Section 22(1) in The Mineral Conservation And Development Rules, 1988
(1)The owner, agent, mining engineer or manager of every mine shall send to the Controller General, Controller of Mines and the Regional Controller an intimation in [Form C] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] of the opening of a mine so as to reach them within fifteen days of such opening.
