Section 6(5) in Atomic Minerals Concession Rules, 2016
(5)The State Government shall within ninety days of receipt of a duly completed application under Sub-rule (4),communicate to the prospective lessee to submit an approved mining plan and other necessary clearances from the concerned Government agencies as required, for grant of mining lease:Provided that for the private lands not owned by the prospective lessee which are available within the area demarcated by the State Government under clause (a) of Sub-rule (1) of rule 5, the State Government shall not insist for furnishing consent of the concerned private land owners or obtaining the surface rights or the like, etc., during the issuance of order under Sub-rule (5):Provided further that the State Government shall obtain an undertaking or an affidavit from the prospective lessee stating that consents of the private land owner or surface rights will be obtained and furnished in a phased manner to the State Government prior to entering into the private lands for mining, and no mining shall be carried out in private lands not owned by lessee without obtaining the consents or surface rights.
