Section 48(1) in The Mineral Conservation and Development Rules, 2017
(1)The holder of a mining lease or the holder of a prospecting licence or prospecting license-cum-mining lease shall keep a record in Form-J of all shafts or boreholes and shall retain such records and preserve the samples of the strata passed through for a period of not less than twelve months after the completion of the work or abandonment thereof:Provided that the records of boreholes and shafts exceeding one hundred metres length shall not be destroyed except with the prior approval of the authorised officer, as the case may be.
