AIR 2012 JHARKHAND 76 ::2012 (2) AIR Jhar R 615 ::(2012) 1 JCR 364 (JHA)

Jharkhand High Court

Hon'ble Judge(s): P. Tatia, J. Roy , JJ

Mines and Minerals (Regulation and Development) Act (67 of 1957) , S.13, S.15— Jharkhand Minor Mineral Concession Rules (1960) , R.27(1)(d)— Jharkhand Minor Mineral Concession Rules (2004) , R.29(1)— Power of State - To charge @page-Jhar77surface rent for major mineral lease - Extent - Central government has power to make rules in respect of major minerals - Power of State Government to make rules confined only in respect of minor minerals - State Government has no power to charge surface rent for major mineral lease beyond permissible limit given in R. 27(1)(d) of Rules of 1960 - Hence, resolution imposing liability on lease holder beyond extent given in R. 27(1)(d), improper. (Para 13 23)