Section 89 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
89. Repeal and Saving.
(1)The following rules hereby repealed namely:-(1)The Rules Regulating the Working of Minor Minerals, 1954(2)The Bombay Minor Mineral Extraction Rules, 1955.(3)The Maharashtra Minor Mineral Extraction (Vidarbha Region) Rules, 1966.(2)Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken under any of the rules repealed by sub-rule (1) shall in so far as it is not inconsistent with the provisions of these rules be deemed to have been done or taken under the corresponding Provisions of these rules.Form - A(See rule 8)(Annual Report of Prospecting Operations)ImportantThis report duly filled in must reach the Concerned authorities by 30th April for the previous year or within 30 days from the date of abandonment or within three months after the expiry of prospecting license or completion of prospecting operation, which ever is earlier.ToThe State Government concerned or any person so authorized.
