Section 6(3) in Atomic Minerals Concession Rules, 2016
(3)Notwithstanding anything contained in Sub-rules (1) and (2), the Department shall reserve its rights, wherever required, to additionally notify region and deposit-specific threshold values in the case of uranium and thorium bearing minerals, and authorise the Ministry of Mines in the Central Government and the State Government concerned, subject to terms and conditions specified by the Department, to grant mining lease for one or more specific mineral present associated with atomic minerals.
