Section 9(2) in The Mineral Conservation and Development Rules, 2017
(2)The format of the reporting under sub-rule (1) shall be specified by the Indian Bureau of Mines:Provided that in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, the format of reporting shall be specified by the Director, Atomic Minerals Directorate for Exploration and Research.
