Mineral
Concession (Amendment) Rules, 2022
[07th
September 2022]
G.S.R. 684(E).-In
exercise of powers conferred by section 13 of the Mines and Minerals
(Development and Regulation) Act, 1957 (67 of 1957), the Central Government
hereby makes the following rules further to amend the Mineral Concession Rules,
1960, namely:-
Rule - 1. Short title and commencement.
(1)
These rules may be called
the Mineral Concession (Amendment) Rules, 2022.
(2)
They shall come into force
on the date of their publication in the Official Gazette.
Rule - 2.
In the Mineral Concession Rules, 1960 (hereinafter referred to as principal
rules), in rule 64A,-
(i)
for the words "twenty
four per cent", the words "twelve per cent." shall be
substituted;
(ii)
the words "the sixtieth
day of" shall be omitted.
Rule - 3.
In the principal rules, in rule 64B, after the first proviso, the following
proviso shall be inserted, namely:-
"Provided
further that any royalty paid under the first proviso shall be subject to
adjustment on the basis of-
(a)
final declaration of the
grade of run-of-mine coal or lignite after sampling; or
(b)
final declaration of the
National Coal Index of the relevant basket of coal grade or National Lignite
Index, as applicable, on the date of dispatch or consumption, as the case may
be, and payment of shortfall royalty to the lessor or refund of additional
royalty to the lessee shall be made based on such adjustment.".
Rule - 4.
In the principal rules, for CHAPTER XI, the following CHAPTER shall be
substituted, namely:-
"CHAPTER
XI
Penalty
76.
Penalty.-
(1)
Any person who contravenes
sub rules (1),(2) and (3) of rule 7, sub-rules (1), (2) and (3) of rule 14,
sub-rules(1) and (2) of rule 16, rules 18, 19, 22A, sub-rule (1) of rule 22
(E), rule 22F, sub-rules (1), (2) and (3) of rule 27, rules 27A and 29A,
sub-rule(1) of rule 37, rules 40D, 42, 44 to 51, sub-rule (1) of rule 62, rules
66, 66A and 72 shall be punishable with imprisonment for a term which may
extend to two years or with fine which may extend to five lakh rupees, or with
both, and in the case of continuing contravention, with additional fine which
may extend to fifty thousand rupees for every day during which such
contravention continues after conviction for such contravention.
(2)
Any person who contravenes
rules 20, 21B, sub-rules (1), (2), (4), (5) and (6) of rule 22B, rules 32, 33,
37A and 40B, second proviso to sub-rule (1) of rule 40E, rules61 and 64Ashall
be punishable with fine which may extend to five lakhs rupees, and in the case
of a continuing contravention, with additional fine which may extend to fifty
thousand rupees for every day during which such contravention continues after
conviction for such contravention.".