Section 72 in The Mineral Conservation and Development Rules, 2017
72. Geological reports.
(1)Every agency authorised under the second proviso to sub-section (1) of section 4, shall submit a geological report and all geo-scientific data (geological, airborne geophysical, ground, geophysical and geochemical and any data collected for geological investigation purpose) collected during the course of the prospecting operations, to the Director General of the Geological Survey of India, the Controller General and the State Government before the thirtieth day of June of every year in respect of the work done during the previous year:Provided that in respect of minerals specified in Part B of the First Schedule to the Act, the agency shall submit the report to the Director, Atomic Minerals Directorate for Exploration and Research and the State Government in a format provided by the Atomic Minerals Directorate for Exploration and Research.(2)The geological reports and geo-scientific data shall be submitted in hard copies and in digital form every year reckoned from the date of commencement of operations and shall include-(a)geological data relating to exploration, such as raw data with location, geological map, structural data, sections, plans and anomaly maps;(b)geophysical data (ground and aero-geophysical) relating to prospecting fields or engineering or ground water surveys, such as raw data with location, anomaly maps, sections, plans, contour maps and logging details;(c)geochemical data relating to exploration, such as raw analytical data with location, anomaly and contour maps and sections; and(d)detailed exploration results, style and nature of mineralisation, mineral resource and mineral reserve estimates and grade, and the necessary supporting documents relating to exploration results, mineral resources or mineral reserves of the area shall form a part of the report.(3)The geological reports shall be prepared in a format to be specified by the Controller General or the Director, Atomic Minerals Directorate for Exploration and Research, as the case may be, so as to enable a complete assessment of the exploration progress and results and to ensure that the results of exploration are fully and clearly recorded for mineral development in the future.(4)The geological reports under this Chapter shall be prepared by or under the direction of, and signed by a geologist under whose supervision exploration was carried out.
