G.S.R. 595(E)— In exercise of the powers conferred by Section 35 of the Offshore Areas Mineral (Development and Regulation) Act, 2002, the Central Government hereby makes the following Rules to amend the Offshore Areas Mineral Concession Rules, 2006, namely:—
1. (1) These rules may be called the Offshore Areas Mineral Concession (Amendment) Rules, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Offshore Areas Mineral Concession Rules, 2006, after Rule 3, the following rule shall be inserted, namely:—
“3A. Prohibition on grant of permit, licence or lease in respect of atomic minerals — No reconnaissance permit, exploration licence or production lease of atomic minerals shall be granted to any person, except the Government or a Government Company or a Corporation owned or controlled by the Government”.
[Notification dt. 23-08-2019]
Ministry of Mines
