Section 7(2) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(2)The State Government shall send an acknowledgement of receipt of the application submitted under sub-rule (1) to the applicant in Schedule II, within a period of three days of receipt of the application:Provided that the holder of prospecting licence who has made an application within the time limits specified in sub-clause (iv) of clause (b) of sub-section (2) of section 10A to the State Government for grant of a mining lease before commencement of these rules shall not be required to submit a fresh application subject to the payment of fee specified in sub-rule (3).
