In exercise of the power conferred by Section 15 of
the Mines and Minerals (Regulation and Development) Act, 1957 (Central Act No.
67 of 1957), the Governor of Meghalaya is pleased to make the following rules
further to amend the Meghalaya Minor Minerals Concession Rules, 2016
(hereinafter referred to as the principal rules), namely:- (1)
These
Rules may be called the Meghalaya Minor Minerals Concession (Third amendment)
Rules, 2018. (2)
They
shall come into force from the date of publication in the Official Gazette. In
the principal rules, after clause (u), the following clause shall be inserted,
namely:- “(v) "Authorised Officer" means any
officer of the Directorate of Mineral Resources duly authorised by the
Government for the purpose; In
Rule 6 of the principal rules, for clause (g), the following clause shall be
substituted, namely: - "(g) No Objection Certificate from the
concerned Autonomous District Council for land use in case the applicant is a
company, firm, cooperative society or non-tribal." In
Rule 10 of the principal rules, - (i)
for
clause (a), the following clause shall be substituted, namely: - "(a) mining plan duly approved by the
authorised officer." (ii)
for
clause (e) after the word "Department", the following words shall be
inserted: -"Whenever applicable under the Meghalaya Transfer of Land
(Regulation) Act, 1971." (iii)
for
clause (f), the following clause shall be substituted, namely: - "(f) self-declaration Form for due adherence
of labour laws and labour safety standards." In
Rule 19 of principal rules, for the words "Director of Mineral
Resources" appearing in clause (1), the words "authorised
officer" shall be substituted. In
Rule 20 of principal rules, for the words "Director of Mineral
Resources" appearing in clause (2), the words "authorised
officer" shall be substituted. In
Rule 24 of the principal rules, - (i)
for
clause (e), the following clause shall be substituted, namely: - "(e) self-declaration Form for due adherence
of labour laws and labour safety standards." (ii)
for
the words "Director of Mineral Resources" appearing in clause (f),
the words "authorised officer" shall be substituted. For
the Schedule -IV of the of the Principal Rules, the following Schedule shall be
substituted, namely: - SCHEDULE-IV (see
rule 2(n) and rule 28) Rates
of Royalty Sl.
No. Minor
Mineral Rate
of Royalty (???) 1 Building
stone 240
per cubic meter 2 Gravel 240
per cubic meter 3 Ordinary
clay 100
per cubic meter 4 Ordinary
sand other than sand used for prescribed purpose 110
per cubic meter 5 Boulder 240
per cubic meter 6 Shingle 240
per cubic meter 7 Limestone
of any grade 100
per tonne 8 Kankar 80
per tonne 9 Limeshell 80
per tonne 10 Murram 100
per cubic meter 11 Brick
earth 100
per cubic meter 12 Fuller's
earth 100
per cubic meter 13 Slate 100
per tonne 14 Shale 100
per tonne 15 Stone
used for making household utensil 240
per cubic meter 16 Quartzite
and sandstone 240
per cubic meter 17 Calcite 55
per tonne 18 China
clay 100
per cubic meter 19 Clay
(others) 100
per cubic meter 20 Corundum 40
per tonne 21 Dolomite 75
per tonne 22 Dunite
or Pyroxenite 30
per tonne 23 Felspar 35
per tonne 24 Fireclay 100
per cubic meter 25 Fuchsite
quartzite 240
per cubic meter 26 Gypsum 100
per tonne 27 Kaolin 100
per tonne 28 Laterite 100
per tonne 29 Quartz 100
per tonne 30 Sand
(others) 110
per cubic meter 31 Silica
sand 110
per cubic meter 32 Ordinary
Earth 100
per cubic meter 33 Granite i.
Black colour ii.
Other colours 1500
per cubic meter 1000 per cubic meter 34 Marble 1000
per cubic meterMEGHALAYA MINOR MINERALS
CONCESSION (THIRD AMENDMENT) RULES, 2018
PREAMBLE