Section 13(1)(a) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(a)has been approved by any officer of the Indian Bureau of Mines duly authorised in writing by the Controller General, Indian Bureau of Mines, pursuant to clause (b) of sub-section (2) of section 5 and in accordance with rules 15, 16 and 17 of these rules; or