Section 5(2) in Atomic Minerals Concession Rules, 2016
(2)Where on an examination of a prospecting report prepared in conformity with the parameters specified in Schedule B by the Directorate, in accordance with the provisions of Sub-rule (5) of rule 4 indicates the grade of atomic minerals to be less than the threshold value, the State Government may grant a mineral concession over such area in accordance with the provisions of section 10B or section 11 or section 17A of the Act and the provisions of the Minerals (Evidence of Mineral Contents) Rules, 2015, the Mineral (Auction) Rules, 2015, the Mineral (Mining by Government Company) Rules, 2015 and the Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016, made under section 13:Provided that atomic minerals extracted during the mining operations shall be handled and disposed of in accordance with the directives issued by the Department regarding conservation of atomic minerals and the directives issued by the Board regarding radiological safety.
