

(vi) Any other

Part - II

Utilization of area

(7) Lease area utilization as at the end of year -

(a) Area already exploited and abandoned     .............................................................

(b) Area covered under current operations     ..............................................................

(c) Area used for waste disposal     ..............................................................................

(d) Area used for any other purpose (Give details)     .................................................

Part-III

Rents and Royalties

(8) Royalty paid during the year -

(a) Royalty during the year :

(b) Amount of past arrears if any paid during the year

(9) Amount of dead rent paid during the year

(10) Surface Rent Area for which surface rent is payable

(i) Amount paid for the year

(ii) Amount paid for past arrears if any

Part -IV

Production and dispatches

(11) Production and dispatch

(i) Opening stock

(ii) Production

(iii) Dispatches

(iv) Closing stock

Part-V

Cost of Production

(12) (i) Cost per tone

(ii) Over-head cost

(iii) Interest

(iv) Depreciation

(v) Taxes, Royalty etc.

(13) Explosives and machinery used (Give specific details)

Part-VI

General Geology and Mining

(14) (a) General geology of the area :

(i) Geology

(ii) Name of rock/mineral excavated and disposed as waste.

(iii) Name of rock/mineral excavated but not sold i.e. mineral reject.

(iv) Reserves and Resources estimated at the and of year.

(b) Exploration:

(c) Mining:

(i) Number of benches : In mineral.............In over burden

(ii) Height of benches : Average ..................Maximum........... Minimum

(iii) Depth of the deepest working from adjacent ground :............

(iv) Number of trees planted during the year :..................

(v) Total trees planted up to previous year : .................No. of survived trees:............

(vi) Mineral production proposed for next year :................

(vii) Please indicate the salient features which affected quarrying operations during the year :.....................

Form XVIII

[See Rule 51(24)]

Notice

(b) Name of mineral worked

(c) Situation of mine (Village, Thana, Sub-Division, District, State)

(d) Date when work was first started.

(b) Name, postal address, phone and e-mail of agent, if any

(b) His age

(c) His qualifications

(d) His experience in mining.

(b) Date when explosive were first used.

........................................

Name and Signature of

Owner/Agent /Manager

Date.................................

1. The Director General, Mines Safety, Govt, of India, Dhanbad.

2. The Controller General, Indian Bureau of Mines, Govt, of India, Nagpur.

3. The District Magistrate of the District where the mine situated.

4. The Mining Officer/Assistant Mining Officer.

Form XIX

[See Rule 56 (3)]

Model Form for Transfer of Quarry Lease of Minor Mineral

Or

Or

Or

And

Or

Or

Or

And

(i) The transferor and the transferee declare that they have ensured that the mineral rights over the area for which the Quarry Lease is being transferred vest in the State Government.

(ii) The Transferor hereby declares that he/she has not assigned, subject; mortgaged or in any other manner transferred the Quarry Lease now being transferred and that no other person or persons has any right; title or interest whereunder in the present Quarry Lease being transferred.

(iii) The transferor further declares that he/she has not entered into or made any agreements, contract or understanding whereby he had been or is being directly or indirectly financed to a substantial extent by or under which the transferor's operation or understandings were or are being substantially controlled by any person or body of persons other than transferor.

(iv) The transferee hereby declares that he/she has accepted all the conditions and liabilities which the transferor was having in respect of such "Quarry Lease".

(v) The transferee further declares that he/she is financially capable of and will directly undertake mining operations.

(vi) The transferor has supplied to the transferee the original or certified copies of all plans of abandoned working in the area and in a belt 65 metre wide surrounding it.

(vii) The transferee hereby further declares that as a consequence of this transfer, the total area which is held by him under Quarry Leases are not in contravention of the Chhattisgarh Minor Minerals Rules, 2015.

(viii) The transferor has paid all the rent, royalties and other dues towards Government till the date, in respect of this lease.

Schedule

Location and Area of the Lease

On the North by.....................

On the South by......................

On the East by...................... And

On the West by........................

1.

2.

1.

2.

1.

2.

Form XX

{See rule 58 (1)(iii)]

Received at............(Place) on the...............day of.......20.....

Date.................20.....     

The Collector

.........................................

District.......................

Chhattisgarh

(i) Name and designation of applicant

(ii) Department

(iii) Office

(iv) Complete postal address, of the Office

Pin Code

Phone/Mobile number

E-mail

(v) Minor mineral/minerals applied

(vi) Production (Quantity in cubic metres)

(vii) Period for which quarry permit required

(b) Khasrapanchsala............................

Schedule

(i) Name of village

(ii) Grant Panchayat

(iii) Khasra number and area of each field or part thereof

(iv) Full description of the area applied for with regard to natural feature-

(v) Block

(vi) Vidhansabha

(vii) Tehsil

(viii) Patwari circle number

(ix) District

(i)

(ii)

(iii)

(iv)

(v)

If all the number cannot be entered on this form they should be continued on a separate sheet attached to it and signed. Where a portion of a khasra number only is required the approximate area of such portion will suffice.

Form XXI

[See rule 58 (1) (iv)]

Register of Application for Quarry Permit for Minor Minerals

1.	Serial No.	….......................................................................................
2.	Date on which application was received by receiving officer.	….......................................................................................
3.	Name of applicant with complete address, phone no., email.	….......................................................................................
4.	Situation and boundaries of the land applied for;
	(i) Name of the village
	(ii) Name of Gram Panchayat
	(iii) Block
	(iv) Vidhansabha
	(v) Tehsil
	(vi) Patwari circle number
	(vii) Khasra Number
5.	Area in Hectares (Khasra-wise)
6.	Particulars of minerals applied for.
7.	Quantity of mineral required in cubic meters.
8.	Period for quarry permit.
9.	Application fee paid.
10.	Remarks (Details of project for which mineral is required).
11.	Final disposal of applications together with number and date of the order.
12.	Signature of the officer.

Form XXII

[See rule 58 (1)(v)]

Form of Grant of Quarry Permit

(a) The holder of Quarry permit shall maintain complete and correct account of the mineral removed and transported from the area;

(b) The holder of Quarry permit shall allow Deputy Director/Mining Officer/Assistant Mining Officer/Mining Inspector or any officer authorized by the Collector or Zila Panchayat/Janpad Panchayat/ Gram Panchayat to inspect quarrying operations and verify the accounts;

(c) No sooner the permitted quantity is transported within the time period of 30 days or earlier, original of all transit pass, such unused transit passes together with a complete statement of the quantities duly certified by the Officer of the concerned department shall be furnished to the Sanctioning Authority;

(d) The holder of Quarry permit shall obtain all permissions/consents from the competent authority under any Act and Rules applicable for excavation or removal of the minerals from the area;

(e) The holder of Quarry permit shall submit by the 10th of every month, to the collector and Gram Panchayat, a return in Form XV;

(f) Any other condition, the sanctioning authority may deem fit.

Signature of the Competent Authority

With seal of office       

Shri.......................

...........................

1. Mining Officer/Assistant Mining Officer of the District.

2. Janpad Panchayat

3. Gram Panchayat

Signature of the Competent Authority

With seal of office         

Form XXIII

[See rule 72(1)]

Format for maintaining records of consumption of minor minerals in construction of residential building or buildings for sale and commercial building or buildings for sale/rental purpose

Form XXIV

[See rule 72(1)]

Quarterly Report of consumption of minor minerals in construction of residential building or buildings for sale and commercial building or buildings for sale/rental purpose

The Officer-In-Charge,

Mining Section,

Office of the Collector,

District............................

Form XXV

[See Rule 81 (1)]

Model Form of Application for Appeal

(To be submitted in triplicate)

Signature of the Applicant