Section 46 in The Mineral Conservation and Development Rules, 2017
46. Notice of certain appointments.
- The holder of the prospecting licence or prospecting license cum mining lease or the mining lease shall,-(a)when any new appointment of an agent, mining engineer, geologist or any person is made under sub-rule (1) of rule 55; or(b)when the employment of any such person is terminated or any such person leaves the said employment; or(c)when any change occurs in the address of any such person, within fifteen days from the date of such appointment, termination, leaving or change in address, give a notice in Form H of the Schedule to the authorised officer, as the case may be.
