Section 10B(1) in The Mines And Minerals (Development And Regulation) Act, 1957
(1)The provisions of this section shall not apply to the,—(a)cases falling under section 17A;(b)minerals specified in PartA of the First Schedule;(c)minerals specified in Part B of the First Schedule where the grade of atomic mineral is equal to or greater than such threshold value as may be notified by the Central Government from time to time; or(d)land in respect of which the minerals do not vest in the Government.”;
