Section 4(2) in The Minerals (Evidence of Mineral Contents) Rules, 2015
(2)Where an application for grant of prospecting licence or mining lease to a holder of a reconnaissance permit or prospecting licence, as the case may be, has been submitted before the 12th January, 2015, the holder of such permit or licence shall be deemed to have established the existence of mineral contents under sub-clause (i) of clause (b) of sub-section (2) of section 10A of the Act, if the holder has,-(a)In the case of grant of prospecting licence,-(i)carried out reconnaissance operations as per Scheme of Reconnaissance under Mineral Conservation and Development Rules, 1988; and(ii)submitted report to the State Government, after completing reconnaissance operations, in conformity with such Scheme of Reconnaissance and satisfying the conditions laid down in the guidelines for processing Mineral Concession proposals issued by the Central Government in the Ministry of Mines dated 24th June, 2009 and 30th October, 2014;(b)In the case of grant of mining lease, -(i)carried out prospecting operations as per Scheme of Prospecting under Mineral Conservation and Development Rules, 1988; and(ii)submitted report to the State Government, after completing prospecting operations, in conformity with such Scheme of Prospecting and satisfying the conditions laid down in the guidelines for processing Mineral Concession proposals issued by the Central Government in the Ministry of Mines dated 24th June, 2009 and 30th October, 2014.
