Section 49 in The Mineral Conservation And Development Rules, 1988
49. Change in the name of mine to be notified.
- The owner, agent, mining engineer or manager or every mine shall send a notice in [Form C] [Substituted by G.S.R. 580(E), dated 4.8.1995.] to the Controller General, the Controller of Mines and the Regional Controller, of any change in the name of the mine within thirty days of such change.
