Section 51 in The Mineral Conservation And Development Rules, 1988
51. Transfer of records to transferees.
- When the ownership of a prospecting license or a mining lease is transferred, the previous owner or his agent shall make over to the new owner or his agent within a period of seven days of the transfer of the ownership, borehole cores preserved, if any, all plans, sections, reports, registers and other records maintained in pursuance of the Act, Rules or Orders made thereunder, and all correspondence relevant thereto relating to the prospecting license or mining lease; and when the requirements of these rules have been duly complied with, both previous and the new owners or their respective agents shall forthwith send to the Controller General, Controller of Mines and the Regional Controller a detailed list of borehole cores, plans, sections reports, registers and other records that have been transferred.
