Section 63(1) in The Mineral Conservation and Development Rules, 2017
(1)Every holder of a mineral concession and every agency authorised under the second proviso to sub-section (1) of section 4 shall preserve intact, until submission of the final geological report, all cores and specimens of different types of rocks and minerals obtained during drilling or sinking operations and shall arrange for them to be laid out in a serial order with identification marks, showing the progressive depth at which they are obtained.
