Section 3 in Atomic Minerals Concession Rules, 2016
3. Applicability.
(1)These rules shall apply only to mineral concessions relating to atomic minerals occurring as such or in association with one or more other minerals, provided the grade of such atomic minerals is equal to or more than the threshold value.(2)Mineral concessions relating to atomic minerals where the gradeof atomic mineral contained in the ore is less than the threshold value will be governed, mutatis mutandis, by the provisions of the Minerals (Other than Atomic and Hydrocarbons Energy Minerals) Concession Rules, 2016, in force.(3)A determination regarding applicability of these rules pursuant to assessment of threshold value against the evidence of mineral contents shall be made by the Directorate in accordance with the provisions of Sub-rule (5) of rule 4 or subrule (3) of rule 6, as the case may be.(4)If one or more atomic minerals occur in association with other minerals but the grade of atomic minerals is less than the threshold value, then any atomic minerals resulting from mining operations, processing or beneficiation shall be handled and disposed of in accordance with directives issued by the Department regarding conservation of atomic minerals and the directives issued by the Atomic Energy Regulatory Board regarding radiological safety.
