Section 5(6) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(6)The State Government shall, subject to being satisfied that the conditions specified in sub-clause (i) to sub-clause (iv) of clause (b) of sub-section (2) of section 10A have been complied with, within a period of sixty days from the date of receipt of the duly completed application,:(a)communicate through an order its decision to grant the prospecting licence for any mineral other than those specified in the First Schedule to the Act; or(b)forward the application to the Central Government for its previous approval for grant of a prospecting licence for any mineral specified in Part C of the First Schedule to the Act.
