Section 4(2) in The Mineral Conservation and Development Rules, 2017
(2)The scheme of reconnaissance or prospecting shall be prepared in the format as may be specified by the Indian Bureau of Mines from time to time:Provided that in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, the scheme of reconnaissance or prospecting shall be prepared in the format as may be specified by the Director, Atomic Minerals Directorate for Exploration and Research.
