The KERALA MINERALS (VESTING OF RIGHTS) ACT, 2021

GOVERNMENT OF KERALA 
Law (Legislation-C) Department 
NOTIFICATION 
 
No. 27707/Leg.C3/2019/Law. Dated, Thiruvananthapuram, 14th November, 2021 
 29th Thulam, 1197 
 23rd Karthika, 1943. 
 
In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor of Kerala 
is pleased to authorise the publication in the Gazette of the following translation in English 
language of the  Kerala Minerals (Vesting of Rights)  Act, 2021  (24 of 2021).  
 By order of the Governor, 
 V. HARI NAIR, 
 Law Secretary. 
  
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This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
[Translation in English of “2021-ടേ കേരള ധാതുക്കള്‍  (അവോശങ്ങള്‍ 
നിക്ഷിപ്തമാക്കല്‍) ആേ്റ്” published under the authority of the Governor.] 
ACT 24 OF 2021 
THE KERALA MINERALS (VESTING OF RIGHTS)   
ACT, 2021 
 
An act to vest in the Government the rights of the minerals in the soil and subsoil of the land in the 
State excluding the land comes under the purview of Travancore Proclamation dated 14 th 
day of June, 1881 and Cochin Proclamation of 1905. 
Preamble.—WHEREAS, it is expedient to vest in the Government the rights of the  minerals 
in the soil and subsoil of the land in the State excluding the land comes under the purview of 
Travancore Proclamation dated 14th day of June, 1881 and Cochin Proclamation of 1905; 
BE it enacted in the Seventy-second Year of the Republic of India as follows:— 
1. Short title and commencement.—(1) This Act may be called the Kerala Minerals  (Vesting 
of Rights) Act, 2021. 
(2) It shall be deemed to have  come into force on the 30th day of December, 2019. 
2. Definitions.—In this  Act, unless the context otherwise requires,— 
(a) “Government” means the Government of  Kerala; 
(b) “minerals” means minerals and minor-minerals as defined in clause (ad) and clause 
(e) respectively, of section 3 of the Mines and Minerals (Development and Regulation) Act, 1957 
(Central Act 67 of 1957); 
(c) “prescribed” means prescribed by rules made under this Act; 
(d) “State” means the  State of Kerala. 
3. Vesting of  minerals.—Notwithstanding anything contained in any other law or in any 
judgment or decree or order of any court or proclamation, all rights in the  minerals in the soil and 
subsoil of all lands of whatsoever ownership or tenure shall stand  vested in an d shall be  subject 
to the control of the Government from the date of commencement of this Act. 
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This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
4.  Manner of vesting.—The manner of vesting of the rights of the  minerals in the soil and 
subsoil of the land in the  State excluding the land comes under the  purview of Travancore 
Proclamation dated 14th day of June, 1881 and  Cochin Proclamation of 1905 shall be in the same 
manner as is vested in the State in the Travancore and Cochin  areas  mentioned above. 
5. Power to make rules .—(1) The Government may, by  notification in the Gazette, make 
rules for carrying out the provisions of this Act.  
(2) Every  rule made under this Act shall be laid, as soon as may be after it is made, 
before the Legislative Assembly while it is in session for a total period of fourteen days which may 
be comprised in one session or in two successive sessions, and if, before the expiry of the session 
in which it is so laid  or the session immediately following, the Legislative Assembly makes any 
modification in the rule or decides that  the rule should not be made, the rule shall thereafter have 
effect only in such modified form or be of no effect, as the case may be; so however that any such 
modification or annulment shall be without prejudice to the validity of anything previously don e 
under the rule. 
6.  Power to remove difficulties.—(1) If any difficulty arises in giving effect to the provisions 
of this Act, the Government may, by order  published in the Gazette, makes such provisions not 
inconsistent with the provisions of this Act,  as appear to it to be necessary or expedient, for 
removing the difficulty: 
Provided that no such order shall be made after the expiry of the period of two years from 
the date of commencement of this Act. 
(2) Every order made under this  section  shall, as  soon as may be after it is made, be 
laid before the Legislative Assembly. 
7. Repeal and saving .—(1) The Kerala Minerals  (Vesting of Rights) Ordinance, 2021  
(124 of 2021) is hereby repealed. 
(2) Notwithstanding such repeal, anything done or deemed to have  been done or any 
action taken  or deemed to have been taken under the said Ordinance shall be deemed to have been 
done or taken under this Act. 
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This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
____________________________________________________________________________________________________________________________
PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES
AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2021

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