Section 9 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
9. Composite licence and mining lease granted through auction.
(1)The prospecting licence deed of the composite licence granted to a successful bidder under sub-rule (3) of rule 18 of the Mineral (Auction) Rules, 2015 shall be in the format specified in Schedule V.(2)The mining lease deed to be executed by:(a)a successful bidder under sub-rule (6) of rule 10 of the Mineral (Auction) Rules, 2015; or(b)the holder of a composite licence under sub-rule (9) of rule 18 of the Mineral (Auction) Rules, 2015, shall be in the format specified in Schedule VII.
