Section 18(11) in The Mineral (Auction) Rules, 2015
(11)The mining lease shall be for minerals found in the area pursuant to exploration prior to the auction:Provided that where subsequent to the auction, any new mineral is discovered, then the holder of the mining lease shall follow the provisions of the [Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016] [Substituted 'Mineral Concession Rules, 1960' by Notification No. G.S.R. 1469(E), dated 30.11.2017 (w.e.f 20.5.2015).] for inclusion of such new mineral in the Mining Lease Deed.
