Section 85(3) in Gujarat Minor Mineral Concession Rules, 2017
(3)The quarry lease holder or any other agency authorised under the second proviso to sub-section (1) of section 4 shall adhere to the procedure for preservation and submission of cores as provided in the manual issued by the Geological Survey of India from time to time and shall preserve the identified borehole cores to be collected by the Geological Survey of India, after completion of all the required studies at the time of submission of the final geological report.
