Section 3(3) in The Mineral (Non-exclusive Reconnaissance Permits) Rules, 2015
(3)An application may be made to a State Government in the format specified in Schedule I annexed to these rules for grant of a non-exclusive reconnaissance permit over any area,-(i)which is not held under a reconnaissance permit, prospecting licence, a prospecting licence-cum-mining lease, mining lease; or(ii)where the State Government has not initiated auction process for grant of a prospecting licence-cum-mining lease or mining lease.
