Section 37 in The Marble Development And Conservation Rules, 2002
37. Half yearly and annual returns.
(1)The owner, agent, mining engineer or manager of every marble quarry or mine shall submit to the State Government or any person authorised in this behalf by that Government returns in respect of such marble quarry or mine within the time specified in respect of such returns, namely:-(a)a half yearly return in Form B for every half year ending 30th September and 31st March before the 15th of the following month for the preceding half yearly period;(b)an annual return in Form C which shall be submitted before the 1st July of each year for the preceding year:Provided that in case of abandonment or surrender of a marble quarry or mine, such annual return shall be submitted within ninety days of the date of abandonment or surrender.(2)The State Government or any person authorised in this behalf by that Government shall forward a copy, each of the half yearly return in Form B and annual return in Form C received under sub-rule (1), to the Controller General of Indian Bureau of Mines within thirty days from the date of such receipt.
