Section 68 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
68. Prospecting or mining operation by State Governments.
- A State Government may, after prior consultation with the Central Government and in accordance with the rules made under section 18, undertake reconnaissance, prospecting or mining operations of any mineral listed in Part C of the First Schedule to the Act in any area within that State which is not already held under any mineral concession:Provided that in such a case the State Government shall issue a notification in the Official Gazette giving details of the area and the period for which such operations are proposed to be undertaken:Provided further that, if the State Government fails to undertake reconnaissance, prospecting or mining operations within the period mentioned in the notification, the notification so issued shall lapse at the expiry of the said period unless the period is extended by a fresh notification.
