66. Geophysical data to be supplied to the Geological Survey of India and the Department of Atomic Energy
.-(1) A [permit holder or licensee or lessee] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] shall furnish-(a)all geophysical data relating to prospecting/mining fields or engineering and ground water surveys, such as anomaly maps, sections, plans, structures, contour maps, logging collected by him during the course of [reconnaissance or prospecting or mining] [Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). ] operations to the [Director General, Geological Survey of India,] [ Substituted by G.S.R. 369, dated 4.3.1967.][Calcutta and the Director of Geology and Mining of the State in which the ] [ Substituted by G.S.R. 369, dated 4.3.1967.][reconnaissance or prospecting or mining] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] [operations are carried on.] [ Substituted by G.S.R. 369, dated 4.3.1967.]mmmmm(b)all information pertaining to investigations of [atomic minerals] [ Substituted by G.S.R. 1051, dated 1.6.1962.] collected by him during the course of [reconnaissance or prospecting or mining] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] operations to the [Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad,] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).][and to the Director of Geology and Mining of the State, in which the] [Inserted by G.S.R. 369, dated 4.3.1967. ] [reconnaissance or prospecting or mining] [Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). ][operations are carried on.] [Inserted by G.S.R. 369, dated 4.3.1967. ](2)Data or information referred to in sub-rule (1) shall be furnished every year reckoned from the date of commencement of the period of the [reconnaissance permit or prospecting license or mining] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] lease.[66-A. Special provisions relating to atomic minerals [Substituted by G.S.R. 280(E), dated 5.5.2005 (w.e.f. 7.5.2005). ].-(1) Notwithstanding anything contained in these rules, the prospecting or mining operations in respect of atomic minerals listed in Part B of the First Schedule of the Act shall be subject to following conditions:-(i)if the holder of a prospecting license or mining lease discovers any atomic mineral in the area granted under license or lease, not specified in the license or lease, discovery of such mineral shall also be reported to the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad within 60 days from the date of discovery of such mineral;(ii)the licensee or lessee shall not win or dispose of such atomic mineral unless such atomic mineral is included in license or lease or a separate license or lease for the purpose has been obtained;(iii)the quantities of atomic minerals recovered incidental to such prospecting or mining operations shall be collected and stacked separately and a report to that effect shall be sent to the Secretary, Department of Atomic Energy, Mumbai and the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad, every three months for such further action by the licensee or lessee as may be directed by the Atomic Minerals Directorate for Exploration and Research or the Department of Atomic Energy.(2)The licensee or lessee referred to in sub-rule (1) shall, within the period referred to therein, apply to the Secretary, Department of Atomic Energy, Mumbai, through the State Government, for grant of a license to handle the said atomic minerals under the provisions of the Atomic Energy Act, 1962 (33 of 1962) and the Department of Atomic Energy shall intimate the State Government regarding issue of license:Provided that if in the opinion of the Department of Atomic Energy the atomic mineral or minerals recovered incidentally to such prospecting or mining operations is not of economically exploitable grade or the quantity found is insignificant, it may advise the State Government to exempt the licensee or lessee from obtaining a separate license or lease for/or inclusion of the atomic minerals under these rules.]
