Section 5(8) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(8)Where the previous approval of the Central Government under clause (b) of sub-rule (6) has been sought, the application shall be disposed of by the Central Government within a period of one hundred and twenty days from the date of receipt of such application and the decision of the Central Government shall be communicated to the State Government.
