Section 41 in The Granite Conservation And Development Rules, 1999
41. [ Half yearly and annual returns. [Substituted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002). ]
(1)The owner, agent, mining engineer or manager of every granite quarry shall submit to the State Government or any person authorised in this behalf by that Government returns in respect of such granite quarry within the time specified in respect of such returns, namely:-(a)a half yearly return in Form F for every half year ending 30th September and 31st March before the 15th of the following month for the preceding half yearly period;(b)an annual return in Form G which shall be submitted before the 1st July of each year for the preceding year:Provided that in case of abandonment or surrender of a granite quarry, such annual return shall be submitted within ninety days of the date of abandonment or surrender.(2)The State Government or any person authorised in this behalf by that Government shall forward a copy, each of the half yearly return in Form F and annual return in Form G received under clauses (a) and (b) of sub-rule (1), to the Controller General, Indian Bureau of Mines, within thirty days from the date of such receipt.]
