Section 4(1)(b) in The Minerals (Evidence of Mineral Contents) Rules, 2015

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Union of India - Subsection

Section 4(1)(b) in The Minerals (Evidence of Mineral Contents) Rules, 2015

(b)In the case of grant of mining lease, -

(i)carried out at least General Exploration (G2 level) over the area to establish Indicated Mineral Resource (332); and

(ii)prepared at least a Pre-Feasibility Study (F2) report to establish Probable Mineral Reserve (121 and 122) conforming to Part V of the Schedule, to plan mining operation for a period of five years from the date of commencement of the mining lease, and such report has been submitted to the State Government.

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Union of India - Subsection

Section 4(1)(b) in The Minerals (Evidence of Mineral Contents) Rules, 2015