The Ministry of Mines has notified Mines and Minerals (Contribution to District Mineral Foundation) Amendment Rules, 2021 on June 25, 2021, further, to amend the Mines and Minerals (Contribution to District Mineral Foundation) Rules, 2015. They shall be deemed to have come into force on the March 28, 2021. The following amendment has been made:

  • In the Mines and Minerals (Contribution to District Mineral Foundation) Rules, 2015, in Rule 2,
  1. for the words “prospecting licence-cum-mining lease”, at both the places where they occur, the words “composite licence” shall be substituted;
  2. in clause (a), after the figures, letters and word “12th January, 2015”, the words, brackets, figures and letter “, other than those mineral concessions which are covered under the provisions of sub-section (2) of section 10A” shall be inserted;
  • in clause (b), after the figures, letters and word “12th January, 2015”, the words, brackets, figures and letter “and those mining leases covered under the provisions of sub-section (2) of section 10A” shall be inserted.
  1. after clause (b), the following proviso shall be inserted namely: —

“Provided that the amount calculated at the rate specified at clause (b) of rule 2 in respect of the mining leases covered under the provisions of sub-section (2) of section 10A shall be paid with effect from the 28th day of March 2021.”


*Tanvi Singh, Editorial Assistant has put this story together.

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