Section 27(3) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(3)The State Government shall, upon satisfying itself of the bona fides of the applicant, pass an order, in writing, within a period of ninety days from the date of receiving the application made under sub-rule (1), rejecting the application or authorising the applicant to grant a prospecting licence or mining lease, as the case may be, with respect to such land.
