Section 10(1) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(1)An application for renewal of a prospecting licence of the composite licence for the purpose of completing prospecting operations shall be made at least ninety days before the expiry of the prospecting licence stage of the composite licence and shall be accompanied by a statement containing-(a)reasons for seeking renewal;(b)a report of the details of prospecting operations undertaken by the applicant in the format as prescribed under the rules under Section 18;(c)the details of expenditure incurred;(d)the numbers of man days for which the work was undertaken; and(e)the justification for the additional period required to complete the prospecting work.
