Section 7(6) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(6)The State Government shall, on being satisfied that the conditions specified in sub-clause (i) to sub-clause (iv) of clause (b) of sub-section (2) of section 10A have been complied with, within a period of sixty days from the date of receipt of the duly completed application,:(a)communicate through an order its decision to grant the mining lease for any mineral other than those specified in the First Schedule to the Act, or(b)forward the application to the Central Government for its previous approval for grant of a mining lease for any mineral specified in Part C of the First Schedule to the Act.
