Section 8(4) in Atomic Minerals Concession Rules, 2016
(4)The Directorate shall dispose of the application for approval of the mining plan within a period of ninety days from the date of receipt of a duly completed application:Provided that if the Directorate finds an application incomplete and requires any modification, then the aforementioned period of ninety days shall be reckoned from the date on which a complete application is resubmitted.
