63. Previous approval of the Central Government to be obtained through State Government
.-Where in any case previous approval of the Central Government is required under the Act or these rules, the application for such approval shall be made to the Central Government through the State Government.[63-A. [ Inserted by G.S.R. 21(E), dated 11.1.2002 (w.e.f. 11.1.2002).]The State Government shall dispose of the application for grant of reconnaissance permit, prospecting license or mining lease in the following period:-(a)Reconnaissance permit -within six months from the date of receipt of the application for reconnaissance permit under rule 4-A.(b)Prospecting license -within nine months from the date of receipt of the application for prospecting license under rule 10.(c)Mining lease -within twelve months from the date of receipt of the application for mining lease under rule 22:Provided that the aforesaid periods shall be applicable only if the application for reconnaissance permit, prospecting license or mining lease, as the case may be, is complete in all respects:Provided further that the disposal by the State Government in case of minerals listed in the First Schedule to the Act shall mean either recommendation to the Central Government for grant of the mineral concession, or refusal to grant the mineral concession by the State Government under rule 5 for reconnaissance permit, rule 12 for prospecting license and rule 26 for mining lease, and in all other cases, disposal shall mean either intimation regarding grant of precise area, or refusal to grant the mineral concession under rule 5 for reconnaissance permit, rule 12 for prospecting license and rule 26 for mining lease:Provided also that in case the State Government is not able to dispose of the application for grant of reconnaissance permit, prospecting license or mining lease within the period as specified above, the reasons for the delay shall be given in writing.]
