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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(b) in Atomic Minerals Concession Rules, 2016

(b)if the grade of atomic minerals is equal to or above the threshold value, then,
(i)in case of a reconnaissance permit which was granted prior to 12thJanuary, 2015, the holder of such reconnaissance permit shall be eligible to receive a prospecting licence followed by a mining lease, only if it is a Government company or corporation approved by the Department;
(ii)in case of a prospecting licence, including a prospecting licence-cum-mining lease under section 10A, the holder of such prospecting licence shall be eligible to receive a mining lease, only if it is a Government company or corporation approved by the Department; or
(iii)in case of a mining lease, the lessee shall continue mining for that particular mineral for which the mining lease was granted with the prior approval of the Department and in case of refusal by the Department the mining lease shall be terminated by the State Government as soon as the communication to this effect is received by the State Government: