(1) The holder of a non-exclusive reconnaissance permit may choose to submit its findings to the State Government and may request the State Government to conduct auction for grant of a prospecting licence-cum-mining lease or a mining lease based on such findings.
(2) Upon receipt of a request for auction under sub-rule (1), the State Government shall have the right to seek further information including documents regarding such findings and the State Government may decide to conduct auction for grant of a prospecting licence-cum-mining lease or a mining lease based on such findings.
(3) The State Government upon being satisfied regarding,
(a) the existence of evidence of mineral contents as specified in the Minerals (Evidence of Mineral Contents) Rules, 2015 may conduct an auction for grant of mining lease; or
(b) the requirements specified in Rule 7 of the Minerals (Evidence of Mineral Contents) Rules, 2015 may conduct an auction for grant of a prospecting licence-cum-mining lease,
in accordance with the Mineral (Auction) Rules, 2015.
SCHEDULE I
[See sub-rule (3) of Rule 3]
Format for online submission for Non-Exclusive Reconnaissance Permit (NERP) application under sub-section (1) of Section 10-C of the Act
1 Details and name of the applicant
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Mr./Mrs./Ms./M/s (whichever is applicable) |
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PIN Code |
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| Landline Numbers |
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FAX Numbers |
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Mobile Numbers |
| STD Code |
Number |
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STD Code |
Number |
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| 2. |
Status of Applicant |
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Individual |
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CPSU |
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SPSU |
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Public Co. |
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Private Co. |
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Firm |
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Association |
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| 3. |
Name of Mineral(s) for which applicant intends to apply for Non-Exclusive Reconnaissance Permit (notified & non-notified separately) |
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(i) |
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(ii) |
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(iii) |
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(iv) |
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(v) |
Others |
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| 4. |
Extent of area applied for Non-Exclusive Reconnaissance Permit (in Sq Km) |
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7. |
Boundary of the area applied for (GPS/DGPS Coordinates) |
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Period for which Non-Exclusive Reconnaissance Permit is required |
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Sl. No. |
Latitude |
Longitude |
| 6. |
Details of the area applied for |
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Degrees |
Minutes |
Seconds |
Degrees |
Minutes |
Seconds |
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State |
1 |
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Sl. No. |
Village(s) |
District |
Area (km2) |
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1 |
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8 |
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| 8 |
Does the applicant already possess any NERP in the same State where applied for |
Yes |
No |
| 9 |
If so, give details in a separate sheet |
Yes |
No |
| 10 |
The proposed exploratory works to be undertaken for proving the existence of mineral along with their annual physical targets & anticipated minimum annual expenditure: |
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Nature of work Expenditure (in lakhs) |
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| 11 |
Application Fees Payment Details |
Amount Payable |
Rs |
Amount Paid |
Rs |
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Deposited on |
D |
D |
M |
M |
Y |
Y |
Y |
Y |
Mode of payment: |
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Other payment details viz. DD No. |
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I/We do hereby declare that the particulars furnished above are correct and am/are ready to furnish any other details including accurate plans and security deposit, as may be required by you.
Yours faithfully,
| Place: |
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| Date |
DDMMY |
Signature of the applicant |
Instructions for filing Non-Exclusive Reconnaissance Permit (NERP) applications under Section 10-C of the Act
| Sl. No. in form |
Instructions |
| 2 |
In case the applicant is, (a) an individual, proof of the nationality shall be enclosed; (b) a company, a self-attested copy of the certificate of incorporation of the company shall be enclosed; and (c) Firm or Association, proof of the nationality of all the partners of the firm or members of the association shall be enclosed. |
| 6 and 7 |
An applied area map duly demarcated with geo reference co-ordinates |
| 6 and 7 |
Acadastral Map of the area superimposed with the area applied for Non-Exclusive Reconnaissance permit showing name of the Tehsil, District, State and Survey of India Toposheet number and area in Square kilometers of each field and part thereof if available. |
| 6 and 7 |
In the case of forest maps the area should be marked on the geo referenced forest map showing the range and felling series if available. |
| 8 and 9 |
A statement duly supported by affidavit giving particulars of the area mineral-wise in the State for which the applicant or any person joint in interest with him, (a) already holds under a reconnaissance permit or non-exclusive reconnaissance permit; and (b) has already applied for reconnaissance permit or non-exclusive reconnaissance permit but not granted. |
Note
(1) The application for grant of Non-Exclusive Reconnaissance Permit (NERP) should be made to the respective State DMG through on-line. Only an online application will be accepted.
(2) Printout of online application may be taken and submitted with the enclosures of above mentioned documents to State Government within 15 days of submission as a hard copy of application.
SCHEDULE II
[See sub-rule (8) of Rule 3]
Format of non-exclusive reconnaissance permit
THE GOVERNMENT OF [STATE]
[address]
To
[name of holder of non-exclusive reconnaissance permit]
[address].
Sub: Grant of a non-exclusive reconnaissance permit.
Dear Sir/Madam,
The Government of [State] is pleased to grant a non-exclusive reconnaissance permit to [name of holder of non-exclusive reconnaissance permit] ( NERP Holder ), pursuant to Section 10-C of the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957) and the rules made thereunder, subject to the terms and conditions specified below:
(1) This non-exclusive reconnaissance permit is being granted pursuant to the application number [number] dated [date] submitted by the NERP Holder. If any information submitted in such application is found to be incorrect, incomplete or misleading in any manner whatsoever, this non-exclusive reconnaissance permit shall be revoked.
(2) This non-exclusive reconnaissance permit is being granted for the following area:
| # |
Item |
Particulars |
| 1 |
Size of the area in square kilometers |
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| 2 |
Details of area |
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District |
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Village |
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Taluka |
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Revenue survey number |
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| 7 |
Survey of India toposheet no |
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Minerals expected to be discovered |
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(3) This non-exclusive reconnaissance permit shall be valid for a period of [number] [months/years], unless terminated earlier pursuant to the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957) or the rules framed thereunder.
(4) This non-exclusive reconnaissance permit shall be subject to all the terms and conditions relating to reconnaissance permit or non-exclusive reconnaissance permit specified in the Act and the rules made thereunder, and the following general terms and conditions:
(a) the NERP holder shall follow the minimum expenditure commitment and physical targets as indicated in the application;
(b) the non-exclusive reconnaissance permit is subject to all clearances, permits and any other statutory provision as may be required for carrying out reconnaissance operations by the NERP holder;
(c) the State Government may, with the approval of the Central Government, impose such further conditions in the non-exclusive reconnaissance permit;
(d) the NERP holder shall report to the State Government the discovery of any mineral not specified in the nonexclusive reconnaissance permit along with full particulars of the nature and position of each such finding, within a period of 60 days from the date of such finding;
(e) the NERP holder shall not be entitled to make any claim for the grant of any Composite Licence or Mining Lease on the basis of non-exclusive reconnaissance permit;
(f) every NERP holder shall submit to the State Government a Scheme of reconnaissance operations indicating the manner in which the NERP holder proposes to carry out reconnaissance operations in the area covered by the non-exclusive reconnaissance permit, which shall incorporate the following:
(i) particulars of the area such as aerial extent, boundaries;
(ii) the scale of the plan and the area of geological mapping; and
(iii) the particulars of the machines and instruments to be used;
(g) the Scheme of reconnaissance may be modified at any time by the NERP holder during continuance of the non-exclusive reconnaissance permit. Any such modification(s) carried out to the Scheme of reconnaissance may be intimated to the State Government; and
(h) the NERP holder shall inform the State Government the date of commencement of the reconnaissance operations.