57. Copies of licenses and leases and annual returns to be supplied to Government
.-(1) A copy of every [reconnaissance permit, prospecting license and mining lease] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] granted or renewed under these rules shall be supplied by each State Government within two months of such grant or renewal to [the Controller General, Indian Bureau of Mines] [ Substituted by G.S.R. 298, dated 28.2.1984.] and the [Director-General, Mines Safety] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).].(2)A consolidated annual return of all [reconnaissance permits, prospecting licenses and mining leases] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] granted or renewed under these rules shall also be supplied by each State Government to [the Controller General, Indian Bureau of Mines] [ Substituted by G.S.R. 298, dated 28.2.1984.] in such form as may be specified by him, not later than the 30th day of June following the year to which the return relates. A copy of such return shall also be supplied by the State Government to the [Director-General, Mines Safety] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] at the same time.(3)Every State Government shall send copies of all returns received by it under sub-rule (1) of rule 19 and clause (i) of sub-rule (1) of rule 27 to the Controller General, Indian Bureau of Mines.
