ODISHA MINOR MINERALS
CONCESSION (AMENDMENT) RULES, 2016
PREAMBLE
In exercise
of powers conferred by sub-section (1) of Section 15 of the Mines and Minerals
(Development and Regulation) Act, 1957 (67 of 1957), the State Government do
hereby make the following rules further to amend the Odisha Minor Minerals
Concession Rules, 2004, namely:
Rule - 1. Short title and commencement.
(1)
These rules may be called the Odisha Minor
Minerals Concession (Amendment) Rules, 2016.
(2)
They shall come into force on the date of
their publication in the Odisha Gazette.
Rule - 2.
In the Odisha Minor Minerals
Concession Rules, 2004 (hereinafter referred to as the said rules), in rule 26,
in sub-rule (10), the following proviso shall be inserted, namely:
"Provided that the minimum amount
of additional charge proposed to be quoted shall not be less than five
percentum of the rate of royalty."
Rule - 3.
In the said rules, in Schedule III,
for the words "Board of Revenue", appearing against item (i)(a) of
serial number 1, under the heading "Controlling Authority", the words
"Collector of the District" shall be substituted.