ASSAM MINOR MINERAL CONCESSION
(AMENDMENT) RULES, 2018
PREAMBLE
In
exercise of the powers conferred by sub-section (1) of section 15 and section
23C of the Mines and Minerals (Development and Regulation) Act, 1957 (67 of
1957), the Governor of Assam is hereby pleased to make the following rules
further to amend the Assam Minor Mineral Concession Rules, 2013, hereinafter
referred to as the principal Rules, in the manner herein after appearing,
namely:-
Rule - 1. Short title, and commencement.
(1)
These rules may be
called the Assam Minor Mineral Concession (Amendment) Rules, 2018.
(2)
They shall come into
force on the date of their publication in the Official Gazette.
Rule - 2. Amendment of rule 5.
In the principal Rules,
in rule 5, after sub-rule (3), the following new sub-rules (4) and (5) shall be
inserted, namely:-
"(4)
Mines and Minerals Department of Assam
may notify any Government agency and/or corporation for mining of minor mineral
mentioned in Schedule Y for business purpose to sale to the public by paying
1,5 times of royalty:
Provided that the
Government Agencies or Corporations , as the case may be, has to carry out the
mining operation either themselves or through contractor, but the mines and
minerals shall not be sold to a contractor.
(5) A private land owner having clear title on
the records of rights (Jama bandi) over a periodic patta land is allowed to
carry on mining operation in his periodic patta land upto the depth of 1.5
meter and sale only minor mineral mentioned in Schedule X and Y by paying 1.5
times of royalty observing all the rules and regulations and formalities as
laid down in these rules,"
Rule - 3. Amendment of rule 8.
In the principal Rules,
in rule 8, in sub-rule (2), for (he words, "a competitive bid process as
provided under Chapter 6 of these rules", the words, "following
e-auction process under Chapter 6 of these rules applicable in respect of the
minerals as mentioned in Schedule-X", shall be substituted.
Rule - 4. Amendment of rule 32.
In the principal Rules,
in rule 32, in sub-rule (1), for the words and sign, "competitive
bids/open auction", the words and sign, "e-auction", shall be
substituted.
Rule - 5. Amendment of rule 33.
In the principal Rules,
in rule 33, in sub-rule (1), for the words and sign, "competitive bidding/open
auction, as the case may be", the words and sign, "e-auction"
shall be substituted.
Rule - 6. Amendment of rule 34.
In the principal Rules,
in rule 34, in sub-rule (2), for the words and sign, "competitive
bids/open auction", and the words "inviting bids/holding open
auctions" respectively, the words "c-auction" shall be
substituted.
Rule - 7. Amendment of rule 35.
In the principal Rules,
in rule 35, -
(i)
in sub-rule (1), for the
words, "open auction", the words, "e-auction" shall be
substituted;
(ii)
in sub-rule (3), for the
words "open auctions" and "auction", respectively, the
words "e-auction" shall be substituted;
(iii)
in sub-rule (4), for the
words "auctions/competitive bids", the words "e-auction"
shall be substituted;
(iv)
in sub-rule (5), for the
words "auction or bid process", and "auction" respectively,
the words "e-auction" shall be substituted;
Rule - 8. Amendment of Schedule - X.
In the principal Rules,
in Schedule X, after the existing items at serial No. (11), the following items
as serial No. (12) to (41) shall be inserted.
|
(12) |
Agte |
When used for
industrial purpose |
|
(13) |
Ball Clay |
|
|
(14) |
Barytes |
|
|
(15) |
Calcaroeous Sand |
|
|
(16) |
Calcite |
|
|
(17) |
Chalk |
|
|
(18) |
China Clay |
|
|
(19) |
Clay (Others) |
|
|
(20) |
Corundum |
|
|
(21) |
Diaspore |
|
|
(22) |
Dolomite |
|
|
(23) |
Dunite or pyroxenite |
|
|
(24) |
Felsite |
|
|
(25) |
Feldspar |
|
|
(26) |
Fireclay |
|
|
(27) |
Fuschite Quartzite |
|
|
(28) |
Gypsum |
|
|
(29) |
Jasper |
|
|
(30) |
Kaolin |
|
|
(31) |
Laterite |
|
|
(32) |
Limekankar |
|
|
(33) |
Mica |
|
|
(34) |
Ochre |
|
|
(35) |
Pyrophyllite |
|
|
(36) |
Quartz |
|
|
(37) |
Sand (Others); |
|
|
(38) |
Silica Sand |
|
|
(39) |
Slate |
|
|
(40) |
Steatite or Tale or
Soapstone |
Rule - 9. Amendment of First Schedule.
In the principal Rules,
in the First Schedule,-
(i)
In serial No. 23, for
the word "Granite", the words and sign "Granite (other then
Black, multicolour and Grey)
(ii)
After the existing
Serial No. 24, the following new serial nos. with the rates of royalty thereof
shall be inserted, namely:-
|
25 |
Granite (Black) |
4000.00/cu.m |
|
26 |
Granite (Multicolour) |
3500.00/cu.m |
|
27 |
Granite (Grey) |
2000.00/cu.m |
|
28 |
Silica Sand (Glass
Sand) |
600.00/cum |
|
29 |
China Clay (Kaolin) |
800.00/cu.m |
|
30 |
Clay (Others) |
100.00/cu.m" |