Section 47 in The Mineral Conservation and Development Rules, 2017
47. Notice of shaft sinking and boreholes.
- The holder of a mining lease or the holder of a prospecting licence or prospecting license cum mining lease shall send an intimation in Form I of the Schedule to the authorised officer, as the case may be, within fifteen days after the commencement of any of the following operations, namely:-(a)the sinking of trial shaft or borehole to a depth exceeding ten meters from the surface; or(b)the extension of an existing shaft or borehole to a depth exceeding ten meters; or(c)the sinking of a new shaft or boreholes commencing from underground workings:Provided that the authorised officer, as the case may be, may permit such intimation to be given collectively within such extended period as may be specified by him.
