Section 5(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)[ No mining lease shall be granted by the State Government unless it is satisfied that-] [Substituted by Act 37 of 1986, Section 4, for Section 5 (w.e.f. 10.2.1987).](a)[ there is evidence to show the existence of mineral contents in the area for which the application for a mining lease has been made in accordance with such parameters as may be prescribed for this purpose by the Central Government;] [Substituted by Act No. 10 of 2015.](b)[ there is a mining plan duly approved by the Central Government, or by the State Government, in respect of such category of mines as may be specified by the Central Government, for the development of mineral deposits in the area concerned.] [ Substituted by Act 38 of 1999, Section 7, for Clauses (a) and (b) (w.e.f. 18.12.1999).][Provided that a mining lease may be granted upon the filing of a mining plan in accordance with a system established by the State Government for preparation, certification, and monitoring of such plan, with the approval of the Central Government.] [Inserted by Act No. 10 of 2015.]
