The Odisha Gazette - 2018

 
EXTRAORDINARY 
   PUBLISHED BY AUTHORITY 
No. 292 ,  CUTTACK,    MONDAY,  FEBRUARY   26,  2018 /FALGUNA  7,  1939  
 
STEEL & MINES DEPARTMENT 
NOTIFICATION 
The 24th February, 2018 
Subject: Amendment to Long Term Linkage of Iron, Chrome Ore and other minerals to 
the MoU signed Steel Plant Companies of Odisha through M/s Odisha Mining 
Corporation Ltd. 
No. 1323 –VSL-18/14/SM.— Whereas, the State Government have laid down the 
procedure to provide Long Term Linkage for Iron and Chrome Ore and Other minerals to 
the MoU signed Steel Plant companies of Odisha through M/s Odisha Mining Corporation 
Ltd.  for sustained supply of raw materials over a period of five years extendable to further 
period(s) of five years each vide Notification No.1462, dated the 17th September, 2014. 
And, whereas, in order to address the practical problems faced in course of 
implementation of the aforesaid notification, the Government have made certain 
modifications vide Steel & Mines Notification No.641, dated the 30th April, 2015, 
Notification No.1599, dated the 20 th November, 2015 and Notification No.1412, dated the 
10th August, 2016.  
        And, whereas , certain further amendments to the said notification have been 
recommended by the committee constituted by the State Government vide notification 
No.10414, dated the 17th October, 2015. 
        Now, therefore, after careful consideration, the State Government have been 
pleased to make the following amendments to the Notification No.1462 , dated the 17th 
September, 2014 as amended by the  Notification No.641 , dated the 30th April, 2015, 
Notification No.1599, dated the 20th November, 2015 and Notification No.1412, dated the 
10th August, 2016. 
 

2 
 
i. In paragraph (A) General Principle, after clause (e), the following clause shall 
be inserted, namely; 
(f) In the national e -auction for minerals, traders should be discouraged 
and normally, the end-user industries should be allowed to participate, as 
far as possible. Participation of traders should normally be considered 
only if there is persistent  lack of adequate response from the end -user 
industries-. 
ii. After paragraph (C) CHROME ORE LINKAGE, the following paragraph shall 
be inserted, namely;  
“(D) BAUXITE LINKAGE” 
a. 70% of the saleable stock shall be made available for long -term 
linkage to the state -based end -users and the remaining 30% shall 
be sold through national e -auction to be done every six months for 
price discovery. 
b. Weighted average price arrived at from the national e-auction should 
be the long-term linkage price for the appropriate grades of mineral. 
State-based end-user plants having long -term linkage can also take 
part in the auction.  
c. Floor price for the national e -auction may be fixed at the cost of 
production plus margin of profit of 50%.  
        
 This Notification shall come into effect immediately. 
 
By Order of the Governor 
 
S. K. POPLI 
Special Secretary to Government 
 
 
 
 
 
 
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10 
Ex. Gaz. 1999-173+200 

‹ Prev All Odisha acts Next ›