Section 30 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
30. Submission of copy of licence or lease.
- Every person obtaining a prospecting licence or a mining lease under this Chapter IX shall, within three months of the grant of such licence or lease, as the case may be, submit to the State Government concerned, a certified copy of the licence or lease in duplicate.
