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THE MINES & MINERALS (DEVELOPMENT & REGULATION) AMENDMENT ACT, 2016
NO. 25 OF 2016
[6th May, 2016.]
An Act further to amend the Mines and Minerals (Development and Regulation)
Act, 1957.
BE it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows:—
Short title .
1. This Act may be called the Mines and Minerals (Development and Regulation) Amendment Act, 2016.
Amendment of section 3.
67 of 1957.
2. In section 3 of the Mines and Minerals (Development and Regulation) Act, 1957 (hereinafter referred to as the principal Act), for clause (a), the following clauses shall be substituted, namely:—
‘(a) ‘‘leased area” means the area specified in the mining lease within which mining operations can be undertaken and includes the non-mineralised area required and approved for the activities falling under the definition of mine as referred to in clause (i); (aa) ‘‘minerals” includes all minerals except mineral oils;’.
Amendment of section 12A.
3. In section 12A of the principal Act, in sub-section (6), the following shall be inserted, namely:—
‘Provided that where a mining lease has been granted otherwise than through auction and where mineral from such mining lease is being used for captive purpose, such mining lease may be permitted to be transferred subject to compliance of such terms and conditions and payment of such amount or transfer charges as may be prescribed.
Explanation.—For the purposes of this proviso, the expression “used for captive purpose” shall mean the use of the entire quantity of mineral extracted from the mining lease in a manufacturing unit owned by the lessee.’.
Amendment of section 13.
4. In section 13 of the principal Act, in sub-section (2), after clause (qqj), the following clause shall be inserted, namely:—
“(qqja) the terms and conditions and amount or transfer charges under the proviso to sub-section (6) of section 12A;”.
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