Section 47 in The Mineral Conservation And Development Rules, 1988
47. Notice of shaft sinking and boreholes.
- The owner, agent, mining engineer, geologist or manager of every mine or the holder of a prospecting license shall send intimation in [Form J] [Substituted by G.S.R. 580(E), dated 4.8.1995.] to the Controller General, Controller of Mines and the Regional Controller within fifteen days after the commencement of any of the following operations:(a)the sinking of trial shaft or borehole to a depth exceeding ten metres from the surface, or(b)the extension of an existing shaft or borehole to a depth exceeding ten metres, or(c)the sinking of a new shaft or boreholes commencing from underground workings:Provided that the Controller General or the authorised officer may permit such intimation to be given collectively within such extended period as may be specified by him.
