Section 67 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
67. Issue of notification where prospecting operations are to be undertaken.
(1)Where a prospecting operation is to be undertaken by the Geological Survey of India, the Indian Bureau of Mines, the Atomic Minerals Division of the Department of Atomic Energy of the Central Government, the Directorate of Mining and Geology of any State Government (by whatever name called), or the Mineral Exploration Corporation Limited, a Government Company within the meaning of clause (45) of section 2 of the Companies Act, 2013 (18 of 2013), and any such entity that may be notified for this purpose by the Central Government, the State Government shall issue a notification in the official Gazette giving details of the area, and the period for which prospecting operations are to be undertaken.(2)The State Government shall not grant any mineral concession to any other person for an area or a part thereof in relation to which a notification has been issued under sub-rule (1).(3)The State Government may revoke a notification issued under sub-rule (1), if the prospecting operations have been completed before the expiry of the period stated in the notification.
