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The Mines and Minerals (Development and Regulation) Act, 1957

Act No. 67 of 1961

[28th December, 1957.]

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]


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