Section 9(1) in The Mineral Conservation and Development Rules, 2017
(1)Every holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease shall submit to the Regional Controller or the authorised officer, as the case may be, and to the State Government, a yearly report along with Form B of the Schedule so as to reach him within forty-five days after the expiry of twelve months from the date of execution of the relevant prospecting licence deed or the expiry of the prospecting licence or prospecting license-cum-mining lease, whichever is earlier.
