(7)(a)For an applicant in whose favour prospecting licence was sanctioned prior to the date 12-1-2015, and the application of its renewal under the provisions of Mineral Concession Rules, 1960 has been submitted prior to the date of 10-2-2015. Scrutiny of the same shall be made under the provisions of the then prevailing Mineral Concession Rules, 1960. If the applicant is found eligible, then renewal of prospecting license shall be made for the period applied for renewal.(b)For those applicants the prospecting license was sanctioned in their favour prior to date 12-1-2015 and its period was continued prior or after the date of 10-2-2015. Such applicants may submit an application for its renewal in Form-XXTV within the period of three months from the date of notification.(c)Disposal of application of renewal of prospecting license so received shall be made within the period of three months from the date of application. If the disposal of application is not made within such a period, then license shall be deemed to be renewed for the period applied for renewal or for two years, whichever is less.(d)At the time of renewal, the State Government may reduce the area applied, for reason to be recorded and to be informed to the applicant or may cancel application.
