Section 61 in The Mineral Conservation And Development Rules, 1988
61. Submission of records/reports regarding research in geology or mining.
(1)Any person, institution or agency carrying on prospecting or mining operations related to any research in geology or mining, shall inform the Controller General and the Regional Controller, within a period of thirty days of commencement of such research related operations, indicating briefly the aspects proposed to be covered under such research together with the name and address of the person, institution, or agency carrying out such research work and the expected duration of the research related operations.(2)(a)On completion of the said research work, a report describing the observations, analysis and conclusions reached as a result of the said research work shall be submitted to the Controller General within thirty days of its completion.(b)The information so received will be kept confidential, if required. The Government will, however, be free to utilise the information for general studies, planning or policy making purpose.(3)The provisions of sub-rules (1) and (2) shall also apply mutatis mutandis to any agency of the Central Government or State Government carrying out the research work.
