Section 9(5) in The Mineral Conservation and Development Rules, 2017
(5)The authorised officer, upon receipt of a request made by the holder of a prospecting licence or prospecting licence-cum-mining lease in this regard, shall keep the specified portions of the geological report or data confidential for a period of two years from the date of expiry of the mineral concession, or abandonment of operations or termination of the mineral concession, whichever is earlier.
