Section 8(2) in The Mineral Conservation And Development Rules, 1988
(2)Where prospecting operations are carried out by the authorities specified in the second proviso to sub-section (1) of section 4 of the Act without a prospecting license, such authority shall submit the annual report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] to the Controller General in respect of each area where prospecting operations have been undertaken by them:Provided that this sub-rule shall not apply in a case where field operation consists of only geological mapping or geo-physical or geo-chemical investigations.
