Section 9(2)(f) in The Mineral Concession Rules, 1960
(f)an affidavit showing particulars of areas mineral-wise in ] [the] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).][State, which the applicant or any person jointly with him- [Inserted by G.S.R. 86(E), dated 10.2.1987. ](i)already holds under a prospecting license;(ii)has applied for but not granted; and(iii)being applied for simultaneously;]