Section 65 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
65. Special provisions relating to atomic minerals.
(1)Notwithstanding anything contained in the rules, the prospecting or mining operations shall be subject to following conditions:-(a)if the holder of a mineral concession discovers any atomic mineral in the area granted under concession, not specified in the concession, discovery of such mineral shall be reported to the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad within thirty days from the date of discovery of such mineral;(b)the concession holder shall not win and dispose of such atomic mineral and the same shall be dealt with in the manner prescribed in the rules made under section 11B;(c)the quantities of atomic minerals recovered incidental to such prospecting / mining operations shall be collected and stacked separately and a report to that effect shall be sent to the Secretary, Department of Atomic Energy, Mumbai and the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad every three months for such further action by the concession holder as may be directed by the Atomic Minerals Directorate for Exploration and Research or the Department of Atomic Energy.
