62. Change of name, nationality, etc., to be intimated
.- [(1)] [ Rule 62 renumbered as sub-Rule (1) thereof by G.S.R. 805, dated 30.4.1963.][* * *] [ Omitted by G.S.R. 449(E), dated 13.4.1988.] An applicant for, or the holder of, a [reconnaissance permit, a prospecting license or a mining lease] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] shall intimate to the State Government within sixty days any change that may take place in his name, nationality or other particulars mentioned in the relevant Forms.(2)[ If the holder of a reconnaissance permit or a prospecting license or a mining lease fails, without sufficient cause, to furnish the information referred to in sub-rule (1), the State Government may determine the reconnaissance permit or prospecting license or mining lease, as the case may be:Provided that no such order shall be made without giving the permit holder or the licensee or the lessee, as the case may be, a reasonable opportunity of stating the case.] [ Substituted by G.S.R. 56(E), dated 17.1.2000, for sub-Rule (2) (w.e.f. 18.1.2000). Earlier, it was inserted by G.S.R. 805, dated 30.4.1963.]
