Section 18(1) in The Mines And Minerals (Development And Regulation) Act, 1957
(1)Where the Central Government is of opinion that for the conservation and development of minerals in India, it is necessary to collect as precise information as possible with regard to any mineral available in or under any land in relation to which any prospecting license or mining lease has been granted, whether by the State Government or by any other person, the Central Government may authorise the Geological Survey of India, or such other authority or agency as it may specify in this behalf, to carry out such detailed investigations for the purpose of obtaining such information as may be necessary:Provided that in the cases of prospecting licenses or mining leases granted by a State Government, no such authorisation shall be made except after consultation with the State Government.
