ODISHA MINOR
MINERALS CONCESSION (AMENDMENT) RULES, 2017
PREAMBLE
In exercise of the
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 Mineral
Concession Rules, 2016, namely:
Rule - 1.
(1)
These rules may be called the Odisha Minor Minerals Concession
(Amendment) Rules, 2017.
(2)
They shall come into force on the date of their publication in the
Odisha Gazette.
Rule - 2.
In the Odisha Minor Mineral Concession Rules, 2016,
(hereinafter referred to as the said rules), in rule 2,
(i)
for clause (f), the following clause shall be substituted, namely:
"(f) 'Competent
Authority' means officer mentioned in column (4) of Schedule IV;"
(ii)
for clause (g), the following clause shall be substituted, namely:
"(g) 'Controlling
Authority' means officer mentioned in column (3) of Schedule III;" and
(iii)
in clause (aa) , for the figure
and bracket "1 (ii)" the figure '2' shall be substituted.
Rule - 3.
In the said rules, in rule 67, for the expression
"prospecting license - cum-mining lease or mining lease or quarry
lease", the expression "prospecting license or mining lease or quarry
lease prior to commencement of these rules" shall be substituted.
Rule - 4.
In the said rules, for SCHEDULE-III, the following
schedule shall be substituted, namely:
"Schedule-III
[see rule 2 (g)]
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Serial No. (1)
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Types of Minerals (2)
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Controlling Authority (3)
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1.
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Specified minor minerals and all minor minerals occurring in areas
granted under mining lease for major minerals.
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Government in Steel & Mines Department.
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2.
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Ordinary clay, silt, rehmatti, ordinary sand other than used for
industrial and prescribed purposes, brick earth, ordinary earth, moorum,
laterite slabs, ordinary boulders, road metals including ballasts, chips,
bajri and rock fines generated from stone crushers, gravels of ordinary
stones and river shingles and pebbles
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(a) when occurring in non-forest- land
(b) when available in any forest area
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Collector of the District Principal Chief Conservator of Forest,
Odisha."
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Rule - 5.
In the said rules, for SCHEDULE-IV, the following
Schedule shall be substituted, namely:
"Schedule-IV
[see rule 2(f),48]
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Sl. No.
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Category of Minerals
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Types of lease/ permit
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Competent Authority
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Department
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(1)
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(2)
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(3)
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(4)
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(5)
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1.
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Specified minor minerals
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(a) Mining Lease
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Deputy Director of Mines/Mining Officers of respective jurisdiction
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Steel & Mines
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(b) Prospecting License-cum-Mining Lease
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Deputy Director of Mines/Mining Officers of respective jurisdiction
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Steel & Mines
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2.
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Minor Minerals other than specified Minor Minerals
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Quarry lease and Quarry Permit
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(a) When occurring within village boundaries
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Tahsildar
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Revenue & Disaster Management
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(b) When occurring within forest area
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Divisional Forest Officer
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Forest & Environment"
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