GUJARAT MINOR
MINERAL CONCESSION (SECOND AMENDMENT) RULES, 2022
PREAMBLE
In exercise of the powers
conferred by section 15 of the Mines and Minerals (Development and Regulation)
Act, 1957 (67 of 1957), the Government of Gujarat hereby makes the following rules
further to amend the Gujarat Minor Mineral Concession Rules, 2017, namely:
Rule - 1.
These rules may be called the
Gujarat Minor Mineral Concession (Second Amendment) Rules, 2022.
Rule - 2.
In the Gujarat Minor Mineral
Concession Rules, 2017 (hereinafter referred to as "the said rules"),
in rule 4, after clause (a) in sub-rule (8), the following proviso shall be
inserted, namely:
"Provided that, nothing
contained hereinabove shall prejudice the rights of the Government to carry out
exploration and e-auction of any mineral rich area on its own accord.".
Rule - 3.
In the said rules, in rule 7, in
sub-rule (1) for clause (c), the following clause shall be substituted, namely:
"(c)
All technically qualified bidders shall qualify as qualified bidders for
participating in the second round of electronic auction.".
Rule - 4.
In the said rules, in rule 8,-
(i) after sub-rule (1) the following
sub-rule shall be inserted, namely:
"(1A)
In case the preferred bidder fails to submit the first installment of the upfront
payment within the period specified in sub-rule (1), the Government, in
addition to disqualifying the preferred bidder, may.
(i) Forfeit the bid security from
the bidder towards liquidated damages;
(ii) de-bar such bidder from taking
part in any future auction for a period of two years; and,
(iii) offer the bidder who had
submitted second-highest price offer in the second round of auction to meet the
highest final price offer and if the said bidder agrees to the said offer in
writing and submits the first installment of upfront payment within thirty days
of receipt of offer, the Government shall declare said bidder as the
"preferred bidder" and issue letter of intent in accordance with
sub-rule (2).".
(ii) in sub-rule (3),-
(a) after the existing proviso,
following proviso shall be inserted, namely:
"Provided that,
notwithstanding anything contained in these rules, the Government may relax
provisions of this sub-rule if deems fit."
(b) the second proviso shall be
deleted.
(iii) in sub-rule (4), for the word
"eighty", the word "twenty" shall be substituted.
(iv) for sub-rule (5), the following
sub-rule and the proviso thereunder shall be substituted, namely:
"(5)
The quarry lease deed shall be executed by the Government within sixty days
from the order for the grant of quarry lease subject to the payment of
remaining sixty percent of the upfront payment, and the date on which a duly
executed quarry lease deed in Form B is registered shall be the date of
commencement of the quarry lease and the successful bidder shall ensure that it
achieves registration of the quarry lease deed within thirty days from the date
of its execution. The Government shall have the right to forfeit the
performance security provided by the successful bidder in the event that the
successful bidder fails to register the quarry lease within the prescribed
period of thirty days. In such cases, the order for grant of quarry lease shall
become void.
Provided that where the
Commissioner of Geology and Mining is satisfied that the applicant is not
responsible for the delay in the execution of the lease deed, he may permit the
execution of the lease deed even after the expiry of the said period of sixty
days. For the period of more than one year from the date of execution of lease
deed, the matter shall be referred to the Government, whose decision shall be
final.
Provided further that the
District Collector may, for the reasons to be recorded in writing, extend the
period specified in sub-rule (5), for registration of lease deed, for a further
period, which shall not exceed four months from the date of execution:
Provided also that, owing to
unavoidable circumstances, any lease deed is not registered till after the
expiration of the time hereinbefore prescribed in that behalf, the Commissioner
of Geology and Mining, in cases where the delay in registration exceeds four
months, and the Government, in cases where the delay in registration exceeds
eight months, may direct that, on payment of an amount equal to the dead-rent
for one year, such lease deed shall be allowed to be registered subject to the
provisions laid down under the Indian Registration Act, 1908:
Provided also that, wherein the
registration of the lease deed has been delayed and the said delay is condoned
by the Government, the date of commencement of lease period shall be the date
of expiry of the time-period stipulated in this sub-rule.".
Rule - 5.
In the said rules, in rule 9,
for sub-rule (2), the following sub-rule shall be substituted, namely:
"(2)
The upfront payment shall be payable to the Government in three instalments of
twenty per cent, twenty per cent and sixty per cent in respect of the minerals
for which a quarry lease is granted. The upfront payment shall be adjusted in
the manner specified by the Government in the tender document, within the first
five years of the commencement of production of the mineral.".
Rule - 6.
In the said rules, in rule 12,
after sub-rule (4), the following sub-rule shall be added, namely:
"(4A)
Notwithstanding anything contained in these rules or any other law for the time
being in force, all valid rights, approvals, clearances, licences and the like
granted to a lessee in respect of a mine shall continue to be valid even after
expiry or termination or lapse of lease and such rights, approvals, clearances,
licences and the like shall be transferred to, and vested; subject to the
conditions provided under such laws; in the successful bidder of the mining
lease selected through auction under these rules.".
Rule - 7.
In the said rules, in rule 13,-
(i) in sub-rule (1) for the existing
provisos the following provisos shall be substituted, namely:
"Provided that in case of
minerals specified in Part A-I of Schedule III, the Commissioner of Geology and
Mining may, for the reasons to be recorded in writing, grant a quarry lease for
an area which is less than one hectare.
Provided further that in case of
minerals specified in Part A-II and Part-B of Schedule III, the Government may,
for reasons to be recorded in writing, grant a quarry lease for an area which
is less than one hectare.".
(ii) after sub-rule (1), the
following sub-rule shall be inserted, namely:
"(1A)
In case of sand, kankar and gravel, the quarry lease shall be granted for the
maximum area not exceeding 10 hectares."
Rule - 8.
In the said rules, after CHAPTER
II, following chapter shall be inserted, namely:
"Chapter-IIA
GRANT OF
QUARRY LEASE IN PRIVATE LAND
16A. Grant
of Quarry Leases.-
(1) Save as otherwise expressly
provided in these rules, the provisions of these rules in relation to the grant
of quarry leases in accordance with Chapter-II shall also be applicable in
relation to the quarry leases granted under this Chapter.
(2) No quarry lease shall be granted
to any person other than the owner or co-owner of an undivided family property,
as the case may be, of the land himself or holder of consent of an area in
respect of which a quarry lease has proposed to be granted.
(3) No quarry lease shall be granted
to the holder of consent, under sub-rule (1), for minor mineral in the
Scheduled Area.
16B.
Application for quarry lease.-
(1) An application for the grant of
a quarry lease in respect of a private land shall be made in triplicate in Form
A1 to the Government. The applicant shall also pay the following amount of
non-refundable Application fee for processing of such lease application, namely:
(A) For quarrying minor mineral
specified in Part-AI of Schedule-III,
(i) rupees ten thousand.
(B) For quarrying minor minerals
Part-AII and Part-B,
(i) rupees twenty thousand.
(2) The application shall also be
accompanied with an exploration report of up to G4 level as specified in
Schedule-I and up-to-date certified copies of the relevant extracts of the
records of rights pertaining to the lands in respect of which quarry lease is
applied for.
16C. Grant
of quarry lease.
(1) On receipt of an application for
the grant of a quarry lease under rule 16B, the Government after making such
enquiries as it deems fit, may grant the quarry lease over a part or the whole
of the area applied for, to the applicant:
(2) Where a quarry lease is granted
under sub-rule (1), the requisite lease deed shall be executed in the manner
specified in rule 8.
16D.
Restriction on area of quarry lease.-
No quarry lease shall be granted
for an area exceeding four hectares under the provisions of this Chapter.
16E. Period
of the lease.-
The period of quarry lease in
case of minerals specified in Part-AI of Schedule-III shall not exceed five
years and the period of quarry lease in respect of minerals specified in
Part-AII and Part-B of Schedule-III shall not exceed thirty years.
16F.
Payment of Premium.-
The owner of the land/co-owner
of an undivided family property, as the case may be, or the holder of consent,
respectively, shall pay, in addition to the royalty and other charges, an
amount equivalent to one hundred per cent of royalty or two hundred per cent of
royalty, respectively, towards premium.
16G.
Applicability of the rules.-
The Government shall treat every
lease that has been granted under this Chapter as the same has been granted by
way of auction and the grant of lease under this Chapter shall be subject to
the fulfilment of the terms and conditions that has been imposed upon the
leases that have been granted by way of auction under these rules.".
Rule - 9.
In the said rules, in rule 23,
in sub-rule (1), in clause (a), in sub-clause (iv) for the figures and word
"180 days", the figures and word "365 days" shall be
substituted.
Rule - 10.
In the said rules, in rule 29,--
(i) in sub-rule (3), for the words
'five years' occurring at two places, the words 'eight years' shall be
substituted.
(ii) after sub-rule (7), the
following provisos shall be added, namely:
"Provided that the District
Collector may, for the reasons to be recorded in writing, extend the period
specified hereinabove, for registration of lease deed, for a further period,
which shall not exceed four months from the date of execution:
Provided further that, owing to
unavoidable circumstances, any lease deed is not registered till after the
expiration of the time hereinbefore prescribed in that behalf, the Commissioner
of Geology and Mining, in cases where the delay in registration exceeds four
months, but does not exceed eight months, may direct that, on payment of an
amount equal to the dead-rent for one year, such lease deed shall be allowed to
be registered subject to the provisions laid down under the Indian Registration
Act, 1908:
Provided also that, owing to
unavoidable circumstances, any lease deed is not registered till after the
expiration of the time hereinbefore prescribed in that behalf, the Government,
in cases where the delay in registration exceeds eight months, may direct that,
on payment of an amount equal to the dead-rent for one year, such lease deed
shall be allowed to be registered subject to the provisions laid down under the
Indian Registration Act, 1908:
Provided also that, wherein the
registration of the lease deed has been delayed and the said delay is condoned
by the Government, the date of commencement of lease period shall be the date
of expiry of the time-period stipulated in this sub-rule.".
Rule - 11.
In the said rules, in rule 42,
in sub-rule (1), for the existing proviso, the following proviso shall be
substituted, namely:
"Provided that the lessee
may make a written application to the Government in Form K for surrender of a
part of the area under quarry lease for the reason that further excavation is
not safe or it is not possible to carry out mining in a systematic and
scientific manner or if such area is barren or the deposits of minerals have
since exhausted or depleted to such an extent that it is no longer economical
to excavate such area or for any other reason beyond the control of the lessee,
after giving a notice in writing of not less than six calendar months from the
intended date of surrender. Such application shall be accompanied by an approved
final mine closure plan.".
Rule - 12.
In the said rules, in rule 54,
for the words 'eighteen percent', the words 'twelve percent' shall be
substituted.
Rule - 13.
In the said rules, in rule 64,
for sub-rule (3), the following sub-rule shall be substituted, namely:
"(3)
Release of financial assurance shall be effective upon the notice given by the
lease holder for the satisfactory compliance of the provisions contained in the
mine closure plan and certified by the committee comprising of two members, one
Geologist/Assistant Geologist and Prant Officer of the concerned
District.".
Rule - 14.
In the said rules, in rule 79,
in sub-rule (1), after clause (b), the following clause shall be added namely:
"(c)
if at the time of auction, exploration up to level of reconnaissance mineral
resources (334) had been completed and included in geological report forming
part of the tender document, within a period of two years from the registration
of the relevant lease deed:
(i) complete exploration to
establish indicated mineral resources (332) as per Part I of Schedule I; and
(ii) prepare and submit a
pre-feasibility study report conforming to Part II-B of Schedule I.".
Rule - 15.
In the said rules, for rule 82,
the following rule shall be substituted, namely:
"82.
Power of State Government to issue directions.-
(1) Notwithstanding anything
contained in this Rules, the State Government may issue such directions, as may
be required for the conservation of minerals resources, or on any policy matter
in the state interest, and for the scientific and sustainable development and
exploitation of mineral resources.
(2) In particular, and without
prejudice to the generality of the forgoing powers, the State Government may
also issue directions in respect of the following matters, namely:
(i) improvement in procedure for
grant of mineral concessions and to ensure co-ordination among agencies
entrusted with according statutory clearances;
(ii) minimising and mitigating
adverse environmental impacts particularly in respect of ground water, air,
ambient noise and land;
(iii) ensuring minimal ecological
disturbance, in terms of bio-diversity, flora, fauna and habitat;
(iv) promoting restoration and
reclamation activities so as to make optimal use of mined out land for the
benefit of the local communities; and
(v) such other matters as may be
necessary for the purposes of implementation of this Rules.
Rule - 16.
In the said rules, in rule 90A,
for sub-rule (2), the following sub-rule shall be substituted, namely:
"(2)
If the legal heir of the deceased fails without sufficient cause to furnish the
information referred to in sub-rule (1), a fine of Rs. Ten thousand shall be
imposed for the delay of every one hundred and eighty days by the District
Collector:
Provided that, where such
intimation is received in time, the Granting Authority for such quarry lease
shall be the Competent Authority to take decision. In case, where such
intimation is not received within two years, the matter shall be referred to
the State Government, whose decision shall be final:
Provided further that in the
case of continued contravention of the provisions of sub-rule (1), the
Government may terminate the mineral concession:
Provided also that, no such
termination order shall be made without giving the legal heir a reasonable
opportunity of stating his case."
Rule - 17.
In the said rules, for Schedule
I, the following Schedule shall be substituted, namely:
"SCHEDULE
I:
EVIDENCE OF
MINERAL RESOURCES
(See rules
3, 4(1), 4(2), 6(1)(b) and 6(2))
1.
Existence of mineral resources shall have to be established
in an area for the purpose of auction of a quarry lease by carrying out
exploration as per the suggested geological parameters and exploration norms
given in Part-I of this Schedule.
2.
Existence of mineral resources for auction of
Quarry Lease:
(1) Part-A of Schedule-III minerals:
An area shall be considered to
have evidence of the existence of mineral resources for grant of a quarry lease
over an area if, in respect of such area:
(a) existence of mineral resources
has been established after carrying out exploration upto General Exploration
(G2) over the area to establish Indicated Mineral Resource (332) as per
suggested geological parameters and exploration norms given in Part-I of this
Schedule; and
(b) a geological study report has
been prepared conforming to Part-II A of this Schedule;
(2) Part-B of Schedule-III minerals:
An area shall be considered to
have evidence to show the existence of mineral resources for grant of a quarry
lease over an area if, in respect of such area:
(a) existence of mineral resources
has been established after carrying out exploration upto Preliminary
Exploration (G3) over the area to establish Inferred Mineral Resource (333) or
General Exploration (G2) over the area to establish Indicated Mineral Resource
(332) as per suggested geological parameters and exploration norms given in
Part-I of this Schedule;
(b) a geological study report has
been prepared conforming to Part-II A of this Schedule:
Provided that in case of auction
of mineral block, the "estimated quantity of mineral resources" shall
be arrived in the following manner, namely:
(A) the estimated quantity of
mineral resources as assessed under G4 level of exploration for the mineralised
area in the block shall be considered as the "estimated quantity of
mineral resources" of the block;
(B) in case the "estimated
quantity of mineral resources" is not possible to be assessed under clause
(A), then the same shall be arrived at by multiplying,-
(i) the average of the estimated
quantity of mineral resource per hectare for the same mineral available in the
mineralised area of nearby mining leases or mineral blocks having similar
geological features and explored up to G3 level in accordance with the said
rules; and
(ii) the mineralised area of the
mineral block which is to be auctioned.
Explanation. For the purposes of
this clause "nearby mining leases or mineral blocks" shall mean
mining leases or mineral blocks located in the same district or in any adjacent
district."
3.
Grant of a quarry lease through auction in respect
of quarry leases after expiry of the quarry lease period and of leases which
have been surrendered, determined or lapsed.
An area shall be considered to
have evidence to show the existence of mineral resources for grant of a quarry
lease over an area, upon termination, expiry, lapse or surrender of a quarry
lease, if detailed reassessment of resources as per Clause 2 stated above is
carried out:
Provided that detailed
reassessment of resources shall not be required to be carried out in cases
where the estimate of mineral resource required for auction can be assessed on
basis of the available report of exploration or geological study report or last
approved mining plan for the said area, after adjusting for the mineral already
produced from the mine.
4.
Relaxation:
Depending upon the local geological
setup, mode of occurrence and nature of mineralization, the Government may
relax the exploration norms as specified in Part I and Part-II of this
Schedule, in whole or in part for any mineral or any area.
Part - I A
DEFINITIONS
1.
The definitions and codes used in this Part are
drawn mainly from the United Nations Framework Classification (UNFC) and
Committee for Mineral Reserves International Reporting Standards (CRIRSCO)
Template and have been suitably modified to suit the needs of the country.
(a) Definition of stages of
exploration:
The exploration for any mineral
deposit involves four stages namely, Reconnaissance Survey (G4), Preliminary
Exploration (G3), General Exploration (G2) and Detailed Exploration (G1) and
these stages of exploration lead to four resource categories, namely,
Reconnaissance Mineral Resource, Inferred Mineral Resource, Indicated Mineral
Resource and Measured Mineral Resource respectively reflecting the degree
of geological assurance, which are explained as follows:
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Sl. No.
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Stages of Exploration
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Definition with explanation
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1
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Reconnaissance Survey (exploration) (G4)
Quantity with grade estimated mostly based
on indirect evidences
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Reconnaissance Survey (G4) identifies areas
of enhanced mineral potential based primarily on results of regional
geological studies, regional geological traverses and mapping, airborne
geophysical survey, remote sensing or satellite data study; identifying the
mineralised zones through spectral signatures; combination of geophysical
surveys like ground gravity and magnetic, Resistively surveys, Induced
Potential (IP) surveys and other such advanced techniques; geochemical study
and other indirect methods as well as geological inference and extrapolation;
delineation of mineralised area boundaries and surface contouring by Lidar
and Drone surveys and sampling data from existing pits, old workings, nala
cuttings, dug wells etc., and also sampling data extrapolated from nearby
mining lease areas or explored blocks having similar surface geological features
may be used for assessment of resources, if possible. Limited ground truthing
bymeans of few drill-holes, as may be required, may be carried out to
substantiate the information so collected and asses the quantity and grade of
resources, if any.
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2
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Preliminary Exploration (G3)
Quantity with grade estimated with low level
of confidence
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(1) Preliminary Exploration involves the
initial delineation of an identified mineral deposit area of previous stage
by furthering the exploration to extend and identify both laterally and
vertically down (third dimension) of the ore body. The methods utilised are
outcrop identification, surface geological mapping, and indirect methods such
as geophysical and geochemical studies or mapping on appropriate scale based
on nature of mineralisation. Limited wide spaced pitting or trenching and
drilling to ensure maximum core recovery depending on the geological
formation with appropriate spacing to understand nature, style and control of
mineralisation followed by systematic sampling to identify a deposit, which
shall be the target for further exploration.
(2) Estimates of quantities are inferred,
based on interpretation of geological, geophysical, geochemical and
geo-technical investigation results. Certain degree of extrapolation beyond
the normal sample spacing may be allowed with proper justification depending
upon the style and mode of occurrence of a mineral deposit.
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3
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General Exploration (G2)
Quantity with grade estimated with moderate
level of confidence
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General Exploration involves increasing the
geological confidence level and understanding style and mode of occurrence of
mineralisation. Methods used include surface geological mapping (if not done
in the previous stage of exploration), pitting or trenching or drilling
(appropriate spacing closer than the previous stage, according to nature of
mineralisation), followed by sampling for evaluation of mineral quantity and
quality (including beneficiation tests on laboratory scale if required). The
objective is to establish the main geological features of a deposit, giving a
reasonable indication of continuity along lateral and vertical (third
dimension) extensions which provide an initial estimate of size, shape,
structure of mineralised zone, quantity and grade of the mineral deposit.
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4
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Detailed Exploration (G1)
Quantity with grade estimated with high
level of confidence
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Detailed Exploration involves the detailed
three-dimensional delineation of a known mineral deposit achieved through
sampling, such as from outcrops, pits, trenches, boreholes, shafts and
tunnels etc. Sampling locations are closely spaced such that size, shape,
structure, quantity, grade and other relevant characteristics of the deposit
are established with a high degree of accuracy. Bench scale beneficiation
tests involving bulk sampling may be required in certain cases to understand
the recovery and any additional by-products.
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(b) Definition of stages of
feasibility study:
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Sl. No.
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Category
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Definition with explanation
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1
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Geological Study (F3)
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A geological study involves reporting of all
the exploration activities undertaken during each stage of exploration
including the assessment of the mineral resources with quantity and grade. A
preliminary economic evaluation of the deposit should be done based on the
gathered field data and a comparison with the similar deposits already in
operation. This is achieved by applying meaningful threshold values, cut off
values for grade, thickness and depth of the mineralised zone.
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2
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Pre-Feasibility Study (F2)
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Pre-Feasibility Study is the study to
demonstrate the possible techno-economic and socio-environmental viability of
a mineral deposit through application of various modifying factors wherein a
preferred mining method has been ascertained including the mineral
beneficiation method, if any. The study shall also include a preliminary
financial analysis based on reasonable assumptions on the applicable
modifying factors and the evaluation of any other relevant factors which are
sufficient to convert all or part of the resources to reserves. The study
should lead to part or whole of the Mineral Resource being converted to
Mineral Reserve. A Pre-Feasibility Study has a lower confidence level than a
Feasibility Study (wherein the cost estimates of the project shall have +30%
degree of accuracy).
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3
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Feasibility Study (F1)
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Feasibility Study is a detailed
comprehensive techno-economic and socio-environmental evaluation of a mineral
deposit through application of various modifying factors to establish the
technical feasibility, economic and financial viability of a mineral deposit.
At this stage the preferred mining method, beneficiation technology of the
deposit has been adequately established with detailed assessments of the
applicable modifying factors, relevant operational factors and detailed
financial analysis to demonstrate that extraction is reasonably justified. It
is expected that all Governmental clearances to start mining operations are
already in place and where such clearances have not been obtained on the date
of commencement of the Minerals (Evidence of Mineral Contents) Amendment
Rules, 2021, the same shall be obtained in due course. The study may lead to
part or whole of the Mineral Resource being converted to Mineral Reserve. The
result of the study may reasonably serve as a basis for final decision by a
proponent or financial institution to proceed with or finance the development
of the project (wherein the cost estimates of the project shall have +20%
degree of accuracy).
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4
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Modifying Factors
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Modifying Factors are those factors which
are taken into consideration while conducting a prefeasibility or feasibility
study so as to convert mineral resources to mineral reserves. These include,
but are not limited to, mining, processing, end use, cut-off grade, threshold
value, metallurgical, infrastructure, economic, marketing, legal,
environmental, social and Governmental factors.
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(c) Definition of stages of economic
viability:
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Sl. No.
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Category
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Definition with explanation
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1
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Intrinsically Economic (E3)
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Quantities, reported in tonnes or volume
with grade or quality, estimated by means of a Geological Study identified to
be of intrinsic economic interest, implying that the resources identified may
or may not have any immediate economic value. The economic viability of the
resources is further ascertained through a prefeasibility or feasibility
study by application of appropriate modifying factors. The classes defined
are Measured, Indicated, Inferred and Reconnaissance Mineral Resources.
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2
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Potentially Economic (E2)
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Quantities with grade reported by means of a
prefeasibility or feasibility study in order of increasing accuracy, not
justifying extraction under the prevailing technological, economic,
environmental and other relevant conditions, realistically assumed at the
time of the determination, but possibly so in the future. The classes defined
as per the mineral resources for which are pre-feasibility Mineral Resources
and Feasibility Mineral Resources, including only indicated and measured
resources.
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3
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Economic (E1)
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Quantities with grade identified on the
basis of a prefeasibility or feasibility study in order of increasing
accuracy that justify extraction under the prevailing techno-economic,
socio-environmental and other relevant conditions, realistically assumed at
the time of the determination. The classes defined are Proved and Probable
Mineral Reserves.
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(d) Definition of classes of mineral
resources and reserve:
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Sl. No.
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Classes
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Definition with explanation
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1
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Mineral Resource
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Mineral Resource is a concentration or
occurrence of solid material in or on the earth's surface for which
quantities with grade or quality have been estimated based on certain
geological considerations and understanding which may or may not have any
immediate or near-term economic value but are assessed for their future
prospective value.
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2
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Reconnaissance Mineral Resource (334)
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Reconnaissance mineral Resources (334) are
estimates of quantity and grade based on indirect evidences including data
and information generated through a reconnaissance survey, limited surface
and sub-surface sampling data from within the exploration block or data
extrapolated from nearby mining or explored areas as may be required. The
quantity and grade estimates have a lower level of confidence than that of
inferred mineral resources.
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3
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Inferred Mineral Resource (333)
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(1) Inferred mineral resource is the
quantity with grade associated with a mineral deposit which can be estimated
with a low level of confidence.
(2) This is achieved through application of
appropriate exploration techniques involving widely spaced drilling, pitting,
trenching etc. followed by appropriate sampling and analysis to assume
geological continuity of the mineralised body, both laterally and vertically.
Certain level of extrapolation beyond the sampling points may be allowed with
suitable justification depending upon the type of deposit and its mode of
occurrence.
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(3) This resource cannot be converted to
mineral reserve but may be upgraded to indicated mineral resource with additional
information.
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4
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Indicated Mineral Resource (332)
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(1) Indicated mineral resource is the
quantity with grade associated with a mineral deposit which can be estimated
with a moderate level of confidence.
(2) This is achieved through application of appropriate
exploration techniques involving close spaced drilling than the previous
stage, pitting, trenching, etc., having spacing wider than that required for
estimation of measured resources which ensures assumption of the geological
continuity of the mineralised body, both laterally and vertically. This also
includes the laboratory scale beneficiation studies to understand the
recovery and by-products, if any.
(3) Indicated Mineral Resource may be wholly
or partly converted to Probable Mineral Reserve through a prefeasibility
study.
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5
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Measured Mineral Resource (331)
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(1) Measured mineral resource is the
quantity with grade associated with a mineral deposit which can be estimated
with a very high level of geological confidence.
(2) This is achieved through application of
appropriate exploration techniques involving sufficiently close spaced
drilling, pitting, trenching etc. followed by appropriate sampling and
analysis to ensure geological continuity of the mineralised body both
laterally and vertically. Bench scale beneficiation studies to confirm the
percentage recoverability with additional minerals, if any recovered.
(3) Measured Mineral Resource may be wholly
or partly converted to Proved or Probable Mineral Reserve through a
feasibility or a prefeasibility study.
|
|
6
|
Mineral Reserve
|
Mineral Reserve is the economically mineable
part of a Measured and/or Indicated Mineral Resource. It includes diluting
materials and allowances for losses, which may occur when the material is
mined or extracted. The quantity and grade of the mineral reserves is
ascertained through suitable prefeasibility or feasibility study by
application of appropriate Modifying Factors.
|
|
7
|
Proved Mineral Reserve (111)
|
Proved mineral reserve is the economically
mineable part of a Measured Mineral Resource. The quantity with grade is
demonstrated to be economically mineable by means of a feasibility study. A
Proved Mineral Reserve implies a high degree of confidence in the Modifying
Factors.
|
|
8
|
Probable Mineral Reserve (121 and
122)
|
(1) Probable mineral reserve is the
economically mineable part of an Indicated, and in some circumstances, a
Measured Mineral Resource. The quantity with grade is demonstrated to be
economically mineable by means of a prefeasibility study.
(2) The confidence in the Modifying Factors
applying to a Probable Mineral Reserve is lower than that applying to a
Proved Mineral Reserve.
|
|
9
|
Feasibility Mineral Resource (211)
|
Feasibility Mineral Resource is that part of
Measured Mineral Resource which is not economically mineable and has been
defined by studies at feasibility level as appropriate that extraction is
presently not justified. This material is identified as being possibly
economically viable subject to changes in technological, economic, and
environmental or other relevant conditions.
|
|
10
|
Pre-Feasibility Mineral Resource (221 and
222)
|
Pre-feasibility Mineral Resource that part
of an Indicated mineral resource, and in some circumstances Measured Mineral
Resource, which is not economically mineable and has been defined by studies
at Pre-feasibility level as not appropriate for extraction at present. This
material is identified as being possibly economically viable subject to
changes in technological, economic, and environmental and/or other relevant
conditions.;
|
Part-I B
Geological
Parameters and Exploration Norms
1.
The geological parameters and exploration norms
differ for each type of mineralization/deposit and as per stage of exploration.
2.
Geological Parameters for exploration:
|
1.
|
Aerial reconnaissance: Satellite
imagery/aerial photograph studies, as per necessity.
|
|
2.
|
Topographic and Geological survey (Mapping):
Reconnaissance/preliminary Exploration stage: 1:50,000 to 1:25000 scale;
General and Detailed Exploration stage: larger than 1:25000 scale i.e. from
1:500 to less than 1:25000 scale as per type of mineral deposit. Geological
mapping during general and detailed exploration to be carried out with the
help of total station. Exploration block to be geo-coordinated and delineate
land details with the help of Differential Global Positioning System.
|
|
3.
|
Ground Geophysical and Geochemical survey:
Geophysical and geochemical survey using appropriate techniques as may be
necessary for the style of mineralization as per requirement.
|
|
4.
|
Technological : Exploration and sampling
using appropriate techniques from locations such as outcrops, trenches, pits,
old workings and drill holes. The sampling locations are spaced suitably (in
a grid pattern to the extent possible and may be modified depending on structural
complexity) for establishing existence of mineralized body and its lateral
and vertical continuity. Clause (4) of Part-I of this Schedule may be
referred for further details.
The lateral extension to be considered for
resource assessment shall depend on geological considerations supplemented by
geological continuity by mapping or by other means and in any case shall not
be more than 50% of the grid spacing of the probe points.
Assessment based on selected information
such as isolated assays, isolated drill holes, assays of panned concentrates
etc. is not recommended.
|
|
5.
|
Sampling and sub-sampling:
(a) Random grab/chip/channel sampling from
surface exposure/escarpments/nallah cuttings/pit/channel etc.
(b) Systematic sampling from
pits/trenches/outcrops/workings etc. spaced closely enough to confirm
geological and grade continuity for other stages of geological assessment.
(c) Geological logging and sampling of drill
core/chip samples at regular interval, preferably metre wise or less for the
mineralized portions.
(d) The drill technique to be deployed shall
depend on the rock type to be penetrated and with an aim to achieve maximum
sample/core recovery.
The exploration samples including surface
samples, drill core/chip samples shall be preserved, for future use.
|
|
6.
|
Assay data and Laboratory tests: Analysis of
all samples generated for major radicals appropriate to the mineral under
investigation.
|
|
7.
|
Petrographic and Mineragraphic studies:
Petrographic analysis of mineralized portions to ascertain the rock types and
mineral assemblages including grain size, texture, gaunge and its liberation
characteristics etc. if considered necessary.
|
|
8.
|
Bulk density study: The bulk density must be
measured by methods that adequately account for incipient void spaces (vugs,
porosity, etc.) in mineral/ore body.
|
|
9.
|
Bulk sampling for Beneficiation studies:
Bulk sampling if necessary for testing processing technology.
|
|
10.
|
Environmental setting: Details about local
infrastructure, host population, historical sites, forests, sanctuaries,
national park and base line information on environmental setting of the area
to be collected.
|
|
11.
|
Any other relevant data: Groundwater,
geotechnical and rock characteristics etc. that may be relevant.
|
3.
Suggested Exploration norms (category-wise) for
different types of minor mineral deposits/mineralization
|
Category
|
Type of deposit and Principal Minerals
|
Reconnaissance Survey (G-4)
|
Preliminary Exploration (G-3)
|
General Exploration (G-2)
|
Detailed Exploration (G-1)
|
|
A
|
I. Bedded Stratiform and tabular deposits of
regular and irregular habit:
1. Blacktrap (Road Metal), Building Stones
(Building Limestone, Calc-gneiss, Gabbro, Phyllite, Quartzite, Sandstone,
Slate, Trachyte, Others), and Ordinary Clay.
|
Not necessary
|
1.Geological survey:
i. Mapping on 1: 50,000 scale to 1:25,000
scale as per size of the prospect.
ii. Broad assessment of lithology,
structure, surface extension of mineral.
iii. Recording of broad geomorphology,
drainage, weather profile.
2. Geochemical Survey: not necessary
2. Ground geophysical survey: not necessary.
4. Technology :
i. Pitting Trenching: not necessary
ii. Scout drilling: not necessary.
iii. Sampling: Regional and random grab/chip
sample for
geotechnical, specific gravity studies as
per necessity.
iv. Bulk density/specific gravity.
5. Integration of all data and
identification of blocks for further exploration.
|
1. Geological Survey:
i. Mapping on 1:1,000 scale to < 125,000
scale Mapping (geological and topographic) to be carried out with the help of
Total station instrument.
ii. Exploration block to be geo-coordinated
and land details to be delineated with the help of DGPS.
iii. Assessment of lithology, structure,
surface extension of mineral.
iv. Recording of geomorphology, drainage,
weather profile.
2. Geochemical Survey: not necessary
3. Geophysical survey: not necessary.
4. Technology: i. pitting/trenching:
2 to 5 per sq km/per prospect.
ii. Drilling: not necessary.
iii. Sampling: systematic grab, chip, pit
and trench sampling for geotechnical studies.
iv. Geotechnical studies: measurement of
compressive strength, tensile strength etc., if necessary.
v. Bulk density/specific gravity study.
|
Not necessary
|
|
|
2. Brick-earth, Ordinary Earth, Soft Murrum,
Hard Murrum.
|
Not necessary
|
1. Geological Survey:
i. Mapping on 1:25,000 or smaller scale as
per prospect size. Broad delineation of ordinary sand, gravel etc.
ii. Recording of geomorphology, landform
etc.
|
1. Geological Survey:
i. Mapping on 1:1,000 scale to < 1:25,000
scale. Mapping (geological and topographic) to be carried out with the help
of Total station instrument.
|
Not necessary
|
|
|
II. Placers and residual refractory mineral
deposit of hill and valley wash
|
|
2. Geochemical Survey: not necessary.
3. Geophysical Survey: not necessary.
4. Technological: i. Trenching: not
necessary.
ii. Pitting: Test pits as per need for
estimating thickness of sediment.
|
ii. Exploration block to be geo-coordinated
and land details to be delineated with the help of DGPS.
iii. Assessment of lithology, surface
extension of mineral.
|
|
|
|
1. Boulder, Chalcedony pebbles, Kankar,
Gravel, Ordinary Sand and Quartzite Pebbles.
|
|
iii. Bulk density/specific gravity.
5. Integration of all data and
identification of blocks for further exploration.
|
iii. Detailed geomorphology, drainage pattern.
2. Geochemical Survey: not Necessary.
3. Geochemical Survey: not Necessary.
4. Technology:
i. Pitting 2 to 5 per sq km or per prospect
to know the depth extension.
ii. Drilling: one or two augur drilling per
prospect to know the depth extension, as per necessity.
iii. Sampling: of pit and trench/Core/sludge
for Petrographic and geo-technical studies as per necessity.
iv. Bulk density/specific gravity.
|
|
|
B
|
I. Bedded Stratiform and tabular deposits of
regular and irregular habit:
1. Ball Clay, Red clay Lithomargic Clay,
Pozzolanic Clay, Natural Clay, Diatomaceo us Clay, Bentonite, Chalk,
Dolomite, Fireclay, Fuller's Earth, Gypsum, Laterite, Limekankar, Quartzite,
Sand (Others), Moulding Sand and Silica Sand.
|
Not necessary
|
1. Aerial
Reconnaissance: Remote sensing, aerial
photographic studies as per necessity.
2. Geological survey:
i. Mapping on 1:50,000 scale to 1:25,000
scale as per the size of the prospect.
ii. Assessment of lithology, structure,
surface mineralization extent.
iii. Recording of broad geomorphology.
3. Geochemical Survey: i. Grab/chip sampling
of rocks.
4. Ground geophysical survey: Not Necessary
5. Technology :
i. Pitting Trenching: One or two to expose
mineralized zone at ideal location.
ii. Drilling: one or two per prospect.
iii. Sampling: Trench/pit/core sample for
chemical analysis.
iv. Bulk density/specific gravity
measurement.
6. Petrographic and mineralogical studies,
as per necessity.
7. Integration of all data and
identification of blocks for further exploration.
|
1. Geological Survey:
i. Mapping on 1:1,000 scale to < 1:25,000
scale. Mapping (geological and topographical) to be carried out with the help
of Total station instrument.
ii. Exploration block to be geo- coordinated
and land details to be delineated with the help of DGPS.
iii. Assessment of lithology, structure,
mineralization extent.
2. Geochemical Survey:
i. Lithogeochemical and channel sampling in
grid pattern.
ii. Recording of deleterious elements.
3. Geophysical survey: if necessary.
4. Technology:
i. Pitting: 2 to 5 per sq km or per
prospect.
ii. Trenching: at spacing of 200- 500m.
iii. Drilling: The grid spacing of bore
holes may be 800m or closer for deposits of regular habit and 400 m or closer
for irregular habit. Drilling technique depends on rock type.
iv. Sampling: systematic pit and trench
sampling. Core/sludge sampling mineralization wise.
v. Laboratory scale scanning/chemical
analysis.
vi. Bulk density/specific gravity study.
5. Petrographic and minerographic studies:
as per necessity.
|
Not necessary
|
|
|
2. Dimension Stones (ornamental type)
coloured varieties including:
i. Granite (Granite means dolerites, granite
geneisses, migmatites, gabbros,
|
Not necessary
|
1. Geological Survey:
i. Mapping on 1:25,000 or smaller scale as
per prospect size.
ii. Recording of broad geomorphology and
weather profile.
2. Geochemical Survey: Not necessary
3. Geophysical Survey: Not necessary.
4. Technological:
i. Pitting/Trenching/drilling: Not Necessary
ii. Sampling: one grab of fresh rock prospect of premium variety for
geotechnical and petrographic study. iii. Geotechnical studies:
a. Joint fracture density study and
preliminary assessment of blockability and polishing index.
b. Bulk density/specific gravity study.
5. Petrographic studies: Texture and
micro-texture study. 6. Integration of all data and identification of blocks
for further exploration.
|
1. Geological Survey:
i. Mapping on 1:1,000 scale to < 1:25,000
scale. Mapping (geological and topographic) to be carried out with the help
of Total station instrument.
ii. Exploration block to be geo- coordinated
and land details to be delineated with the help of DGPS.
iii. Assessment of lithology, structure,
surface extension of mineralization etc.
iv. Recording of geomorphology, drainage,
weather profile.
2. Geochemical Survey: Identification of
deleterious constituents.
3. Geophysical survey: if necessary.
4. Technology:
i. Pitting/trenching: one or two per
prospect.
ii. Drilling: one or two per prospect.
iii. Sampling: two to three grabs per
prospect.
iv. Geotechnical: further refinement of
blockability data, polishing index measurement, measurement of compressive
strength, tensile strength etc.
v. Bulk density/specific gravity study.
5. Petrographic and minerographic studies:
colour, granularity, inclusion, texture etc. As per necessity.
|
Not necessary
|
|
|
II. Lenticular bodies of all dimensions
including bodies occurring en echelon, silicified linear zones of composite
veins. Lenses, pockets, stock- works; irregular shaped modest to small sized
bodies
1. Agate, Calcite, Clay (Others), Feldspar,
Ochre, Quartz, Steatite or Talcor Soapstone, China Clay, Kaolin, and White
Clay.
|
Not required
|
1. Geological Survey:
i. Mapping on 1:50,000 to 1:25,000 scale.
ii. Assessment of lithology, mineral
extension, structure etc.
iii. Broad study of geomorphology and
landforms.
2. Geochemical Survey: Sampling of rock
chip, grab.
3. Geophysical Survey: if required.
4. Technological:
i. Pitting and scout drilling: up to 5 test
pits/boreholes on 400m grid pattern.
ii. Sampling: sampling of pit and cores for
deciphering the mineralized zone.
iii. Bulk density/specific gravity
measurement.
5. Petrographic and mineragraphic studies,
if necessary.
6. Integration of all data and
identification of blocks for further exploration.
|
1. Geological Survey: i. Mapping on 1:1,000
scale to < 1:25,000 scale. Mapping (geological and topographic) to be
carried out with the help of Total station instrument.
ii. Block to be geo-coordinated and
delineate land details with the help of DGPS.
iii. Assessment of lithology, structure,
surface aerial extent of/mineralization.
2. Geochemical Survey:
i. Detailed lithogeochemical and channel
sampling in grid pattern for further refining of data.
ii. Identification of deleterious elements.
3. Geophysical survey: only if necessary.
4. Technology:
i. Pitting/trenching: at spacing of 200-
500m.
ii. Drilling: The grid spacing of bore holes
may be 200m or closer
iii. Sampling: systematic pit and trench
sampling.
Core/sludge sampling mineralization wise.
iv. Laboratory scale scanning/chemical
analysis.
v. Bulk density/specific gravity study.
5. Petrographic and inerographic studies, as
per necessity.
|
Not required
|
Part II A
REPORTING
OF MINERAL RESOURCES
Standard Template for a
Geological study Report which shall also form a part of the pre-feasibility or
feasibility report
1.
A Geological Study Report for estimation and
reporting of Mineral Resources integrating all data of exploration, sampling
and testing generated through geophysical (aerial and ground), geochemical,
geological surveys and technological study shall be undertaken for every stage
of exploration, i.e., from G4 to G1 for assessing the resources.
2.
Mineral resource assessment is normally a
collective effort involving a multidisciplinary approach. It is expected that
individuals/subject matter experts involved in each part of the report
preparation are given due credit for that part with proper acknowledgement in
the report and also, they are willing to take due responsibility regarding the
accuracy and authenticity of that part. However, the final responsibility of
the report shall lie with the lead expert or a group of experts who, after
proper due diligence of all the parts of the report have arrived at the final
estimation of the resources and reserves and are convinced about the
methodology and processes followed in arriving at the resource estimates. These
experts taking the final responsibility for the report shall be referred to as
the qualified persons and shall certify the report by signing off the report
with their credentials.
|
Sl. No.
|
|
Criteria with parameters of reporting
|
|
1.
|
|
Executive Summary
|
|
|
i
|
The executive summary shall include details
about the location of the mineral deposit, purpose of the mineral
investigation and the stage of the exploration, brief geology,
mineralization, exploration plan with spacing of the sample points, depth of
exploration and whether the mineralisation extends beyond the depth of direct
evidence. Outcome of the exploration studies including the quantity of
resources identified with grade and quality under various classes.
|
|
|
ii
|
The summary shall also include observation
on the issues regarding the future plan or strategy for the deposit including
likely mineability of the deposit based on present technological,
environmental, social and market conditions.
|
|
2.
|
|
Details of the Qualified
Person(s)/Exploration Agency
(To be provided separately for all the
qualified persons signing off the report)
|
|
|
i
|
(a) Name:
(b) Address:
(c) Contact Mobile No:
(d) E-Mail id:
(e) Qualification:
(f) Experience:
(g) Affiliation to any organization/company,
if yes, specify the name of the organisation or company:
|
|
ii
|
Details of qualification and experience of
persons associated with various aspects of exploration assessment of
resources and reserves
|
|
3.
|
|
Title and ownership
|
|
|
i
|
Name of the explorer/Mining or prospecting
rights holder: Address: Telephone No: E-Mail i.d.:
|
|
ii
|
Details of period of prospecting/mineral
right if any: In case of a licence or lease:
a) Date of grant:
b) Date of execution:
c) Period of licence or lease:
d) Period of completion:
|
|
4.
|
|
Details of the Area Under Study
|
|
|
(i)
|
Village, District, State
|
|
|
(ii)
|
Survey of India Toposheet No., Differential
Global Positioning System(DGPS) coordinates of all corner points of the area
and borehole points in latitude and longitude (Degree Minutes Second) format
WGS-84 Datum
|
|
|
(iii)
|
Cadastral details of the area with land use,
area under forest with type of forest. In case the cadastral details are not
available an indicative data of breakup of government, private and forest
land
|
|
|
(iv)
|
Mineral(s) under investigation or granted
under licence or lease
|
|
5.
|
|
Physiography and environment
(Data to be furnished up to five km. radius
from the peripheral boundary of project area in case of G3, G2 and G1 stage
of exploration)
|
|
|
(i)
|
Relief of the area with minimum and maximum
elevation, drainage pattern, natural water courses, reservoirs, etc.
|
|
|
(ii)
|
Roads, railway track, electric transmission
line, telephone line, etc., passing through the area or nearby
|
|
|
(iii)
|
Host population (local tribes), Human
settlements within and nearby the area
|
|
|
(iv)
|
Socio Demographic profile of the area and
nearby
|
|
|
(v)
|
Historical sites and archaeological
monuments, places of worship, public utilities etc. within or near by
|
|
|
(vi)
|
Forests, sanctuaries, national park and wild
life sanctuaries; grazing land and gochar land within or near by the area
with distance from periphery of the area explored.
|
|
|
(vii)
|
Flora and Fauna within and nearby
|
|
|
(viii)
|
Water bodies such as river, nala, stream,
reservoir, etc., within or nearby
|
|
|
(ix)
|
Climatic conditions:
(a) Temperature (annual) min max Avg
(b) Rain fall (annual) min max Avg
(c) Humidity (annual) min max Avg
|
|
|
(x)
|
Any other physiographic, social and
environmental factor having potential to affect the viability of the project
and assessment of resources and reserves.
|
|
6.
|
|
Infrastructure
|
|
|
|
Local infrastructure with roads, railways,
port facilities, electricity, water etc. with distance from the area. Details
of nearby industries in the area which may use the mineral commodity likely
to be mined.
|
|
7.
|
|
Geology
|
|
|
(i)
|
Brief regional geology of the area outlining
the broad geological, stratigraphical and structural frame work.
|
|
|
(ii)
|
Local geological setting detailing the
common rock types, controls of mineralization, details of old workings if
any, surface exposures, etc., of the area under study also of adjoining
nearby areas, if the information is likely to have an impact on the area
under study.
|
|
|
(iii)
|
Structural details of the area such as dip,
strike, folds, faults, etc.
|
|
|
(iv)
|
A discussion on the type of the deposit
based on the style of mineralisation and minerals under investigation.
Suggested exploration plan with spacing of the sampling points and depth of
exploration commensurate with the stage of exploration.
|
|
|
(v)
|
The extent and variability of the
mineralisation expressed as length (in meter) (along strike or otherwise),
plan width, and depth below surface to the upper and lower limits of the
Mineral Resource.
|
|
8.
|
|
Previous Exploration
|
|
|
(i)
|
Name and address of prospecting agency or
permit holder or licensee involved in the exploration of the area with year
and period of exploration (if more than one agency is involved details to be
given separately for each agency)
|
|
|
(ii)
|
Brief details of the exploration carried out
(to be given separately for each agency)
|
|
|
(iii)
|
Reserves or resources estimated, if any,
during the previous exploration campaign with quantity and grade under
various categories
|
|
9.
|
|
Aerial or ground geophysical or geochemical
data
|
|
|
|
Details of aerial, ground geophysical and
geochemical survey taken up and their results.
|
|
10.
|
|
Exploration undertaken during current
investigation
|
|
|
(i)
|
Details of pitting, trenching, drilling,
etc., with spacing and distribution of the sample points along with geographical
co-ordinates.
|
|
|
(ii)
|
Data spacing for reporting of exploration
results: Whether the data spacing and distribution is sufficient to establish
the degree of geological and grade continuity appropriate for the mineral
resource estimation procedure(s) and classifications applied.
|
|
11.
|
|
Location of data point
|
|
|
(i)
|
Accuracy and quality of surveys used to
locate drill holes (collar and down-hole surveys, azimuth, inclination,
coordinates of bore holes etc), trenches, mine workings and other locations
used in mineral resource estimation.
|
|
|
(ii)
|
Quality and adequacy of topographic control.
|
|
12.
|
|
Sampling technique
|
|
|
|
Nature and quality of sampling (e.g. cut
channels, random chips, etc.) and measures taken to ensure sample
representation.
|
|
13.
|
|
Drilling technique and drill sampling
employed
|
|
|
(i)
|
Drill type (e.g. core, reverse circulation,
open-hole hammer, rotary air blast, auger, Bangka, sonic, etc.) and details
(e.g. core diameter, triple or standard tube).
|
|
|
(ii)
|
Whether core and chip sample recoveries have
been properly recorded and results assessed.
|
|
|
(iii)
|
Measures taken to maximise sample recovery
and ensure representative nature of the samples.
|
|
|
(iv)
|
Whether a relationship exists between sample
recovery and grade and whether sample bias could have occurred due to
preferential loss or gain of fine or coarse material.
|
|
|
(v)
|
Logging: -Whether core and chip samples have
been logged to a level of detail to support appropriate Mineral Resource
estimation, mining studies and metallurgical studies.
|
|
|
(vi)
|
Discussion on the analysis results of
handheld X-ray fluorescence (XRF), if used in the investigation.
|
|
14.
|
|
Sub-sampling techniques and sample
preparation
|
|
|
(i)
|
If core, whether cut or sawn and whether
quarter, half or all core taken.
|
|
|
(ii)
|
(a) If non-core, whether riffled, tube
sampled, rotary split, etc., and whether sampled wet or dry.
(b) For all sample types, the nature,
quality and appropriateness of the sample preparation technique.
|
|
|
(iii)
|
Quality control procedures adopted for all
sub-sampling stages to maximize representation of samples.
|
|
|
(iv)
|
Measures taken to ensure that the sampling
is representative of the in-situ material collected.
|
|
|
(v)
|
Whether sample sizes are appropriate to the
grain size of the material being sampled.
|
|
15.
|
|
Quality of assay data and laboratory tests
|
|
|
(i)
|
(a) The nature, quality and appropriateness
of the assaying and laboratory procedures used and whether the technique is
considered partial or total.
(b) Nature of quality control procedures
adopted (eg. standards, blanks, duplicates, external laboratory checks) and
whether acceptable levels of accuracy (i.e. la ck of bias) and precision have
been established.
|
|
|
|
(c) Check analysis of at least 10% of
samples should be analyzed from third party National Accreditation Board for
Testing and Calibration Laboratories (NABL) accredited or Department of
Science and Technology (DST) or Bureau of Indian Standards (BIS) recognized
laboratories or government laboratories for assessing the acceptable levels
of accuracy.
(d) Security and chain of control of samples
should be clearly mentioned.
|
|
16.
|
|
Moisture
|
|
|
|
Whether the tonnages are estimated on a dry
basis or with natural moisture, and the method of determination of the
moisture content.
|
|
17.
|
|
Bulk Density
|
|
|
|
Whether assumed or determined. If assumed,
the basis for the assumptions. If determined, the method used, whether wet or
dry, the frequency of the measurements, the nature, size and
representativeness of the samples.
|
|
18.
|
|
Beneficiation studies as may be required
|
|
|
|
Details of beneficiation studies carried out
at laboratory scale of bench scale involving bulk sampling tests to
understand and suggest technological factors for optimum recovery of explored
mineral commodity, any additional by-products or co-products that may be
available in the ore which is recoverable should also be discussed. The
detailed flow sheet with yield recovery factors and to be discussed
|
|
19.
|
|
Resource estimation techniques
|
|
|
(i)
|
Discussion on sufficient data density to
assure continuity of mineralisation and synthesis adequate data base for
estimation procedure used.
|
|
|
(ii)
|
Whether previous exploration data has been
used and integrated with the current exploration data for assessment of the
updated resources.
|
|
|
(iii)
|
The nature and appropriateness of the
estimation technique(s) applied and key assumptions, including treatment of
extreme grade values, domaining, interpolation parameters, maximum distance
of extrapolation from data points
|
|
|
(iv)
|
The basis for the classification of the
mineral resources into varying confidence classes.
|
|
|
(v)
|
The assumptions made regarding recovery of
by-products.
|
|
|
(vi)
|
Detailed description of the method used and
the assumptions made to estimate tonnages and grades (section, polygon,
inverse distance, geostatistical, or other method).
|
|
|
(vii)
|
Description of how the geological
interpretation was used to control the resource estimates.
|
|
|
(viii)
|
Discussion of basis for using or not using
grade cutting or capping. If any computer software was used for estimation of
resources then name of the software with the version and method chosen,
description of programmes and parameters used.
|
|
|
(ix)
|
Geostatistical methods are extremely varied
and should be described in detail. The method chosen should be justified. The
geostatistical parameters, including the variogram, and their compatibility
with the geological interpretation should be discussed. Experience gained in
applying geo-statistics to similar deposits should be taken into account.
|
|
|
(x)
|
Data verification or validation procedures
used, including peer review report.
|
|
20.
|
|
Reporting of resources
|
|
|
|
Basis of reporting of resources into various
classes. The criteria and methods used for the classification to be
specified. The quantities with grades, for each class are to be specified.
The average grade under each class is to be specified. Grade wise classification
should also be reported under suitable cases. In case of metallic deposits
such as gold, precious metals and base metals the metal content is to be
specified and resources should be estimated at various cut off grades.
Factor, if any, applied to take care of the confidence level from the actual
estimates should also be specified. The inferred, indicated and measured
resources should be highlighted in a table.
|
|
21.
|
|
Summary and recommendations
|
|
|
(i)
|
(a) A discussion on the outcome of the exploration
work detailing the nature of the deposit, the dimension of the deposit,
general structural trend, depth of occurrence and depth up to which
exploration has been done, possibility of continuity of mineralisation beyond
the depth of exploration and future exploration requirements, if any.
(b) The resources estimated under various
classes with grade.
(c) The possibility of economic extraction
based on present technological, environmental, social and market conditions.
(d) Hindrances, if any, anticipated in the
economic extraction of the deposit.
|
|
|
(ii)
|
Discussion on the suggested future plan or
strategy for the deposit for further exploration and mining.
|
|
22.
|
|
Plates and maps
|
|
|
(i)
|
Location plan of the area on 1:50000 showing
various topographic and physiographic features nearby the project site.
|
|
|
(ii)
|
Topographic Map/Cadastral plan on 1:4000, if
available.
|
|
|
(iii)
|
A physiography or surface topography plan
showing various topographical and physiographical features.
|
|
|
(iv)
|
Surface geological plan on appropriate scale
showing reliable geological map of appropriate scale with Differential Global
Positioning System (DGPS) - global coordinates of the corner points showing
major lithological units, structural and tectonic features; extent of surface
mineralisation, structure, location of boreholes, pits, trenches, old
workings, etc. If the area or part of it has been covered under exploration
earlier then the same with the location details should be shown in a map in
appropriate scale.
|
|
|
(v)
|
Cross sections at suitable intervals showing
vertical projections of litho-units and mineralisation.
|
|
|
(vi)
|
Level plan or slice plan at suitable
intervals showing horizontal projections of mineralisation, if necessary.
|
|
23.
|
|
Annexures or enclosures to the report
|
|
|
(i)
|
The report shall include all relevant data
including maps, sections, logs, analysis reports, photographs, etc., in
support of the estimates made.
|
|
|
(ii)
|
In case of a Prospecting Licences or
Reconnaissance Permit, all relevant orders of grant, execution of licence,
permissions to carry out exploration from forest department, Letter of
Intent, etc., shall also form part of the report.
|
|
24.
|
|
Any other information
|
|
|
|
Any other information as may be available or
required by any authority as prescribed
|
|
25.
|
|
Certificate from the qualified person with
name, date and signature.
|
Part-II B
Contents of
Prefeasibility Report
Contents of a Prefeasibility
Report for Estimation and Reporting of Minor Mineral Reserves based on a
Geological Report prepared as per Part-I. For minor minerals which are mostly
industrial minerals such factors as quality and marketability are important and
should be carefully considered before declaring Mineral Reserves. The
Geological Study Report shall also form a part of the Prefeasibility Report.
The report may incorporate among other things, the following contents:
|
Sr. no.
|
Contents
|
Explanation
|
|
1
|
Mineral Resource estimate for conversion to
Mineral Reserve.
|
(a) Description of Mineral Resource estimate
used as a basis for the conversion to a Mineral reserve.
(b) Clear statement as to whether the
Mineral Resources are reported additional to, or inclusive of, the Mineral
Reserves.
(c) The type and level of study undertaken
to enable Mineral Resources to be converted to Mineral Reserves i.e.
Prefeasibility/Feasibility level.
|
|
2
|
Cut off Parameters.
|
The basis of the adopted cut-off grade(s) or
quality parameters applied, including the basis.
|
|
3
|
Mining factors or assumptions.
|
(a) The method and assumptions used to
convert the Mineral Resource to a Mineral Reserve (i.e. either by application
of appropriate factors by optimization or by preliminary or detailed design
supported with Conceptual plan for mining).
(b) Anticipated Ore to OB ratio, mine
recoveries, dilutions etc.
(c) The choice of, the nature and the
appropriateness of the selected mining method(s), the size of the selected
mining unit (length, width, height) and other mining parameters including
associated design issues such as pre-strip, access, etc.
(d) The assumptions made regarding
geotechnical parameters (eg. pit slopes, stope sizes, etc.), grade control
and pre-production drilling.
(e) The major assumptions made and Mineral
Resource model used for pit optimization (if appropriate).
(f) The mining dilution factors, mining
recovery factors, and minimum mining widths used.
(g) The infrastructure requirements of the
selected mining methods. Where available, the historic reliability of the
performance parameters.
|
|
4
|
Cost and revenue factors.
|
(a) The derivation of, or assumptions made,
regarding projected capital and operating costs.
(b) The assumptions made regarding revenue
including head grade, metal or commodity price(s) exchange rates,
transportation and treatment charges, penalties, etc.
(c) The allowances made for royalties
payable, both Government and private.
(d) Basic cash flow inputs for a stated
period.
(e) Yearly planned production, Net Present
Value (NPV) and Internal Rate of Return (IRR) of the deposit, intrinsic value
of the deposit based on annual projected production.
|
|
5
|
Market assessment.
|
(a) The demand, supply and stock situation
for the particular commodity, consumption trends and factors likely to affect
supply and demand into the future.
(b) For industrial minerals the customer
specification, testing and acceptance requirements prior to a supply
contract.
|
|
6
|
Other modifying factors.
|
(a) The effect, if any, of natural risk,
infrastructure, environmental, legal, marketing, social or governmental
factors on the likely viability of a project and/or on the estimation and
classification of the Mineral Reserves.
(b) The status of titles and approvals
critical to the viability of the project, such as quarry leases, discharge
permits, government and statutory approvals.
(c) Environmental descriptions of
anticipated liabilities. Location plans of mineral rights and titles."
|
Rule - 18.
In the said rules, in SCHEDULE
V,-
(I) at serial number 1 under heading
"Designated Officer" related to Commissioner of Geology and Mining
(CGM)",-
(i) in rule number 8 under heading
"Rule Number", in entry relating to "Grant procedure" under
heading "Rule Name", in entry under heading "Rule
Reference", before the words and brackets "Sub-rule (2)", the
words, brackets and comma "Sub-rule (1A)," shall be inserted.
(ii) in rule number 9 under heading
"Rule Number", in entry relating to "Upfront Payment for Quarry
Lease", under heading "Rule Name", in entry under heading
"Rule Reference", for the words and brackets "Sub-rule (2) (a),
the words and brackets "Sub-rule (2)" shall be substituted;
(iii) after rule number 15 under
heading "Rule Name", the following entries shall be inserted, namely:
|
"16C
|
Grant of Quarry Lease
|
Sub-rule (1) with prior approval of the
Government, sub-rule (2)"
|
(iv) in rule number 42 under heading
"Rule Number", in entry relating to "Surrender of the quarry
lease" under heading "Rule Name", in entry under heading
"Rule Reference", after the words and brackets "sub-rule (1)",
the words and brackets "proviso to sub-rule (1) with prior approval of the
Government" shall be added;
(v) in heading
"Applicability", after rule number 45 under heading "Rule
Name", the following entries shall be inserted, namely:
|
"Schedule-I
|
Evidence of Mineral Resources
|
Clause (4)"
|
(II) at serial number 2 under heading
"Designated Officer" related to "District Collector",-
(i) in rule number 8 under heading
"Rule Number", in entry relating to "Grant procedure" under
heading "Rule Name", in entry under heading "Rule
Reference", before the words and brackets "Sub-rule (2)", the
words, brackets and comma "Sub-rule (1A)," shall be inserted.
(ii) in rule number 9 under heading
"Rule Number", in entry relating to "Upfront Payment for Quarry
Lease" under heading "Rule Name", in entry under heading
"Rule Reference", for the words and brackets "Sub-rule (2) (a),
the words and brackets "Sub-rule (2)" shall be substituted;
(iii) after rule number 15 under
heading "Rule Name", the following entries shall be inserted, namely:
|
"16C
|
Grant of Quarry Lease
|
Sub-rule (1) with prior approval of the CGM,
sub-rule (2)"
|
(iv) in rule number 42 under heading
"Rule Number", in entry relating to "Surrender of the quarry
lease" under heading "Rule Name", in entry under heading
"Rule Reference", after the words and brackets "sub-rule (1)",
the words and brackets "proviso to sub-rule (1) with prior approval of the
CGM" shall be added;
Rule - 19.
In Form A, for the words and
figures, "Block number 1, 7th Floor, Udhyog Bhavan, Sector 11", the
words and figures, "Block number 15, Dr. Jivraj Mehta Bhavan, Sector
10" shall be substituted.
Rule - 20.
In the said rules, after Form A,
the following form shall be inserted, namely;
"Form-A1
(See
Chapter-IIA)
Application
for Quarry Lease
(under
Chapter-IIA of the Gujarat Minor Mineral Concession Rules, 2017)
Received at ..................
(Place) ..................... at ................ a.m./p.m. on the day of
................. Entered in the Register at No .......................... on
page
Signature and designation of
Receiving Officer
From: ...........................................................................................
......................................................................................................
......................................................................................................
To,
......................................................................................................
......................................................................................................
......................................................................................................
Dated the
.......................
Sir,
1.
I/We submit an application for quarry lease for
(mineral) for a term of .................. years over .............. hectares
of land in the area specified in the Annexure hereto appended.
2.
A sum of Rs .................... payable as fee for
the grant of such lease under Chapter-IIA of the Gujarat Minor Mineral
Concession Rules 2017 has been paid in the Government Treasury at
........................ and the receipted Challan is enclosed.
3.
The required particulars are given below:
Name of applicant, stating
whether he or it is an individual or company ..................
(i) Nationality of the individual or
place of registration or incorporation of company .......................
(ii) Profession of the applicant
........................................
(iii) Address of the applicant
........................................
(iv) Minor mineral/minerals which the
applicant intends to quarry .......................................
(v) Owner of the Land or Holder of
Consent......................................
(vi) Particulars of the areas,
mineralize, within the State for which the applicant or any person jointly in
interest with him.
(a) already holds a quarry lease
......................................................
(b) has already applied for a quarry
lease but not granted ..........................
(c) being applied for simultaneously
................................................
(d) nature of joint interest, if any
.................................................................
(vii) Means by which the
mineral/minerals is/are to be raised i.e. whether manual or mechanical
...................................
(viii) Manner in which the mineral
raised is to be utilized.
(a) for manufacture
.............................................
(b) for sale
..........................................
(c) any other purpose
....................................
(ix) Details of the plan of the area
applied for to be enclosed.
(The plan should be on the
relevant portion of the cadastral village map with scale and should contain
natural features, landmarks or other features to enable identification of the
area in the field, the nearest railway station, or any other place of
importance)
(x) Is the area applied for in a
contiguous block.
(xi) Has the applicant any previous
experience in quarry? If yes, details should be given
................................
(xii) Financial resources of the
applicant ................................................ ..........................
(xiii) Total investment in the
operations anticipated .................................................
(xiv) Particulars of the receipted
treasury Challan for the fee ..................................
(xv) Any other particulars which the
applicant wishes to furnish.