Section 7(1) in The Minerals (Evidence of Mineral Contents) Rules, 2015
(1)An area may be notified for auction to grant a composite licence under sub-section (2) of section 10B or sub-section (3) of section 11 of the Act, if, in respect of such area, -(a)Preliminary Exploration (G3) has been completed to establish Inferred Mineral Resource (333); and(b)a geological study report has been prepared conforming to Part-IVA and Part IV-B of the Schedule.
