Section 58(2) in The Mineral Conservation and Development Rules, 2017
(2)A copy of the proposed directions to be issued to any particular mine shall be sent by the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, to the holder of a mineral concession, and to the State Government concerned, and any comments received from the holder of a mineral concession and the State Government within thirty days of the date of service of the notice, shall be duly considered by him before issuing any such directions.
