Section 85(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)Every quarry lease holder and every agency authorised under the second proviso to sub-section (1) of section 4 shall:(a)preserve intact, until submission of the final geological report, all cores and specimens of different types of rocks and minerals obtained during drilling or sinking operations,(b)not destroy any cores or samples generated and preserved as per clause(a)above without the prior permission in writing from the Director General, Geological Survey of India and the Government.
