Section 53 in The Mineral Conservation and Development Rules, 2017
53. Copies of notices or returns and reports to be submitted to State Government.
- The holder of a mining lease or a holder of a prospecting licence or prospecting license cum mining lease shall simultaneously submit a copy each of the notice or return or report required to be submitted under these rules to the State Government concerned in whose territory the mine or the prospecting area is situated, or to such authority as that Government may specify in this behalf.
