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Union of India - Section

Section 6 in The Minerals (Evidence of Mineral Contents) Rules, 2015

6. Grant of a mining lease through auction in respect of mining leases after expiry of the mining lease period and of leases which have been surrendered, determined or lapsed.

- Before notifying any area for grant of mining lease through auction, in respect of -
(a)mining lease after expiry of the lease period; and
(b)mining lease which has been surrendered, determined or lapsed,
a detailed reassessment of resources, in the area proposed to be auctioned shall be carried out in accordance with rule 5.