Section 65(1) in The Mineral Conservation and Development Rules, 2017
(1)Any person, institution or agency carrying on prospecting or mining operations related to any research in geology or mining, shall inform the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, within a period of thirty days of commencement of such research related operations, indicating briefly the aspects proposed to be covered under such research together with the name and address of the person, institution, or agency carrying out such research work and the expected duration of the research related operations.
