Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(d) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(d)the licencee shall, within sixty days from the date of discovery of any mineral specified in Part B of the First Schedule to the Act, apply to the Secretary, Department of Atomic Energy, Mumbai, through the State Government, for grant of a licence to handle such minerals under the provisions of the Atomic Energy Act, 1962 (33 of 1962) and the Mines and Minerals (Development and Regulation) Act 1957 (67 of 1957) and the rules made thereunder and the Department of Atomic Energy shall intimate the State Government regarding the issue of the licence in this regard;