Section 3(7) in The Mineral (Non-exclusive Reconnaissance Permits) Rules, 2015
(7)The State Government shall dispose of the application made under the provisions of sub-rule (5) within a period of thirty days from the date of receipt of a duly completed online application and may either issue a non-exclusive reconnaissance permit or reject the application for reasons to be recorded in writing and the letter to grant or reject the non-exclusive reconnaissance permit shall be posted online which shall be available for download by the applicant:Provided that in case an application is rejected, the fee made under sub-rule (5) shall be refunded to the applicant after deduction of an amount of ten per cent. of such fee.
