Section 6(11) in Atomic Minerals Concession Rules, 2016
(11)All mining leases granted under these rules, shall be granted for a period until the entire reserves of such minerals in the mine is exhausted:Provided that an existing mining lease as on the date of coming into force of these rules granted to a Government company for extraction of prescribed substances including uranium or thorium, shall be deemed to have been granted for a period until the entire reserves of such minerals in the mine is exhausted.
