| Contents: |
| Title |
The Mines and Minerals (Development and Regulation) Act, 1957 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title, extent and commencement |
| 2. |
Declaration as to expediency of Union Control |
| 3. |
Definitions |
| Chapter II |
General Restrictions on Undertaking Prospecting and Mining Operations |
| 4. |
Prospecting or mining operations to be under licence or lease |
| 4A. |
Termination of prospecting licences or mining leases |
| 5. |
Restrictions on the grant of prospecting licences or mining leases |
| 6. |
Maximum area for which a prospecting licence or mining lease may be granted |
| 7. |
Periods for which prospecting licences may be granted or renewed |
| 8. |
Periods for which mining leases may be granted or renewed |
| 8A. |
Period of grant of a mining lease for minerals other than coal, lignite and atomic minerals |
| 9. |
Royalties in respect of mining leases |
| 9A. |
Dead rent to be paid by the lessee |
| 9B. |
District Mineral Foundation |
| 9C. |
National Mineral Exploration Trust |
| Chapter III |
Procedure for Obtaining, Prospecting Licences or Mining Leases In Respect of Land In Which The Minerals Vest In The Government |
| 10. |
Application for prospecting licences or mining leases |
| 10A. |
Rights of existing concession holders and applicants |
| 10B. |
Grant of mining lease in respect of notified minerals through auction |
| 10C. |
Grant of non-exclusive reconnaissance permits |
| 11. |
Grant of prospecting licence-cum-mining lease through auction in respect of minerals other than notified minerals |
| 11A. |
Procedure in respect of coal or lignite |
| 11B. |
Power of Central Government to make rules for regulating atomic minerals specified under Part B of First Schedule |
| 11C. |
Power of Central Government to amend First Schedule and Fourth Schedule |
| 12. |
Registers of prospecting licences and mining leases |
| 12A. |
Transfer of mineral concessions |
| Chapter IV |
Rules for Regulating The Grant of Prospecting Licences and Mining Leases |
| 13. |
Power of Central Government to make rules in respect of minerals |
| 13A. |
Power of Central Government to make rules for grant of prospecting licences or mining leases in respect of territorial waters or continental shelf of India |
| 14. |
[Sections 5 to 13] not to apply to minor minerals |
| 15. |
Power of State Governments to make rules in respect of minor minerals |
| 15A. |
Power of State Government to collect funds for District Mineral Foundation in case of minor minerals |
| 16. |
Power to modify mining leases granted before 25th October, 1949 |
| Chapter V |
Special Powers of Central Government to Undertake Prospecting or Mining Operations In Certain Cases |
| 17. |
Special powers of Central Government to undertake prospecting or mining operations in certain lands |
| 17A. |
Reservation of areas for purposes of conservation |
| Chapter VI |
Development of Minerals |
| 18. |
Mineral development |
| 18A. |
Power to authorise Geological Survey of India, etc., to make investigation |
| Chapter VII |
Miscellaneous |
| 19. |
Prospecting licences and mining leases to be void if in contravention of Act |
| 20. |
Act and rules to apply to all renewals of prospecting licences and mining leases |
| 20A. |
Power of Central Government to issue directions |
| 21. |
Penalties |
| 22. |
Cognizance of offences |
| 23. |
Offences by companies |
| 23A. |
Compounding of offences |
| 23B. |
Power to search |
| 23C. |
Power of State Government to make rules for preventing illegal mining, transportation and storage of minerals |
| 24. |
Power of entry and inspection |
| 24A. |
Rights and liabilities of a holder of prospecting licence or mining lease |
| 25. |
Recovery of certain sums as arrears of land revenue |
| 26. |
Delegation of powers |
| 27. |
Protection of action taken in good faith |
| 28. |
Rules and notifications to be laid before Parliament and certain rules to be approved by Parliament |
| 29. |
Existing rules to continue |
| 30. |
Power of revision by Central Government |
| 30A. |
Special provisions relating to mining leases for coal granted before 25th October, 1949 |
| 30B. |
Constitution of Special Courts |
| 30C. |
Special Courts to have powers of Court of Session |
| 31. |
Relaxation of rules in special cases |
| 32. |
[Repealed] |
| 33. |
Validation of certain acts and indemnity |
| Schedul I |
Specified Minerals |
| Schedul II |
[See section 9] |
| Schedul III |
Rates of Dead Rent |
| Schedul IV |
[See clause (ea) of section 3] |
