Section 46(1) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(1)Based on such geological studies as may be deemed to be necessary and the data/information furnished in the Mining Plan by the lessee, the Indian Bureau of Mines shall establish the average percentages of lumps and fines present in run-of-mine for a State. Such average percentage of lumps and fines may be revised by Indian Bureau of Mines as and when found necessary.
