Section 48 in The Mineral Conservation And Development Rules, 1988
48. Records of shafts and boreholes.
- The owner, agent, mining engineer, geologist or manager of every mine or the holder of a prospecting license shall keep a record in [Form K] [Substituted by G.S.R. 580(E), dated 4.8.1995.] of all shafts or boreholes exceeding ten metres in depth and shall retain all records and sample of the strata passed through for a period of not less than twelve months after the completion of the work or abandonment thereof:Provided that the records of boreholes and shafts exceeding one hundred metres length shall not be destroyed except with the prior approval of the Controller General or the Regional Controller.
