Section 4(6) in Atomic Minerals Concession Rules, 2016
(6)If the Directorate finds the geological report submitted under Sub-rule (4) to be insufficient for making a determination under Sub-rule (5), it may seek additional information or direct further exploration and submission of findings with regard to such additional data as may be specified by the Directorate and upon receipt of such findings and data, the Directorate shall take action as specified in Sub-rule (5).
