Section 11B in The Mines And Minerals (Development And Regulation) Act, 1957
11B. [ Power of Central Government to make rules for regulating atomic minerals specified under Part B of First Schedule. [Inserted by Act No. 10 of 2015.]
The Central Government may, by notification in the Official Gazette, make rules for regulating the grant of mining leases or other mineral concessions in respect of minerals specified in Part B of the First Schedule and for purposes connected therewith, and the State Government shall grant a mineral concession, prospecting licence or mining lease in respect of any such mineral in accordance with such rules.
