Section 23(5) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(5)All transfers effected under this rule shall be subject to the condition that the transferee has accepted all the conditions and liabilities under any law for the time being in force which the transferor was subject to in respect of such a mining lease or prospecting licence-cum-mining lease, as the case may be.
