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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Mineral Conservation and Development Rules, 2017

(2)Every holder of a mining lease shall monitor his mining and allied activities as per the notified template of star rating in the format prescribed in this behalf by the Indian Bureau of Mines from time to time, and shall submit online its selfassessment report before the 1st day of July every year for the previous financial year, alongwith the soft copy (in the standard format), of high resolution satellite images obtained from CARTOSAT-2 satellite LISS-IV sensor on the scale of cadastral map, as on the 31st day of March for that financial year, covering the mining lease and an area of two kilometres. from the lease boundary, to the Regional Controller or the authorised officer of the Indian Bureau of Mines.