Section 11(6) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(6)The minimum area for grant of a prospecting licence or composite licence shall not be less than the minimum area for which a mining lease may be granted in accordance with the sub-rule (5) of rule 12 and the maximum area shall be in accordance with section 6 as applicable to a prospecting licence.
