Section 72(2) in The Mineral Conservation and Development Rules, 2017
(2)The geological reports and geo-scientific data shall be submitted in hard copies and in digital form every year reckoned from the date of commencement of operations and shall include-(a)geological data relating to exploration, such as raw data with location, geological map, structural data, sections, plans and anomaly maps;(b)geophysical data (ground and aero-geophysical) relating to prospecting fields or engineering or ground water surveys, such as raw data with location, anomaly maps, sections, plans, contour maps and logging details;(c)geochemical data relating to exploration, such as raw analytical data with location, anomaly and contour maps and sections; and(d)detailed exploration results, style and nature of mineralisation, mineral resource and mineral reserve estimates and grade, and the necessary supporting documents relating to exploration results, mineral resources or mineral reserves of the area shall form a part of the report.
