Section 11(3) in The Granite Conservation And Development Rules, 1999
(3)[ The State Government or any person authorised in this behalf by that Government shall forward a copy, each of the annual report in Form A received under sub-rule (1) or sub-rule (2), as the case may be, to the Controller General, Indian Bureau of Mines, within thirty days from the date of such receipt.] [ Inserted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002).]
