Section 12(2) in The Mineral Concession Rules, 1960
(2)An application for the grant of a prospecting license shall not be refused on the ground only that, in the opinion of the State Government, a mining lease should be granted for the area for which the application for a prospecting license has been made:Provided that where applications for the grant of prospecting license and applications for the grant of mining lease in respect of the same area are received on the same date or on different dates within a period of thirty days, the applications for the grant of mining lease shall, if the area was previously held and worked under a mining lease, be disposed of before the application for the grant of prospecting license are considered:[Provided further that the applications received for grant of prospecting license shall be liable to be considered only if they have not been already disposed of.] [ Inserted by GSR 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).][* * *] [ Rule 13 omitted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).][13-A. Status of grant on death of the applicant for prospecting license [Inserted by G.S.R. 129(E), dated 20.2.1991. ].-(1) Where an applicant for the grant of a prospecting license dies before the order granting him a prospecting license is passed, the applicant for the grant of a prospecting license shall be deemed to have been made by his legal representative.
