Section 59 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
59. Copies of licences and leases and annual returns to be supplied to Government.
(1)A copy of every mineral concession granted or renewed under the Act and rules made thereunder shall be supplied by each State Government within two months of such grant or renewal to the Controller General, Indian Bureau of Mines and the Director General, Directorate General of Mines Safety.(2)A consolidated annual return of all mineral concessions granted or renewed under the Act and rules made thereunder shall be supplied by each State Government to the Controller General, Indian Bureau of Mines in such form as may be specified by him, not later than the 30th day of June following the year to which the return relates, a copy of which shall also be supplied by the State Government to the Director General, Directorate General of Mines Safety at the same time.
