Section 6(9) in Atomic Minerals Concession Rules, 2016
(9)The mining lease deed shall be subject to the following conditions, namely:-(a)the mining lease deed shall be in the format specified in Schedule D;(b)the area of such mining lease shall be the same as specified by the State Government as in clause (a) of subrule (1) of rule 5 and no change in area shall be made by the State Government without the prior approval of the Department:Provided that in the interest of development of atomic minerals, a Government company or corporation may acquire, in respect of one or more atomic minerals, one or more mining leases covering an area in excess of the area specified in clause (b) of Sub-section (1) of section 6, if so permitted by the Department.(c)in case the atomic minerals in grade equal to or more than the threshold value exists in association with other minerals, then the mining lease shall be granted for all such minerals including the atomic minerals to the same lessee.
