Section 27 in Atomic Minerals Concession Rules, 2016
27. Copies of leases and annual returns to be supplied to Government.
(1)A copy of every mining lease granted under these rules shall be supplied by each State Government within two months of such grant or renewal to the Director of the Directorate and the Director General Mines Safety.(2)A consolidated annual return of all mining leases granted under these rules shall also be supplied by each State Government to the Director, Atomic Minerals Directorate, Hyderabad and the Director General Mines Safety 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.
