Section 63 in The Mineral Conservation And Development Rules, 1988
63. [ Obligation to supply other information. [ Substituted by G.S.R. 22(E), dated 11.1.2002 (w.e.f. 11.1.2002).]
- The holder of reconnaissance permit, prospecting license or mining lease, or his agent shall furnish such information regarding his reconnaissance or prospecting operations or mine or any matter connected therewith as the Controller General or the authorised officer may require by an order in writing and the information shall be furnished within such time as may be specified in the aforesaid order.]
