Section 62 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
62. Previous approval of the Central Government or relaxation from the Central Government to be obtained through State Government.
- Where in any case, previous approval of the Central Government or relaxation from the Central Government is required under the Act or rules made thereunder, the application for such approval shall be made to the Central Government through the State Government.
