Mineral Laws (Amendment) Bill, 2020 passed by Lok Sabha on 06-03-2020.

It is a bill to amend the Mines and Minerals (Development and Regulation) Act, 1957 and to amend the Coal Mines (Special Provisions) Act, 2015.

The Mineral Laws (Amendment) Bill, 2020 which seeks to replace the Mineral Laws (Amendment) Ordinance, 2020, inter alia, provides for the following, namely:—

(i) to insert a new section 4B in Mines and Minerals Act empowering the Central Government to prescribe conditions for sustained production of minerals by the holders of mining leases who have acquired rights under section 8B;

(ii) to insert a new section 8B in the Mines and Minerals Act relating to provisions for transfer of statutory clearances;

(iii) to amend section 5 of the Mines and Minerals Act to provide for the dispensation of the previous approval of the Central Government in respect of minerals specified in part A of the First Schedule;

(iv) to amend section 10C of the Mines and Minerals Act to provide incentives for exploration of deep seated minerals and their auction;

(v) to amend section 11A of the Mines and Minerals Act so as to provide for allocation of coal blocks for composite prospecting licence-cum-mining lease;

(vi) to amend section 4 of the Coal Mines Act so as to clarify the power of the Central Government to allocate mines for any purpose;

(vii) to amend sections 4, 5 and 8 of the Coal Mines Act for allocation of coal mines for composite prospecting licence-cum-mining lease; and

(viii) to amend section 9 of the Coal Mines Act so as to clarify the priority of disbursal of amount of compensation.

Please read the detailed bill by clicking on the link below:

Mineral Laws (Amendment) Bill, 2020


Lok Sabha

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

One comment

  • Suitable amendment must be made in respect if deemed extension of mineral concessions, to replace the date ; whether it is 30/03/2020 or 30/03/2030 by specifying the number of years from the date the lessees , whose leases are covered under deemed extension . The reason is that in a large number of cases the state Govt is neither passing orders and executing supplemental lease deeds in time to enable the lesses to take the benifit of statutory deemed extension : nor they allow mining activities to continue from the date of statutory extension. The resultant position is that the statutory right is being frustrated by state Govt by not acting in terms of the amended provision. There is thus frustration of valuable right and object if the amendment. D L N Rao senior Adv BANGALORE. 9845031934

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.