Section 8(2) in Atomic Minerals Concession Rules, 2016
(2)If a mining lease granted under Sub-rule (7) of rule 6 is also for minerals other than atomic minerals, then the lessee shall prepare a composite mining plan for mining of all the minerals specified in the mining lease, including the atomic minerals and in such a case, the composite mining plan shall be approved only by the Directorate pursuant to clause (b) of Sub-section (2) of section 5.
