Section 52 in The Mineral Conservation And Development Rules, 1988
52. Copies of notices/returns to be submitted to the State Government.
- The owner, agent, mining engineer or manager of every mine or a holder of a prospecting license shall simultaneously submit a copy each of the notice/return/intimation required to be submitted under these rules to the State Government concerned in whose territory the mine or the prospecting area is situated or to such authority as that Government may specify in this behalf.
