Section 5(9) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(9)The State Government shall, within a period of sixty days from the date of receipt of the decision of the Central Government under clause (b) of sub-rule (6), communicate the decision, of the Central Government, to grant or refuse to grant the prospecting licence, as the case may be, to the applicant through a written order.
