Section 43(2) in The Mineral Conservation And Development Rules, 1988
(2)He shall-(a)prepare the necessary geological plans and sections which are required to delineate the ore body;(b)calculate ore reserves and its grade;(c)be responsible for providing all the necessary information required for controlling the quality of the minerals produced;(d)maintain proper records of the prospecting operations and records of sinking of shafts and boreholes as provided under these rules;(e)work out the appropriate method of sampling and ensure preparation of samples accordingly;(f)maintain an assay plan in cases of underground workings;(g)maintain all technical data for determining the shape and size of each stope block;(h)update the reserve figures, grade-wise and category-wise at the end of every year in case of a working mine;(i)identify the associated rocks and minerals and maintain proper records of the stacks of non-salable/sub-grade ores and minerals produced;(j)carry out all such orders and directions as may be given in writing under these rules by the Controller General or the authorised officer [and shall forward a copy of all such orders or directions to the holder of the prospecting license or, as the case may be, the mining lease] [ Added by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).].
