Section 72(1) in The Mineral Conservation and Development Rules, 2017
(1)Every agency authorised under the second proviso to sub-section (1) of section 4, shall submit a geological report and all geo-scientific data (geological, airborne geophysical, ground, geophysical and geochemical and any data collected for geological investigation purpose) collected during the course of the prospecting operations, to the Director General of the Geological Survey of India, the Controller General and the State Government before the thirtieth day of June of every year in respect of the work done during the previous year:Provided that in respect of minerals specified in Part B of the First Schedule to the Act, the agency shall submit the report to the Director, Atomic Minerals Directorate for Exploration and Research and the State Government in a format provided by the Atomic Minerals Directorate for Exploration and Research.
