Section 66(2) in The Mineral Concession Rules, 1960
(2)Data or information referred to in sub-rule (1) shall be furnished every year reckoned from the date of commencement of the period of the [reconnaissance permit or prospecting license or mining] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] lease.[66-A. Special provisions relating to atomic minerals [Substituted by G.S.R. 280(E), dated 5.5.2005 (w.e.f. 7.5.2005). ].-(1) Notwithstanding anything contained in these rules, the prospecting or mining operations in respect of atomic minerals listed in Part B of the First Schedule of the Act shall be subject to following conditions:-(i)if the holder of a prospecting license or mining lease discovers any atomic mineral in the area granted under license or lease, not specified in the license or lease, discovery of such mineral shall also be reported to the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad within 60 days from the date of discovery of such mineral;(ii)the licensee or lessee shall not win or dispose of such atomic mineral unless such atomic mineral is included in license or lease or a separate license or lease for the purpose has been obtained;(iii)the quantities of atomic minerals recovered incidental to such prospecting or mining operations shall be collected and stacked separately and a report to that effect shall be sent to the Secretary, Department of Atomic Energy, Mumbai and the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad, every three months for such further action by the licensee or lessee as may be directed by the Atomic Minerals Directorate for Exploration and Research or the Department of Atomic Energy.
