Section 5(1) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(1)The holder of a reconnaissance permit which was granted prior to January 12, 2015 may, upon fulfilment of the conditions specified in sub-clause (i) to sub-clause (iv) of clause (b) of sub-section (2) of section 10A, make an application to the State Government for grant of a prospecting licence in the format specified in Schedule I within a period of three months after the expiry of the reconnaissance permit or within such further period not exceeding six months as may be extended by the State Government pursuant to sub-rule (4).
