Section 18(1) in The Mineral Conservation and Development Rules, 2017
(1)If the Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, having due regard to the nature of mining operations and grade of ore or mineral is of the view that the sub-grade ore or mineral contains certain recoverable product, he may direct the holder of the mining lease to get the beneficiation investigations carried out from a laboratory accredited by National Accreditation Board for Testing and Calibration or an International Organization for Standardization laboratory approved by the Indian Bureau of Mines or the Atomic Minerals Directorate for Exploration and Research.
