Section 15(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)Until rules are made under sub-section (1), any rules made by a State Government regulating the grant of [quarry leases, mining leases or other mineral concessions] [ Substituted by Act 56 of 1972, Section 8, for " prospecting licenses and mining leases" (w.e.f. 12.9.1972).] in respect of minor minerals which are in force immediately before the commencement of this Act shall continue in force.
