Section 9(3) in The Mineral Conservation and Development Rules, 2017
(3)Every agency authorised under the second proviso to sub-section (1) of section 4 shall submit to the State Government and the authorised officer, as the case may be, a yearly report in Form B of the Schedule so as to reach him within fortyfive days after the expiry of twelve months from the date of commencement of prospecting operations by such agency.
