Section 73(2) in The Mineral Concession Rules, 1960
(2)Every such assessment shall be made within a period of one year from the date of termination of the [reconnaissance permit or prospecting license or mining lease] [Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). ] and shall be carried out by an officer appointed by the State Government by notification in this behalf.
