Section 11(1) in The Granite Conservation And Development Rules, 1999
(1)Every holder of a prospecting license for granite shall submit to the State Government or any person authorised in this behalf by that Government [* * *] [ Certain words omitted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002).] an annual report in Form A so as to reach them by 30th April for the previous year:Provided that a report in Form A shall be submitted within a period of three months after the completion of abandonment of the prospecting operations or the expiry of the prospecting license, whichever is earlier.
