Section 85 in Gujarat Minor Mineral Concession Rules, 2017
85. Preservation of cores etc.
(1)Every quarry lease holder and every agency authorised under the second proviso to sub-section (1) of section 4 shall:(a)preserve intact, until submission of the final geological report, all cores and specimens of different types of rocks and minerals obtained during drilling or sinking operations,(b)not destroy any cores or samples generated and preserved as per clause(a)above without the prior permission in writing from the Director General, Geological Survey of India and the Government.(2)The Government may, by an order in writing, require the quarry lease holder or the agency authorised under the second proviso to sub-section (1) of section 4, to preserve the cores or specimens of rocks and minerals obtained from specific boreholes or shafts in a specific manner or for any specific period or relax the provisions of this rule to such an extent as they may deem fit.(3)The quarry lease holder or any other agency authorised under the second proviso to sub-section (1) of section 4 shall adhere to the procedure for preservation and submission of cores as provided in the manual issued by the Geological Survey of India from time to time and shall preserve the identified borehole cores to be collected by the Geological Survey of India, after completion of all the required studies at the time of submission of the final geological report.
