Section 11 in The Granite Conservation And Development Rules, 1999
11. Report of prospecting operations.
(1)Every holder of a prospecting license for granite shall submit to the State Government or any person authorised in this behalf by that Government [* * *] [ Certain words omitted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002).] an annual report in Form A so as to reach them by 30th April for the previous year:Provided that a report in Form A shall be submitted within a period of three months after the completion of abandonment of the prospecting operations or the expiry of the prospecting license, whichever is earlier.(2)Where prospecting operations for granite are carried out by any authority 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 A to the State Government or any person authorised by that Government [* * *] [ Certain words omitted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002).]in respect of each area where prospecting operations for granite have been undertaken by them:Provided that this sub-rule shall not apply in a case where field operations consist of only geological mapping or geo-physical or geo-chemical investigations.(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).]
