Section 14(2) in The Mineral Conservation and Development Rules, 2017
(2)The mineral or ore stock above the limit specified in the threshold values of minerals or otherwise, shall be properly maintained indicating the quantity and quality of all such material stacked, and the month-wise inventory of such materials shall be updated:Provided that in respect of minerals specified in Part B of the First Schedule to the Act, the mineral or ore stock, irrespective of the grade of such atomic minerals whether it is above or below the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016 shall be properly maintained indicating the quantity and grade of all such material stacked, and the month-wise inventory of such materials shall be updated and sent to the Atomic Minerals Directorate for Exploration and Research and the Indian Bureau of Mines and the concerned State Government.Provided further that the lessee shall be required to maintain a month-wise inventory of the accurate material quantity of monazite and other prescribed substances extracted, starting from run of mine to stock yard, which shall be furnished to the Atomic Minerals Directorate for Exploration and Research and the Indian Bureau of Mines and the State Government on a monthly basis.
