Section 44(4) in The Mineral Conservation And Development Rules, 1988
(4)He shall carry out all such orders and directions as may be given in writing under these rules by the Controller General or the authorised officer [and shall forward a copy of such orders or directions to the holder of prospecting license or, as the case may be, the mining lease.] [Added by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).]
