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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(1)(a) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(a)all geophysical data relating to prospecting or mining fields or engineering and ground water surveys, such as anomaly maps, sections, plans, structures, contour maps, logging collected by him during the course of reconnaissance or prospecting or mining operations, to the Director General, Geological Survey of India, Calcutta and the Director of Geology and Mining of the State (by whatever name called) in which the reconnaissance or prospecting or mining operations are carried on.