Section 6(1) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(1)An application for the renewal of a prospecting licence shall be made ninety days before the expiry of the prospecting licence and shall be accompanied by a statement containing-(a)reasons for seeking renewal;(b)a report containing details of the prospecting operations undertaken by the applicant in the format as prescribed under the rules made under section 18;(c)the details of expenditure incurred;(d)the numbers of man days for which the work was undertaken; and(e)the justification for the additional period required to complete the prospecting work.
