Section 4(3) in The Mineral (Non-exclusive Reconnaissance Permits) Rules, 2015
(3)The State Government upon being satisfied regarding,-(a)the existence of evidence of mineral contents as specified in the Minerals (Evidence of Mineral Contents), Rules 2015 may conduct an auction for grant of mining lease; or(b)the requirements specified in rule 7 of the Minerals (Evidence of Mineral Contents) Rules, 2015 may conduct an auction for grant of a prospecting licence-cum-mining lease,in accordance with the Mineral (Auction) Rules 2015.
