Section 11(2) in The Granite Conservation And Development Rules, 1999
(2)Where prospecting operations for granite are carried out by any authority specified in the second proviso to sub-section (1) of section 4 of the Act without a prospecting license, such authority shall submit the annual report in Form A to the State Government or any person authorised by that Government [* * *] [ Certain words omitted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002).]in respect of each area where prospecting operations for granite have been undertaken by them:Provided that this sub-rule shall not apply in a case where field operations consist of only geological mapping or geo-physical or geo-chemical investigations.
