Section 24(2) in Atomic Minerals Concession Rules, 2016
(2)The application shall be accompanied by a bank draft for ten thousand rupees as application fee drawn on a Scheduled bank in the name of 'Pay and Accounts Officer, the Department payable at Mumbai or by way of a bank transfer to the designated bank account of the Department:Provided that any such application may be entertained after the said period of three months if the applicant satisfies the Central Government that he had sufficient cause for not making the application within time.
