Section 5(2) in The Mineral Conservation And Development Rules, 1988
(2)Any modification carried out under sub-rule (1) shall be intimated to [the Controller General and the Regional Controller or the authorised officer] [ Substituted by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).] by the holder of a prospecting license within a period of fifteen days.
