- The holder of a mining lease shall complete detailed exploration (G1 level exploration) and prepare a detailed feasibility study report conforming to Part IV and V of the Mineral (Evidence of Mineral Contents) Rules, 2015 over the entire area under the mining lease, within a period of five years from the date of commencement of such mining lease.[Schedule I [Substituted by Notification No. G.S.R. 1469 (E), dated 30.11.2017 (w.e.f. 20.5.2015).]Terms and conditions of eligibility[See rules 6(1) and 6(2)]
