Section 8(1) in The Mineral Conservation And Development Rules, 1988
(1)Every holder of a prospecting license shall submit to the Controller General, Controller of Mines and the Regional Controller-[* * *] [ Clause (a) omitted by G.S.R. 580(E), dated 4.8.1995.](b)an yearly report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] so as to reach them within thirty days after the expiry of [twelve months] [ Substituted by G.S.R. 22(E), dated 11.1.2002 (w.e.f. 11.1.2002).] from the date of execution of the prospecting license or the expiry of the prospecting license whichever is earlier:Provided that in case the prospecting operations are abandoned, the report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.]shall be submitted within a period of thirty days from the date of such abandonment:Provided further that in case the prospecting operations are continued for a period exceeding one year, the report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] shall be submitted once every year and a final report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] within a period of three months after the completion of the prospecting operations or the expiry of the prospecting license, whichever is earlier.
