Section 11 in Atomic Minerals Concession Rules, 2016
11. Grant of mining lease by State Government over areas containing atomic minerals.
(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.(2)Within two months from the date of receipt of the application, the Directorate shall make an assessment pursuant to Sub-rule (5) of rule 4 and follow the procedure specified in Sub-rule (6) of rule 4.
