Section 31 in Atomic Minerals Concession Rules, 2016
31. Geophysical data to be supplied to Department.
(1)A holder of mining lease or a person conducting prospecting operations, as the case may be, shall furnish all information pertaining to investigations of atomic minerals collected by him during the course of exploration and mining operations to the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad, Director General, Geological Survey of India, and to the Director of Geology and Mining of the State, in which the mining operations are carried on.(2)The data or information referred to in Sub-rule (1) shall be furnished every year reckoned from the date of commencement of the period of the mining lease.
