Section 11(1) in Atomic Minerals Concession Rules, 2016
(1)Prior to conduct of auction process for grant of mining lease or a prospecting licence-cum-mining-lease, over an area containing atomic minerals, with respect to which the Directorate has not made an assessment regarding threshold value, the State Government shall submit an application to the Directorate, specifying the particulars of the area proposed to be auctioned, the geological report and any other information as may be relevant.
