Section 15(3) in The Mineral Concession Rules, 1960
(3)The date of the commencement of the period for which a prospecting license is granted shall be the date on which the deed is executed under sub-rule (1).[15-A. [ Inserted by G.S.R. 31(E), dated 22.1.2001 (w.e.f. 22.1.2001).]Where on an application for grant of sanction to transfer the prospecting license under clause (vii) of sub-rule (1) of rule 14, the State Government has granted sanction for transfer of such license, a transfer deed in Form P, or a form as near thereto as possible shall be executed within three months of the date of the consent, or within such further period as the State Government may allow in this behalf.]
