Section 4(1) in Atomic Minerals Concession Rules, 2016
(1)The agencies permitted under the second proviso to Sub-section (1) of section 4 of the Act may carry out prospecting operations for atomic minerals without a prospecting licence and such prospecting operations shall be carried out in compliance with Schedule B:Provided that where prospecting operation is to be undertaken under this Sub-rule, the agencies desirous of undertaking the prospecting operation shall submit a request to the State Government along with particulars of the area and the period required for prospecting.
