75. Prospecting or mining operation by State Governments
.-(1) Where a State Government proposes to undertake prospecting or mining operations of any mineral, it shall issue a notification in the Official Gazette giving details of the area and the period for which such operations are proposed to be undertaken:`[* * *] [ Sub-Rule (2) omitted by G.S.R. 9(E), dated 4.1.1999 (w.e.f. 4.1.1999).][Provided that if the State Government fails to undertake prospecting or mining operation within the period mentioned in the notification, the notification so issued shall lapse at the expiry of the said period unless the period is extended by a fresh notification.] [Inserted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). ]
