Section 65 in The Mineral Conservation and Development Rules, 2017
65. Submission of records or 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 or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, 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)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 Director General, Geological Survey of India for geology related research and to the Chief Controller of Mines or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, for mining research within thirty days of its completion.(3)The authorities referred to in sub-rule (2) shall keep the information provided in the receipt confidential, and if required, the authorised officer may utilise the said information for general studies, planning or policy making purpose.(4)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.
