Section 4(5) in Atomic Minerals Concession Rules, 2016
(5)Upon receipt of a geological report under Sub-rule (4), the Directorate shall compare the grade of atomic minerals in the prospecting area with the threshold value and,-(a)if the grade of atomic minerals is less than the threshold value, the Directorate shall provide a written intimation, along with a copy of the geological report, to the State Government, which may grant mineral concessions over such area in accordance with section 10B and section 17A of the Act, as the case may be, and the rules made thereunder;(b)if the grade of atomic minerals is equal to or above the threshold value, then a mining lease shall be granted by the State Government only in accordance with these rules:Provided that the Directorate shall also subject the geological reports for prospecting operations generated by the Directorate, to a similar scrutiny as above and hand over the data to the State Governments for action contemplated under clauses (a) and (b).
