Section 5 in The Minerals (Evidence of Mineral Contents) Rules, 2015
5. Existence of mineral contents for auction of mining lease under sub-section (3) of section 10B and sub-section (2) of section 11 of the Act.
- An area shall be considered to be having existence of mineral contents under sub-section (3) of section 10B or sub-section (2) of section 11 of the Act, if, in respect of such area, -(a)at least General Exploration (G2) has been completed to establish Indicated Mineral Resource (332); and(b)a geological study report has been prepared conforming to Part IV of the Schedule.
