Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Land Revenue (Extraction And Removal Of Minor Minerals) (First Amendment) Rules, 2010 [20 January 2010] CONTENTS 1. Section 1 2. Section 2 Maharashtra Land Revenue (Extraction And Removal Of Minor Minerals) (First Amendment) Rules, 2010 [20 January 2010] 1. The following draft of rules further to amend the Maharashtra Land Revenue (Extraction and Removal of Minor Minerals) Rules, 1968, which the Government of Maharashtra proposes to make in exercise of the powers conferred by sub- section (1) of clause (xix) of sub- section (2) of section 328 and sub- section (2) of section 329 of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966_, and of all other powers enabling it in that behalf, is hereby published as required by sub- section (1) of section 329 of the said Code, for the information of all the persons likely to be affected thereby; and notice is hereby given that the said draft will be taken into consideration by the Government of Maharashtra on or after the 20th day of February, 2010. 2. Any objection or suggestions which may be received by the Additional Chief Secretary (Revenue), Revenue and Forests Department, Mantralaya, Mumbai 400 032, from any person with respect to the said draft on or before the aforesaid date, will be considered by the Government. DRAFT RULES: 1. Section 1 :- These rules may be called the Maharashtra Land Revenue (Extraction and Removal of Minor Minerals) (First Amendment) Rules, 2010. 2. Section 2 :- For rule 4 of the Maharashtra Land Revenue (Extraction and Removal of Minor Minerals) Rules, 1968, the following shall be substituted, namely: 4. Excavations for bricks manufacture etc. Subject to the provisions of rule 5, with the previous permission in writing of the Tahsildar or Naib Tahsildar, and without payment of any fee or royalty, family of traditional potter for making bricks, tiles or any other items, for the purposes of his profession remove earth, stone, kankar, sand murum or any other material (each of which is a minor minerals) up to 500 brass, from the bed of the sea or from the bed of any creek, river or nala or from any unassessed Government waste land not assigned under section 22, within the limits of the village, city or town in which such family resides. The royalty shall be payable for excavation over 500 brass of minor minerals as per the rules made under the Mines and Minerals (Regulation and Development) Act, 1957 (Act 67 of 1957) or any other law for the time being in force. For getting the above benefits, persons belonging to the community of traditional potter shall obtain the identity card from the Tahsildar. Explanation: For the purpose of this rules, the expression "family of traditional potter" means husband, wife and children below 18 years of age of a person belonging to the community of traditional potter." By order and in the name of the Governor of Maharashtra, M. Rameshkumar, Additional Chief Secretary to Government.