(6)The application for prospecting license under item (b) or (d) of subclause (4) of clause (a) of sub-rule (2) shall be submitted in Form-XX II (a) and if it is found eligible under sub-clause (i), (ii) and (iii) of clause (a) of sub-rule (2), the State Government, shall issue sanction order for the prospecting licence in favour of the applicant.
