Section 6(12) in Atomic Minerals Concession Rules, 2016
(12)The State Government shall not include any new minerals found in an existing mining lease area granted to a Government company or corporation owned or controlled by the Government:Provided that for such inclusion of a new mineral, the lessee shall obtain the permission from the Department through the concerned State Government, and after receipt of the permission from the Department, modify the mining plan including the new minerals and get the approval from the Directorate:Provided further that where subsequent to grant of a mining lease, one or more mineral is found in an area and such minerals are included in the mining lease or a separate mining lease is granted for such minerals, the periods of lease for all minerals shall be co-terminus with that for which the first lease was originally granted.
