Section 26(2) in The Mineral Conservation And Development Rules, 1988
(2)The owner, agent, mining engineer or manager of every mine shall send to the Controller General, Controller of Mines and the Regional Controller under registered cover a notice in [Form E] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] intimating his intention to commence the stopping of any vein, lode, reef or mineral deposit, so as to reach them at least sixty days before the date of commencement of such operations.
