Section 7(8) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(8)Where previous approval of the Central Government as required under clause (b) of sub-rule (6) has been sought, the application for such an approval shall be disposed of by the Central Government within a period of one hundred and twenty days from the date of receipt thereof and the decision of the Central Government shall be duly communicated to the State Government.
